- (1.) This is second appeal by defendant No.l-Gur-deep Singh having failed in both the courts below.
(2.) Respondent No. 1-plaintiff (a Co-operative Society) filed suit against defendant No. 1-appellant and proforma respondents No. 2 to 4 as defendant Nos.2 to 4. The plaintiffs case is that the plaintiff granted loan of Rs. 27,000/- (Rupees twenty seven thousand) to defendant No.1 on the guarantee of defendants No. 2 and 3 and on recommendation of defendants No. 3 and 4. Defendants failed to repay the loan amount and interest. Accordingly, plaintiff sought recovery of Rs. 34,905/- (Rupees thirty four thousand nine hundred and five) which includes principal and interest amount.
(3.) Defendants inter alia pleaded that defendant No.1 had raised loan of Rs. 20,000/-(Rupees twenty thousand) only from the plaintiff-Society and the same has been repaid along with interest and the accounts were adjusted on 25.11.1999. It was denied that defendant Nos.2 and 3 stood guarantors. Rate of interest of 24% per annum claimed by the plaintiff was also disputed and it was pleaded that rate of interest was 6% per annum or at the most 9% per annum. Various other pleas were also raised.;