PREMRAJ Vs. SURESH CHANDRA

JUDGEMENT

(1.) Shri B.D. Jain, Advocate for the defendant/appellant. Heard on the question of admission of the appeal which is pending for consideration on the question of admission from 20th Octo- ber 1999.

(2.) This is defendant's second appeal un- der Section 100 C.P.C. challenging the judg- ment and decree passed by the Trial Court and affirmed by the first Appellate Court granting decree in favour of the plaintiff/respondent.

(3.) Plaintiff/respondent instituted the suit for recovery of a sum of Rs. 10,000/- (Ru- pees ten thousand only) which amount is said to have been given as loan on 1st September 1995 by the appellant. The suit was filed on the basis of a promissory note (exhibit P/3).