PURAN Vs. CHARANJIT SINGH

JUDGEMENT

(1.) The appellant has filed the present appeal against the judgment dated January 21, 1980 of the Sub Judge, IInd Class, Garhshankar, and the judgment dated March 8, 1982 of the District Judge, Hoshiarpur.

(2.) Briefly, the facts of the case are that one Charanjit Singh instituted a suit against the present appellant -defendant for recovery of Rs. 6,000/ - as principal amount and Rs. 2,160/ - as interest, totalling Rs. 8,160/ -. It was alleged that the appellant had borrowed Rs. 6,000/ - from the respondent and a receipt in favour of the respondent was also executed by the appellant. The appellant had duly appended his signatures on the same. On the pronote, the appellant had agreed to return the principal amount alongwith the interest at the rate of 1 per cent per month. The trial Court as well as the first appellate Court held that the appellant was liable to pay the afore -mentioned amount to the respondent.

(3.) It has been argued by the learned counsel for the appellant that the pronote was a false document. The appellant had signed a blank piece of paper, thinking the same to be used for a mortgage The counsel has also argued that in the plaint it has been stated by the plaintiff -respondent that the pronote was executed at Garhshankar, but when the plaintiff appeared as a witness, he has averred that the same was returned in the house of one Kalu Ram (P.W.2).