HAJI P BASHEER SAHEB Vs. P RAJANNA

JUDGEMENT

(1.) These two civil revision petitions are connected to each other. They arise out of the award of the Lok Adalat, dated 16-11-1996, in O.S.No. 106 of 1996 on the file of the learned Senior Civil Judge, Madanapalle, Chittoor District. Therefore they can be disposed of by common order.

(2.) Heard both sides.

(3.) The respondent filed O.S.No. 106 of 1996 on the file of the learned Senior Civil Judge, Madanapalle against the petitioner for recovery of money from the petitioner on the foot of a promissory note. Before the Lok Adalat held on 16-1-1996, the petitioner agreed to pay Rs. 55,000.00 with interest at the rate of 12 per cent per annum within two months in lumpsum but failed to pay the amount as promised. Having waited for a considerable time, the respondent filed O.E.P.No. 66 of 1999 for realisation of Rs. 72,000/-. In that O.E.P., the petitioner filed E.A.No. 159 of 2000 stating that he discharged the debt under Ex.B-1 receipt, dated 4-7-1997 and B-2 receipt, dated 10-9-1997, issued by the respondent. On that basis the parties let in evidence.