RAGHUNATH PRUSTI Vs. SAUDDIN KHAN

JUDGEMENT

(1.) THE defendant in a suit to recover money due to on a promissory note filed by a Kabuli Money -lender is the petitioner in this revision.

(2.) THE plaintiff's case is that the defendant executed a promissory note for Rs. 340/ - in his favour and he did not pay anything. He filed the suit to recover Rs. 463/ - claiming interest at 12 per cent per annum though the document did not stipulate for any interest.

(3.) THE learned Small Cause Court Judge came to the conclusion that the promissory note Ext. 1 was executed fay the defendant and that it did not show that it was given in favour of any man known as Sadikhan. Ext. 1 bears the name of Sabedin Khan. The defendant admitted his signature in Ext. 1 in the written statement, but curiously denied the same at the time when he was giving evidence. The learned Judge therefore came to the conclusion that Ex. 1 was a valid document.