HARI RAM Vs. HAKUMAT RAI HARBHAJAN LAL

JUDGEMENT

(1.) This regular second appeal, by the Plaintiff/Appellant, is directed against the judgment and decree dated 2.4.1985 passed by the learned lower appellate Court, vide which the suit filed by the Plaintiff/Appellant, for recovery of Rs. 9,000/- (Rupees nine thousand only) along with interest, was ordered to be dismissed. The appeal having been filed in the year 1985, amended provisions of Section 102 of the Code of Civil Procedure, therefore, is not attracted to this case.

(2.) The Plaintiff/Appellant filed a suit for recovery of Rs. 9,000/- (Rupees nine thousand only), on the pleadings, that a sum of Rs. 9,000/- (Rupees nine thousand only) was advanced to the Defendant/Respondents on 10.3.1979.

(3.) The translated receipt/pronote executed between the parties reads as under: