VIKRAMJEET Vs. PARKASH CHAND

JUDGEMENT

(1.) Defendant of the case has approached this Court by way of the present Regular Second Appeal against the concurrent findings of the Courts below, inasmuch as the suit for recovery of Rs.3,75,000.00 (being principal amount of Rs.3,00,000.00 and interest of Rs.75,000.00), based upon pronote and receipt dtd. 22/7/2018, was decreed by the learned Trial Court on 3/4/2024 and the appeal filed by the defendant-appellant was dismissed by the learned First Appellate Court on 29/7/2025.

(2.) The only contention raised by learned counsel for the appellant is that the evidence on record has not been properly appreciated by the Courts below, inasmuch as the plaintiff neither proved his financial capacity nor the alleged friendly relations between the parties.

(3.) This Court has considered the submissions made on behalf of the appellant and has perused the paper-book.