AMARJIT SINGH Vs. JASPAL SINGH AND OTHERS

JUDGEMENT

(1.) Prayer in this application is for amending the grounds of appeal.

(2.) Plaintiff filed a suit claiming that the original defendant who later died during the pendency of the litigation, had taken a loan of Rs. 2,00,000/- and executed a pronote and receipt dated 18.11.1996. It is further the case of the plaintiff that out of Rs. 2,00,000/-, Rs. 1,00,000/- was re-paid vide cheque dated 02.07.1998 and for remaining Rs. 1,00,000/-, a new pronote was executed.

(3.) On the other hand, defendant admitted the execution of the first pronote dated 18.11.1996 against the loan. However, defendant pleaded that the entire amount has been re-paid and hence new pronote is result of forgery.