NEERAJ AGNIHOTRI Vs. VISHNU RAJORIA

JUDGEMENT

(1.) Heard on the question of admission.

(2.) By filing this petition under Article 227 of the Constitution of India the petitioner/ defendant has challenged the order dated 2-9-2006 passed by the V Civil Judge, Class I, Bhopal in Civil Suit No. 33-B/2004.

(3.) Briefly stated the respondent filed a suit for recovery of loan amount advanced to the petitioner on the basis of a receipt (Annexure P-1) executed by the petitioner in favour of the respondent.