KULWANT SINGH Vs. MUNNA LAL

JUDGEMENT

(1.) This Civil 1st Appeal is directed against the judgment and decree dated 12-8-2004 passed by the District Judge, Udhampur in a Civil Suit titled as Kulwant Singh v. Munna Lal, for short impugned judgment' hereinafter. BRIEF FACTS

(2.) Kulwant Singh-Plaintiff/Appellant filed a suit for recovery of Rs. 54,000/- against Munna Lal-defendant/respondent, on the ground that the plaintiff granted Rs. 54,000/- as a loan to Munna Lal defendant for raising construction of his house, recoverable at the rate of 18% per annum interest, and, accordingly, Munna Lal-defendant executed a "Hundi-DP Note" on 15th April, 1987. It is alleged that the defendant failed to return the said amount despite demand, constrained the appellant/plaintiff to file the Suit.

(3.) The defendant/respondent appeared and contested the suit by the medium of written statement.