SHIV RAJ Vs. ARUN KUMAR @ ARUN CHAUDHARY

JUDGEMENT

(1.) Plaintiff-respondent filed a suit for recovery of Rs. 7,86,719/- along with interest on the basis of registered mortgaged deed dated 31.12.1997.

(2.) The defendant-appellant contested the suit raising various objections, raising a plea that mortgage was executed for an amount of Rs. 3,20,000/- and there was an understanding between the plaintiff, firm of the plaintiff and defendant that mortgaged amount will be adjusted towards agricultural produce which he used to sell through firm of the plaintiff namely M/s Arun Kumar Manoj Kumar, Gheer Mandi, Karnal.

(3.) Along with the written statement, defendant-appellant also filed a counter claim seeking rendition of statement of accounts from the plaintiff-respondent for the agriculture produce sold by him through the Commission Agency of the plaintiff firm namely M/s Arun Kumar Manoj Kumar.