M A ALIM Vs. RAGHUNATH SAHU

JUDGEMENT

(1.) This appeal is by the plaintiff. The suit was for realisation of an amount of Rs.13, 600/- from the defendant.

(2.) The case of the plaintiff was that on 08.01984 Raghunath Sahu-defendant had borrowed a sum of Rs.10, 000/- from him for the marriage of his daughter. He promised to return the said amount by 201984. He executed a receipt vide Ext.1 in favour of the plaintiff as a collateral security. The defendant did not return the said amount in spite of the repeated requests.

(3.) The defendant entered contest and filed a written statement denying the assertions made in the plaint. According to him, he has already repaid the loan amount to the plaintiff on 30.08.85 in presence of Rabinarayana Behera and B. Jogulu. The plaintiff had granted a receipt to him acknowledging receipt of Rs.10, 000/-. He is not liable to pay any amount to the plaintiff.