HARDEEP KAUR Vs. BAHADUR SINGH

JUDGEMENT

(1.) The present regular second appeal is at the behest of the plaintiff being aggrieved of the judgments and decrees passed by the learned courts below dismissing her suit for recovery.

(2.) For the sake of convenience, the parties are being referred to as per their original position in the civil suit.

(3.) The facts as averred by the plaintiff are that the defendant borrowed a sum of Rs. 1,25,000/- on 18.01.2011 from her. In lieu of that, a pronote was executed in favour of the plaintiff and a receipt of the amount was also executed. It was averred that the defendant agreed to repay the amount along with interest at the rate of 24% per annum. As the defendant failed to repay the loan, a suit for recovery of Rs. 1,25,000/- as principal and a sum of Rs. 16,250/- as interest was filed.