INDRAMANI TRIPATHY Vs. PRAVAKAR PANDA

JUDGEMENT

(1.) THE unsuccessful Plaintiff in both the Courts below has preferred this appeal.

(2.) THE Plaintiff's suit is for recovery of Rs. 3,397/ -, as mentioned in the plaint, on the allegation that the Defendant took a loan of Rs. 2,500/ - from the Plaintiff on 23 -8 -1965 promising to pay the same to the Plaintiff on demand with interest at the rate of 12 per cent per annum. The Defendant did not repay the same, and hence this suit.

(3.) THE trial Court dismissed the suit.