PIARA LAL KHANNA Vs. S HERCHAND SINGH JAIJI

JUDGEMENT

(1.) THIS appeal arises out of a suit brought by the plaintiff-appellant for the recovery of Rs. 6,735/-with interest on the basis of a pronote for Rs. 5,303/-executed in his favour by the defendant-respondent. The amount carried interest at nine annas per cent per annum.

(2.) THE respondent admitted the execution of the pronote and pleaded that he was prepared to pay the amount that was due from him after the accounts had been gone into and explained to him.

(3.) THE trial Court decreed the suit for Rs. 6,532/- but ordered that the decretal amount would be paid in five yearly instalments. It was further provided in the decree that in case of default of any one instalment, the whole of the amount would become due.