(1.) This appeal is directed against the judgment and decree dated 26.2.1993 in Civil Suit No. 1-B/92, by IV ADJ Chhatarpur, whereby the suit of the plaintiff/appellant for recovery of loan amount has been dismissed.
(2.) The plaintiff/appellant's case stated in brief is that the appellant on the request of defendant/respondent advanced a loan of Rs. 20,000.00 with interest @ 2 per cent per month on 24.10.1989. The defendant/respondent had executed a promissory note with regard to the said loan. The defendant/respondent only paid Rs. 2,200.00 in the month of Feb., 1990, but did not pay the balance of the amount. Hence, the plaintiff/appellant served him a notice dated 24.12.1991 and filed a suit for recovery of the balance with interest amounting to Rs. 28,600.00.
(3.) The defendant/respondent denied the above allegations. He in his written statement averred that he had only obtained a loan of Rs. 2,000.00 and that he has paid Rs. 2,200.00 with interest to the plaintiff/appellant. Therefore, he is not liable for the repayment of amount claimed by the plaintiff/appellant.