BINDER SINGH Vs. SATPAL

JUDGEMENT

(1.) THIS is a regular second appeal brought by the defendant against the judgment and decree dated 20.7.2012 passed by learned Addl. Civil Judge [Senior Division], Mandi Dabwali and judgment and decree dated 24.1.2013 passed by learned Additional District Judge, Sirsa. The suit which succeeded with learned trial court has been brought by Satpal for recovery of Rs. 5,44,000/ - on the basis of pronote and receipt. The case of Satpal is as under:

(2.) ON the pleadings of the parties, following issues were framed by learned trial court.

(3.) WHETHER the suit of the plaintiff is barred by law of limitation? OPD