KARTAR SINGH Vs. PURAN SINGH

JUDGEMENT

(1.) The defendant is in appeal.

(2.) The plaintiff filed a suit for recovery of Rs. 3,100/- on account of principal and interest payable under the pronote date June 30, 1981.

(3.) The plaintiff claimed that the defendant had executed a pronote and receipt dated June 30, 1981 for a sum of Rs. 2,600/- but had failed to pay anything on that account and, consequently, including the interest an amount of Rs. 3,100/- had become due.