KULDEEP SINGH Vs. HARMANDER SINGH

JUDGEMENT

(1.) The defendant is in second appeal in a suit filed by the plaintiff for recovery of an amount of Rs. 5,08,028/- on the basis of Hundi dated 30.5.1998.

(2.) The plaintiff is a farmer whereas defendant is a commission agent, who had taken loan from the plaintiff for the purpose of his business.

(3.) The defendant's case is that a compromise has been effected between the parties for Rs. 1,86,000/- which was paid by the defendant to the plaintiff in the presence of Angrej Singh, counsel for the plaintiff against a receipt of Rs. 1,86,000/- and amount of Rs. 14,000/- was paid in the case of Paramveer Kaur v. Kuldeep Singh which was already withdrawn by Paramveer Kaur on 18.2.2002. After that on 21.2.2002, the parties appeared in the Court of Sh. K.K. Bansal, Civil Judge, Moga, and requested for recording the statement of the parties, but the Court had directed the parties to appear before the Lok Adalat, where the plaintiff had resiled from making the statement.