AMAR SINGH Vs. BUDH RAM AND COMPANY

JUDGEMENT

(1.) The plaintiff firm, M/s. Budh Ram and Company filed the civil suit No. 121 of 10.3.1987 against Amar Singh for the recovery of Rs. 26,000/- on the basis of pronote and contemporaneous receipt. The suit was contested by the defendant. The learned trial Court decreed the suit of the plaintiff for Rs. 20,000/- only.

(2.) The above said judgment and decree dated 1.6.1989 of the learned trial Court was challenged by the defendant by filing civil appeal No. 26 of 1.2.1989. It was heard and dismissed by Sh. H.L. Garg, District Judge, Sangrur vide his judgment and decree dated 21.4.1992. The defendant has preferred this Regular Second Appeal.

(3.) I have heard learned Counsel for the parties and with their help have gone through the record of the case.