SUKHRAM Vs. BALDEODAS MANILAL

JUDGEMENT

(1.) THIS appeal is filed by the defendant against the decree passed by the District judge, Ujjain.

(2.) THE plaintiff firm Messrs. Baldeodas Manilal and Co. , filed a suit against the defendant for recovering a sum of Rs. 13,923-15-6 in the Court of District Judge, ujjain. The plaintiff alleged in the plaint that on 22-2-l946 the defendant borrowed from the plaintiff-firm a sum of Rs. 11,000-0-0 and promised to repay it with interest at 0-7-9 per cent per month ; that the defendant failed to pay this sum even after demand notice and the plaintiff had therefore to file the suit to recover it with interest.

(3.) THE defendant contested the claim. In his written-statement he contended :