PEERDAN Vs. OM PARKASH

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to the outbreak of pandemic, COVID-19.

(2.) This appeal has been filed by the appellant/defendant, challenging judgment and decree dtd. 20/4/2018, passed by learned Additional Civil Judge (Sr. Division), Charkhi Dadri as well as judgment and decree dtd. 7/1/2020, passed by learned Additional District Judge, Charkhi Dadri, whereby suit for recovery filed by the respondent-plaintiff for a sum of Rs.2,25,000.00 i.e. Rs.2,10,000.00 as principal amount and Rs.15,000.00 as interest, has been decreed.

(3.) Plaintiff/respondent filed a suit for recovery of Rs.2,25,000.00i.e. Rs.2,10,000.00 as principal amount and Rs.15,000.00 as interest from defendant/appellant with the averments that defendant - Peerdan borrowed a sum of Rs.2,10,000.00 from plaintiff on 27/8/2016 with interest @ Rs.2.00per hundred rupee per month. A pronote and receipt in this regard was executed by defendant in favour of plaintiff. Said pronote and receipt was scribed by Rajesh Sheoran, Advocate. Defendant after reading and understanding the same, received the amount of Rs.2,10,000.00 from plaintiff and appended his signatures over the same. Despite repeated requests and demand notice dtd. 2/1/2017 sent by the plaintiff, no amount of loan or interest was paid by the defendant. Hence, suit was filed by the plaintiff.