SURTA Vs. CHANDGI AND ANOTHER

JUDGEMENT

(1.) This is an appeal arising out of the judgment and decree dated 19th January, 1978 of Additional District Judge, Hissar.

(2.) Chandgi plaintiff sought; recovery of Rs. 5, 645/- on the basis of a Bahi entry. The suit was contested by denying the execution of the Bahi entry, which was alleged to be a forged document. The suit was stated to be barred by time. Numerous other objections were taken.

(3.) The trial Court dismissed the suit solely on the ground that it war barred by time. The Bahi entry was held to have been executed by the defendants for a consideration. All other issues were found in favour of the plaintiff.