J.N. SAHANI Vs. STATE

JUDGEMENT

(1.) THIS is a petition for a review of our decision in Civil Revision No. 29 of 1953. That revision petition arose out of a suit filed by the State of Madhya Bharat for the recovery of Rs. 1,85,000 together with interest thereon from the applicant on the basis of a promissory note.

(2.) IN this review petition Bakshi Mehtab Singh contended that at the time of the revision petition the question of there being any separate oral agreement as to the place of repayment of the money and of the admissibility of oral evidence o the question was not canvassed and that, therefore, this Court was not right in considering the question and remanding the case for recording the evidence of the parties as to the place of repayment.

(3.) I agree.