LEHRI SINGH Vs. SAWAN TRADERS

JUDGEMENT

(1.) THIS regular second appeal is directed against the judgment and decree dated 19.3.2009 passed by the learned Courts below, vide which the suit filed by the plaintiff/respondent for recovery of amount, stands decreed.

(2.) THE plaintiff/respondent brought a suit on the pleadings that there was business transaction between the parties, being agriculturist and commission agent. In course of their dealing, the defendant/appellant has been taking loans from time to time, which was duly entered in the account books and vahi entries, and used to be signed by the appellant/defendant.

(3.) THE learned counsel appearing on behalf of the appellant contends, that this appeal raises the following substantial question of law :- "Whether the learned Courts below were in error of law in decreeing the suit, though the claimed raised was time barred ?"