NIRMAL SINGH Vs. SUREKHA JINDAL

JUDGEMENT

(1.) Defendant/appellant-Nirmal Singh is in second appeal against the judgements and decrees passed by the Courts below, whereby the suit for recovery filed by respondent/plaintiff was decreed by the trial court and the appeal filed by the appellant was dismissed by the appellate court.

(2.) Briefly stated the facts of the present case are that respondent/plaintiff-Ms.Surekha Jindal wife of Naresh Kumar filed a suit for recovery of Rs.1,70,000/- (Rs.1,00,000/- as principal and Rs.70,000/- as interest) on the basis of pronote and receipt dated 1.1.2001.

(3.) It was alleged by the plaintiff/respondent that date. 1.1.2001. defendant/appellant borrowed a sum of Rs.1,00,000/- from her on 1.1.2001 on interest @ 2% per month by executing a pronote and receipt dated 1.1.2001. On the failure of the appellant/defendant to repay the loan amount along with interest she instituted the suit for recovery.