KARAMJIT SINGH Vs. DALJIT SINGH

JUDGEMENT

(1.) This is a Regular Second Appeal brought by the defendant against the judgment and decree passed by learned Civil Judge( Senior Division ) Moga on 06.10.2010 vide which the suit of Daljeet Singh, plaintiff-respondent for recovery of Rs.2,75,000/- on the basis of pronote and receipt has been decreed for recovery of Rs.2,00,000/- with interest @ 12.50% per annum from the date of execution of pronote and receipt i.e. 09.03.1998 till the decision of the suit and @ 6% per annum from the date of decision of the same till the realization of the decretal amount as also against the judgment of learned Additional District Judge, Moga, who vide judgment and decree dated 19.12.2011 has dismissed his appeal with costs.

(2.) The averments of the parties are required to be noticed in brief and they are as under:-

(3.) On 09.03.1998 Karamjit Singh, defendant took a loan of Rs.2,00,000/- from the plaintiff and got a pronote and receipt scribed for the same and executed the same. It was attested by the marginal witnesses. He agreed to pay the amount of the pronote with interest @ 2% per month. As he did not return the amount despite number of requests, the suit was brought.