SURYANARAYANA P Vs. M KAMARAJU

JUDGEMENT

(1.) This revision is filed by the plaintiff in S.C.No. 154 of 1992 on the file of the Court of the II Addl. District Munsif, Kakinada questioning the decree and judgment dated 20-12-1993 by which the suit was dismissed.

(2.) The revision petitioner who is the plaintiff had filed the said suit seeking recovery of the suit amount of Rs. 3,900.00 from the defendant contending that the defendant, who is the present respondent, executed the suit pronote on 12-6-1991 and borrowed an amount of Rs.3,000.00 from him agreeing to repay the same and that he subsequently failed to discharge the said debt. The defendant contested the suit contending that he never executed the pro-note in favour of the plaintiff and the pronote is a forged one, that there is also a material alteration in the pronote and that, therefore, the suit is not maintainable on the basis of such a pronote.

(3.) On the basis of the evidence adduced before it, the lower court came to a clear conclusion that the suit pronote is true, valid and was in fact executed by the defendant in favour of the plaintiff having borrowed the pronote amount and that there is no material alteration in the pronote. Having come to such conclusions on the points in dispute, the lower Court however dismissed the suit on the ground that the pronote, Ex.A-1, is for Rs.3,000/- and is, therefore, liable to be stamped with a revenue stamp of Re.0-25 ps, that the said pronote is however stamped with a revenue stamp of Re.0-20 ps and as such it is not properly stamped and the suit based on such insufficiently stamped pronote is not maintainable. Questioning the decree and judgment, the present revision is filed by the plaintiff.