SURAT SINGH Vs. OM PARKASH

JUDGEMENT

(1.) THIS is defendant's second appeal challenging the judgment and decrees of the courts below whereby suit for recovery filed by the plaintiff-respondent on the basis of pronote and receipt was decreed against the appellant.

(2.) THE only contention raised by the learned counsel for the appellant before this Court is that the instant suit was barred by limitation and therefore the same was liable to be dismissed only on this ground.

(3.) IN this view of the matter, I find no merit in this appeal. No other point was urged. No substantial question of law arise. Dismissed.