HARDAS SINGH Vs. DARSHAN SINGH

JUDGEMENT

(1.) C. M. No. 626 -C of 2011:

(2.) ALTHOUGH strictly speaking, no sufficient ground for condonation of delay of 159 days in filing the appeal is made out from the averments made in the application supported by affidavit, yet adopting liberal approach, the said delay is condoned. The application stands allowed accordingly.

(3.) RESPONDENT -Plaintiff Darshan Singh filed suit against Defendant -Appellant for recovery of Rs. 6,74,000/ -alleging that the Defendant, on 22.05.2000, borrowed Rs. 5,50,000/ -from the Plaintiff and agreed to repay the same with interest @ 1.56% per month and executed pronote and receipt for the same. The Plaintiff, however, claimed interest @ 1.50% per month. The Defendant did not pay any amount towards principal and interest. Accordingly, the Plaintiff sought recovery of Rs. 6,74,000/ -, which included principal amount of Rs. 5,50,000/ -and interest amount of Rs. 1,24,000/ -till filing of the suit.