L.N.MITTAL,J. - (1.) PLAINTIFF Ram Niwas is in second appeal.
(2.) PLAINTIFF � appellant filed suit against defendant � respondent Somvir for recovery of Rs. 91,385.94 on the basis of two loan transactions. The plaintiff alleged that the defendant borrowed Rs. 31,000/- from the plaintiff on 20.1.2002 and agreed to repay the same with interest @ 2% per month in Rabi crop i.e. upto 30.6.2002 and executed Bahi entry for the Defendant further borrowed Rs. 30,000/- from the plaintiff on same.
(3.) 3.2004 and agreed to repay the same with interest @ 1.5% per month and executed pronote and receipt for the same. The defendant failed to repay the principal and interest amount. Accordingly, the plaintiff for first loan claimed Rs. 31,000/- as principal loan amount and Rs. 23,973.44 as interest, totalling Rs. 54,973.44. Plaintiff for the second loan claimed Rs. 30,000/- as principal amount and Rs. 6,412.50 as interest till filing of the suit, totalling Rs. 36,412.50. 4. Defendant failed to appear inspite of service and was proceeded ex parte.;