NASIB KAUR Vs. AVTAR SINGH

JUDGEMENT

(1.) This is Regular Second Appeal against the judgment and decree passed by Civil Judge (Senior Division), Fatehgarh Sahib, decreeing the suit of plaintiff-respondent for recovery of Rs. 1,82,000/- on the basis of pronote and receipt dated 18.01.2008 along with interest @9% per annum from the date of execution of pronote and receipt and 6% pendente lite and future interest.

(2.) The case of the plaintiff-respondent, in brief, is that defendant-appellant had taken a loan of Rs. 1,82,000/- and executed pronote and receipt in favour of plaintiff on 18.01.2008. Rate of interest was settled as 2% per month.

(3.) The defendant-appellant denied the taking of loan and execution of pronote and receipt and termed the same as forged and fabricated documents.