RAJ KUMAR Vs. KAPIL KUMAR

JUDGEMENT

(1.) The appellant-defendant has come up in appeal against the judgment of the trial court dated 21.09.2013 and lower appellate court dated 15.01.2016 whereby suit filed by the plaintiff Kapil Kumar for recovery of Rs.1,36,550 (Rs.1,00,000/- as principal amount and Rs.36,550/- as interest @ 10% ) has been decreed.

(2.) The case pleaded by the plaintiff was that defendant had borrowed a sum of Rs.1,00,000/- from him on 29.06.2007 and had also executed a pronote (Ex.P1) and receipt (Ex.P2) in favour of the plaintiff. As per the agreement the defendant had agreed to return the aforesaid amount on demand alongwith interest @1% per month.

(3.) After issuing notice, following issues were framed on 21.07.2019:-