GORA LAL Vs. MAHINDER SINGH

JUDGEMENT

(1.) Gora Lal-petitioner herein filed a suit under Order XXXVII CPC for recovery of Rs.6,35,000/- against Mahinder Singh before the Civil Judge (Senior Division), Talwandi Sabo.

(2.) The suit was filed on the basis of pronote and receipt. Mahinder Singh filed written-statement. He alleged the said pronote to be forged and fabricated one.

(3.) On the contest of parties, following issues were framed:-