PARAMJIT SINGH Vs. SUKHVINDER SINGH

JUDGEMENT

(1.) Defendant Paramjit Singh has come in second appeal, having remained unsuccessful in both the Courts below.

(2.) Sukhwinder Singh respondent filed suit for recovery of Rs. 1,26,000/- against defendant Paramjit Singh alleging that the defendant had taken loan of Rs. 1,00,000/- from the plaintiff on 20.09.2002 and executed pronote and receipt for the same. Defendant agreed to repay the amount with interest @ 2% per month, but did not repay the same.

(3.) Defendant inter alia pleaded that he had taken loan from Baba Farid Finance Company, Faridkot of which Balwinder Singh is a partner. At the time of taking of loan, Balwinder Singh got various printed papers/forms, pronote, receipt and stamp papers signed by the defendant. The said loan has been repaid by the defendant. However Balwinder Singh has got the suit instituted by fabricating the pronote and receipt, which was blank when signed by the defendant. Various other pleas were also raised.