(1.) Appellant-Defendant has filed this appeal challenging judgment and decree dated 15.3.2011 passed by learned Additional District Judge, Patiala whereby decretal of suit filed by respondent-plaintiff for recovery of an amount of Rs. 7, 50, 000/- along with interest by the learned Additional Civil Judge (Senior Division) Nabha, has been upheld.
(2.) The case set up by the respondent-plaintiff is that on 26.11.2001, the appellant-defendant had taken a loan of Rs. 7, 50, 000/- on interest @ 1.56% per month from the respondent-plaintiff and had executed a pronote and a receipt of even date. However, since the appellant-defendant failed to repay even a single penny despite repeated requests, the respondent-plaintiff filed the present suit for recovery of an amount of Rs. 7, 50, 000/- as principal amount and another amount of Rs. 4, 05, 000/- towards interest along with future interest @ 1.5% per month.
(3.) Appellant-Defendant resisted the suit and filed written statement wherein a stand was taken that he has been cheated being an innocent person whereas the plaintiff is a clever man and a brother of a judicial officer. Objection, as regards maintainability, was also raised. On merits, the appellant-defendant took a stand that infact in the year 1998, the respondent-plaintiff had sold a motorcycle to the appellant-defendant for an amount of Rs. 30, 000/- and had obtained signatures of the appellant-defendant on some blank papers on the pretext that the name of the appellant-defendant is to be incorporated in the Registration Certificate of the motorcycle and that the respondent-plaintiff might have used these papers for forging the pronote.