DARSHAN SINGH,J. - (1.) The present appeal has been preferred by the appellant-defendant against the judgment and decree dated 31.07.2014 passed by the learned District Judge, Sirsa, whereby the appeal filed by the plaintiff respondent against the judgment and decree dated 29.11.2013 passed by learned Civil Judge (Junior Division), Sirsa, has been allowed and the decree for recovery of L 2,30,000/- along with interest at the rate of 6 % per annum from the date of borrowing the amount till its final realisation has been passed..
(2.) For the sake of convenience, the status of the parties is being mentioned as in the original suit.
(3.) The plaintiff-respondent has filed the suit for recovery on the grounds inter alia that he advanced a loan of L 2,30,000/- to the appellant-defendant on interest at the rate of 18 % per annum as he was in dire need of the said amount. The said amount was advanced on 31.07.2010 in the presence of the witnesses. In consideration thereof, the appellant-defendant executed the pronote and receipt in favour of the plaintiff-respondent. Appellant-defendant did not paid the principal amount nor the agreed rate of interest. Hence the suit.;