(1.) CIVIL Suit No. 462 dated 7. 8. 1987 filed by the plaintiff Mukhtiar Singh against Nazir Singh for recovery of Rs. 56,480/- on the basis of pronote and contemporaneous receipt, was decreed by Shri Lakhbir Singh, Additional Senior Sub- Judge, Mansa vide his judgment and decree dated 8. 2. 1990. The defendant filed Civil Appeal No. 68 of 3. 3. 1990. It was dismissed by Shri Maghar Khan, Additional District Judge, Bhatinda vide his judgment and decree dated 25. 7. 1992. The defeated defendant has preferred this Regular Second Appeal.
(2.) I have heard the learned counsel for the parties and with their help, have gone through the record of the case.
(3.) I find force in the arguments of learned counsel for the appellant to the effect that a Civil appeal is re-hearing of the case. But from the impugned judgment learned first appellate Court, it is evident that he has neither scaned the evidence nor has met the arguments advanced before him by the learned counsel for the parties.