MEENAKSHI PURIA Vs. ARUN JAIN

JUDGEMENT

(1.) This appeal arises out of judgment and order dated 17th September, 2018, whereby the learned Additional District Judge (hereinafter referred to as the 'Ld. ADJ'?) has decreed the suit of the plaintiff, against the defendant, for a sum of Rs. 6 lakhs alongwith interest @ 18% per annum from the date of the loan given by the plaintiff, i.e. from 27th August, 2013, till realisation, alongwith costs.

(2.) The defendant is in appeal. The plaintiff, in his suit, averred that the appellant defendant, (who would be referred to hereinafter as "?the defendant "?) had taken a loan from him of Rs. 6 lakhs on 27th August, 2013 and that, at the said point of time, the defendant gave an assurance that she was a subscriber of Ms Valentinos Chit Fund Pvt. Ltd. for two shares of Rs. 3,36,000- each and that, out of the prize amount, of Rs. 3 lakhs, which she expected to receive against each share, she would pay back the loan taken from the plaintiff.

(3.) Despite the period of one year, for which the loan had been granted, the defendant defaulted in repaying the loan amount with interest, as a result whereof, the plaintiff had to issue a legal notice dated 14th March, 2015 to the defendant.