- (1.) The present regular second appeal has been filed against judgment and decree dated 14.10.1986 passed by the then learned District Judge, Sangrur, dismissing the appeal filed by present appellant-plaintiff against judgment and decree dated 14.2.1984 passed by the then learned Sub Judge, Ist Class, Malerkotla, vide which suit filed by present appellant-plaintiff was partly decreed for a sum of Rs.59,500/- alongwith cost and future interest @ 6% per annum from the date of decree till the realisation of the decretal amount.
(2.) I have heard learned counsel for the parties and have gone through the whole record carefully including both the judgments passed by learned Courts below.
(3.) Briefly stated, appellant-plaintiff filed this suit for recovery of Rs.98,500/- alongwith cost and interest on the plea that the said amount was advanced by appellant-plaintiff to respondent-defendant (deceased) Nawab Iftkhar Ali Khan on 17.7.1975 and he executed a pronote and receipt in his favour after receiving the said amount. Further plea is that he returned Rs.500/- out of the said amount and made an endorsement dated 15.7.1978 in his own hands. Hence, he filed a suit for recovery of Rs.98,000/- by way of principal amount and Rs.72,666.50 by way of interest, i.e., total recovery of Rs. 1,70,666.50.;