EVEREST RUBBER CO Vs. RATERIA TEXTILES

JUDGEMENT

(1.) This is an appeal from the judgment and decree passed by the learned Assistant District Judge, Siliguri in Money Suit No.36 of 1981.

(2.) It appears that the appellant lent certain amounts of money from the respondent, the details of which may be given as below :

(3.) The appellant admits the borrowing of above amounts on the dates mentioned above and it further admits that it agrees to pay interest 18% p.a. While admitting liability for the first, fourth and fifth loans the defendant denies liability on account of the second and third loans on the plea that this became barred by limitation. Hence, the suit was filed. The learned Trial Judge overruled the defendant's plea and decreed the suit in toto as prayed for. Hence, this appeal.