DEEPAK MAHESHWARI,J. - (1.) This review petition has been filed by the appellant defendant Moti Ram in respect of judgment dated 03.09.2013 passed by the Coordinate Bench of this Court in S.B. Civil First Appeal No.14/1989 whereby the appeal was dismissed.
(2.) Heard learned counsels for both the sides and perused the relevant documents as also the judgment dated 03.09.2013, which is under review.
(3.) Briefly stated, relevant facts are that the respondent/plaintiff filed a plaint for recovery of Rs.30,800/- mentioning that the petitioner defendant took a loan of Rs.20,000/- for his business on 19.5.1983 from him while mortgaging his shop. The rate of interest agreed upon was 2% per month. As the defendant could not pay of the loan, suit was filed which came to be decreed on 29.08.1988 by the;