BHIMABAI EKNATH SHEJWAL Vs. SURESH DAYANAND KASAB

JUDGEMENT

(1.) HEARD learned Advocate Shri S. D. Kulkarni for the petitioner. Respondent is duly served.

(2.) THIS Civil Revision Application raises a question as to whether respectability and veracity of a witness necessarily dependant upon his status in life.

(3.) THE petitioner herein had advanced a hand loan of Rs. 2,500/- to the respondent (original defendant) on 22-9-1980. Written agreement with regard to said loan transaction was also prepared. The respondent did not repay the hand loan and, therefore, the petitioners served a notice dated 8-9-1983 on the respondent. The respondent did not reply the notice. He did not repay the amount. The petitioner, therefore, was compelled to file Regular Civil Suit No. 637/1983 against the respondent for the purpose of recovery of Rs. 2,500/- and further interest. The suit was decreed in favour of the petitioner on 13-2-1986.