MAJOR SINGH Vs. RAJINDER SINGH

JUDGEMENT

(1.) RESPONDENT plaintiff filed a suit for recovery of an amount of Rs. 50,000/- along with interest against the appellant defendant. Relief was claimed on the basis of a pronote and receipt Ex. P1 & P2. Suit was decreed. Appeal, filed by the appellant, was dismissed. Both the Courts below, by taking note of evidence on record, have opined that the execution of pronote Ex. P1 and receipt Ex. P2 was proved on record.

(2.) DEFENCE of the appellant that his thumb-impression was obtained on blank papers was not believed as he has failed to prove the same before the trial Court. This Court feels that the judgments and decrees passed are perfectly justified and based upon proper appreciation of evidence on record. No case is made out for interference in pure findings of fact as no substantial question of law has been raised. Dismissed.