DHARAM PAL Vs. PRITHI SINGH

JUDGEMENT

(1.) THIS Regular Second Appeal is directed against judgments and decrees dated 8.4.2003 and 27.4.2005 passed respectively by the Civil Judge (Junior Division), Jagadhari (hereinafter referred to as 'the trial Court') and the Additional District Judge, Yamuna Nagar at Jagadhari (described hereinafter as 'the First Appellate Court') whereby the suit of the plaintiff-respondent was decreed and the appeal of the defendant-appellant was dismissed.

(2.) A suit for recovery of Rs. 1,54,000/- (Rs. 1,00,000/- on account of principal and Rs. 54,000/- as interest thereon at the rate of 18% per annum from 11.5.1994 till date) was filed by the respondent against the appellant with a prayer for grant of pendente lite and future interest. It was pleaded that the appellant had taken a loan from the respondent and had executed a pronote and receipt dated 11.5.1994. Since the amount was not returned, the appellant was constrained to approach the Court.