SHYAMRAO Vs. CHAMPALAL

JUDGEMENT

(1.) Feeling aggrieved by the judgment and decree passed by the two Courts below dismissing his suit, the appellant/plaintiff has preferred this second appeal under Section 100, CPC.

(2.) In brief, the suit of the plaintiff is that the defendant/respondent took a loan of Rs. 2,000/- from the plaintiff on 5-4-1978 and executed a promissory note in his favour. It was agreed between the parties that defendant shall pay interest at the rate of Rs. 1% per month and agreed that whenever the plaintiff will demand the principal amount and the amount of interest, the same shall be paid by the defendant. The plaintiff made demand to pay the principal amount as well as interest several times to the defendant, but, he avoided to repay the said amount. Thus, the plaintiff is entitled to realise Rs. 2,000/- principal amount and the interest at the rate of Re. 1% per month w.e.f. 5-4-1978 to 4-4-1980 i.e. for 36 months which comes to Rs. 720/-. In this manner a suit for realization of Rs. 2720/- was filed by the plaintiff on 4-4-1981.

(3.) The defendant/respondent by filing written statement denied the plaint averments. In para 1 it has been specifically denied that defendant took a loan of Rs.2,000/- and on that date executed a promissory note and has accepted the interest at the rate of Re. 1%. In para 2 it has been pleaded by the defendant that the plaintiff is having one field. However, he does not know how the land is to be'cultivated, as a result of which since defendant is an agriculturist, he (plaintiff) requested defendant to make the land cultivable. Plaintiff pacified the defendant that after making the land cultivable, he may cultivate the same for five years arid the plaintiff will give half share of the total agricultural produce to him every year. It was also stated by the plaintiff that the entire expenses to develop the land and make the same to be cultivable, shall be born by him (plaintiff). Plaintiff also accepted that he shall bear the cost of fertilizer. In order to meet out these expenses, plaintiff gave Rs. 2,000/- to the defendant. The defendant being an illiterate rustic villager, trusted the pacification stated to him by the plaintiff. In order to develop the land of plaintiff, whatever the amount was given by the plaintiff, the same was taken by the defendant. The plaintiff obtained signatures of the defendant on some papers. The defendant developed the land of the plaintiff and made it cultivable. He also cultivated the said land for two years. However, in third year, the plaintiff took the possession of the land from the defendant and gave it to his son Shyamlal to cultivate the same. However, when defendant requested plaintiff to clear the account, he (plaintiff) told that he is not required to pay anything to the defendant.