BHUPINDER SINGH Vs. SUKHCHAIN SINGH

JUDGEMENT

(1.) The respondent who was the plaintiff before the Trial Court filed a suit seeking therein from the appellant/defendant recovery of Rs.13,76,000.00(Rs.8,00,000.00 as principal and Rs.5,76,000.00 as interest) .

(2.) While narrating the factual aspect of the matter, the status of the parties as before the Trial Court is being referred to.

(3.) As per the plaintiff, on 10/3/2004 the defendant borrowed from him a sum of Rs.8,00,000.00 and agreed to return the same on demand along with interest. At the time of the above transaction a pronote and a receipt were duly executed. However, in the year 2006-07 when the plaintiff demanded the repayment of the loan amount, the defendant refused to return the same. A legal notice was got issued to the defendant by the plaintiff but when the same went unheeded to the present suit was preferred for the relief as referred to above.