PEMSINGH RAGHUNATHSINGH Vs. GAJRABAI W/O DHULJI

JUDGEMENT

(1.) THE plaintiff -applicant has instituteda suit against the opponents for the recovery of Rs. 3611 -1 -0 alleging that there were money dealings and grain transactions between the parties; that on a certain day in Samvat 2006 Rs. 2187 -7 -0 were found due from the defendants Gajrabai and Sardar -bai, the purchaser -in -interest of the other defendants; that on that date Gajrabai and Sardarbai signed an acknowledgment in the plaintiff's account books about this amount being due from them; and that the acknowledgment was sufficiently stamped with one anna stamp.

(2.) THE document in question is in the following form:

(3.) CKDH :i;k nsuk eatwj** as I understand their meaning, clearly 'constitute an express promise to pay the balance. The literal translation of the words