MAHA RAM Vs. CHHAJU RAM

JUDGEMENT

(1.) RESPONDENT-plaintiff filed a suit for recovery of Rs.25,700/- against the appellant-defendant on the basis of writing Mark-A. Suit was decreed by the trial Court. Appellant failed in appeal. It is apparent from the record that the writing was proved by the respondent by producing Sh.Sher Singh, an attesting witness, who deposed that he had signed on the Bahi (account book) and the said document was also signed by the appellant in his presence. There is no rebuttal evidence produced on record to disprove the said statement made by the attesting witness.

(2.) BOTH the Courts below have found it as a matter of fact that the payment of loan is proved on record. In view of the concurrent findings of fact given by the Courts below, no case is made out for interference as counsel for the appellant has failed to raise any substantial question of law at the time of arguments. Dismissed.