JANG SINGH Vs. JANG SINGH

JUDGEMENT

(1.) This is a Regular Second Appeal against the concurrent findings of Courts below whereby the suit filed by plaintiff-respondent Jang Singh son of Lal Singh was decreed for recovery of Rs. 2,58,000/- i.e. Rs. 1,50,000/- as principal and Rs. 1,08,000/- as interest.

(2.) The case of plaintiff-respondent, in brief, is that the defendant-appellant Jang Singh son of Dalip Singh took loan of Rs. 1,50,000/- from him on 16.03.2006 and executed pronote and receipt in his favour. The rate of interest was agreed @ 2% per month. However, he committed default in payment of principal amount and installment and a sum of Rs. 2,58,000/- was outstanding against him at the time of filing of the suit.

(3.) The defendant-appellant denied taking of loan, execution of pronote and receipt in favour of plaintiff-respondent and alleged that there are material alterations and discrepancies in the pronote and receipt.