ANUP SINGH Vs. GANNAUR PRIMARY CO-OPERATIVE AGRICULTURAL

JUDGEMENT

(1.) APPELLANTS filed a suit for declaration to the effect that the proclamation order dated 22.1.1997, issued by respondent No.3, be declared illegal and be ordered to be withdrawn. It was further prayed that the respondents be restrained from effecting any recovery against them. It was case of the appellants that they had cleared their loan and nothing remained left to be repaid to the bank. To say so, reliance was placed upon receipt Ex.P1 and clearance certificate Ex.P2. Both the Courts below have found it as a matter of fact that the receipt was a forged document. In view of findings given by the appellate Court below in paragraph Nos.8 to 12, no case is made out for interference in pure findings of fact as counsel has failed to raise any substantial question of law at the time of arguments.