ARUN SHRIPADRAO KULKARNI Vs. TANAJI HARIBA SHELAR

JUDGEMENT

(1.) This is a plaintiff's revision against the judgment and decree dated 11-10-1984 passed by the Civil Judge, Chikodi, in S.C. No. 61 of 1983, on his file, dismissing the same.

(2.) The plaintiff urged that the defendant, on receiving Rs. 1,000/- in cash from him on 10-12-1980, executed the suit promissory note. The defendant did not pay back any money. Hence, the suit to recover Rs. 1,360/-. The defendant resisted the suit and also urged that he was a 'debtor' within the meaning of the Karnataka Debt Relief Act, 1980.

(3.) The trial Court held that the defendant had received Rs. 1,000/- from the plaintiff on 10-12-1980 and executed the suit promissory note. It also held that the defendant was a 'debtor' under the Karnataka Debt Relief Act, 1980, and hence, came to the conclusion that the whole debt was discharged and wiped out. Taking this view, the trial Court dismissed the suit. Hence, the revision.