SHAH GORDON ARTS PVT. LTD Vs. EVERSHINE PICTURES

JUDGEMENT

(1.) THIS is a suit on a promissory note. The Defendants have contested the suit by filing written statement. Issues have been framed. Only one witness has been examined on behalf of Defendants who is Defendant No.8 examined as D.W.1. The Plaintiff has not adduced any evidence. I have heard both the sides.

(2.) PLAINTIFF 's case is as follows:

(3.) THE following issues are framed in this suit: