MAHAVIR PRASAD Vs. VASUDEVA PRASHAD

JUDGEMENT

(1.) This appeal is filed by the defendant challenging the judgment and decree dated 29.1.1994, passed by Second Additional District Judge, Morena Camp Sabalgarh in Civil Suit No. 12B/89, whereby the Court below has passed a decree for payment of Rs.19,884/- with interest at the rate of 6% per annum and the costs.

(2.) The facts of the case are that the plaintiff/respondent No.1 filed a suit for recovery of an amount of Rs. 26,999.85 p. alleging that the plaintiff had supplied goods (grains) amounting to Rs. 19,884.50 p. on credit on 9/3/1985 vide bill (Ex. P/l), Ex.P/2 is the entry in the stock register, Ex. P/3 is a copy of the cash-book and Ex.P/4 is a copy of the account. According to the defendant, hence, he filed the present suit after serving a notice (Ex.P/5). Ex. P/7 is a copy of the acknowledgement.

(3.) The defendant in his written statement denied the said transaction in toto.