MISHRILAL Vs. INDERMAL

JUDGEMENT

(1.) THIS revision -application is filed by the defendant Mishrilal.

(2.) THE plaintiff Indermal filed a suit against the present petitioner in the Court of the Civil Judge at Indore for recovering a sum of Rs. 2257/3/6 alleged to be due on the basis of some forward contracts in silver and cotton. The defendant resisted the suit. The Civil Judge therefore framed issues and proceeded with the trial. As the burden of proving material issues lay on the defendant, he was asked to lead evidence first.

(3.) MR . S.R. Joshi, learned counsel for the petitioner was present. No one appeared on behalf of the plaintiff opponent.