Markandey Katju, J. - (1.) This appeal has been filed against the judgment and order dated 11.8.2003 in R.S.A. No. 1069 of 2002 of the High Court of Punjab and Haryana at Chandigarh.
(2.) Heard learned Counsel for the parties and perused the record.
(3.) The Plaintiff-Appellant had filed a suit for recovery of Rs. 2,31,000/-. He claimed that the Defendant had executed a pronote and receipt dated 2.5.1994 whereby the Defendant had borrowed a sum of Rs. 1,50,000/- from the Plaintiff and agreed to repay the same along with interest @ 2% per annum on demand. Since the Defendant had not paid the aforesaid amount, the suit was filed.;