NARESH KUMAR Vs. ATMA SINGH

JUDGEMENT

(1.) Heard.

(2.) Suit filed by the appellant for recovery of Rs.5,50,000.00 on the basis of pro note and receipt dtd. 7/7/2005 was decreed by learned trial Court vide judgment dtd. 26/11/2012 with the observation that defendant admitted the execution of pro note and receipt in question, which carries presumption that it was executed for consideration.

(3.) In appeal, 1st Appellate Court remanded the case for re-trial with the observation that learned trial Court has not framed proper issues and following issues were framed with direction to trial Court to decide the case afresh after recording the evidence:-