RAM LAL MOHINDROO Vs. MOHAN SINGH

JUDGEMENT

(1.) This is defendant's appeal against the judgment and decree of the District Judge, Bhatinda, whereby the judgment and decree of the trial Court were set aside and the suit of the plaintiff was decreed as prayed for.

(2.) The plaintiff filed a suit for recovery of a sum of Rs. 3,900/- against the defendant on the basis of promissory note dated 18.7.1974. The defendant filed written statement, admitted the execution of the pronote but stated he had paid the entire amount to the plaintiff and thus there is no amount outstanding against him. Besides this, defendant raised legal objection i.e. that the plaintiff is a money lender and has got no valid licence for lending money.

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