TRIVENI PRASAD Vs. UTTAM PRASAD

JUDGEMENT

(1.) HEARD on admission.

(2.) THIS is plaintiffs' second appeal directed against judgment and decree dated 07.02.2003 passed in Civil Appeal No. 25 - A/2001 by Additional District Judge, Sihora, District Jabalpur affirming judgment and decree dated 31.03.2000 passed in Civil Suit No. 42 -A/1997 by First Civil Judge Class -II, Sihora, District Jabalpur.

(3.) THAT , defendant No. 2 specifically admitted in paragraph 2 and 3 of his cross -examination that his father is engaged in the profession of money lending and that too alleged transaction was in lieu of the money/loan which was tendered to the plaintiffs.