(1.) THE hatchita in dispute in this case is an extremely informal document. It is virtually a mere memorandum of the loan. Evidence was therefore rightly admitted to show-the rate of interest under Section 92 Sub-section (2) of the Evidence Act.
(2.) THIS appeal is dismissed with costs.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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