BIKKAR SINGH Vs. JEET SINGH

JUDGEMENT

(1.) Defendant Bikkar Singh having remained unsuccessful in both the courts below has filed the instant second appeal.

(2.) Jeet Singh filed suit for recovery of Rs. 48,160/- alleging that the defendant-appellant on 5.4.2000 borrowed Rs. 28,000/- from the plaintiff and executed pronote and receipt for the same and agreed to repay the same with interest @ 2% per month but the defendant failed to repay the amount. Accordingly, plaintiff claimed Rs. 28,000/- as principal amount and Rs. 20,160/- as interest thereon @ 2% per month till the filing of the suit.

(3.) Defendant in his written statement completely denied the plaint allegations and also raised various other pleas.