RAJ JASRA Vs. RAJSHEKHAR

JUDGEMENT

(1.) This revision petition is directed against the order dated 6.8.1992 passed by the learned Addl. District Judge, Delhi, in Suit no.426/91.

(2.) Brief facts necessary to dispose of this petition are recapitulated as under:-

(3.) The petitioner who was plaintiff before the trial court filed a suit under order 37 Civil Procedure Code for recovery of Rs.26,682/50. The respondent herein who was defendant in the trial court took a loan of Rs.17,000.00 in cash from the plaintiff on 28.7.88 by executing money receipt and and ageement and promised to pay the said amount in four quarterly instalments of Rs.4250.00 w.e.f. 28.10.88.