BALWINDER SINGH Vs. BAHADUR SINGH

JUDGEMENT

(1.) Defendant-Balwinder Singh having failed in both the Courts below has filed this second appeal.

(2.) Suit was filed by respondent-plaintiff Bahadur Singh against defendant-appellant Balwinder Singh for recovery of Rs. 4,250,000/- alleging that defendant borrowed Rs. 4,00,000/- from the plaintiff on 01.07.2007 and executed pronote and receipt for the same and agreed to repay the same with interest @ 2% per month bud did not pay the principal amount and interest. Plaintiff claimed relief of recovery of Rs. 4,00,000/- principal amount and @ Rs. 20,000/- as interest (apparently @ 1% per month only).

(3.) The defendant simply denied plaint averments and pleaded that the impugned pronote and receipt are forged and fabricated and without consideration and there are also additions and alterations therein.