MADAN LAL Vs. PUSHPA DEVI

JUDGEMENT

(1.) THIS Regular Second Appeal is directed against the judgment and decree dated 7.1.2012 rendered by the Additional District Judge (II), Kangra at Dharamshala, in RBT Civil Appeal No. 137 -D/10/2007. "Key facts" necessary for the adjudication of this Regular Second Appeal are that the respondent/plaintiff (hereinafter referred to as the "plaintiff" for convenience sake) filed a suit against the appellant/defendant (hereinafter referred to as the "defendant" for convenience sake) seeking recovery of Rs. 2,72,000/ -.

(2.) ACCORDING to the plaintiff, the defendant executed two pronotes of Rs. 1,00,000/ - each in favour of Parkash Chand, 1 Whether the reporters of the local papers may be allowed to see the judgment? husband of the plaintiff on 11.5.2001. Parkash Chand was alive at that time when defendant received a sum of Rs. 2,00,000/ - from him. Parkash Chand has died on 9.1.2002. The defendant was asked by the husband of the plaintiff several times to return the money, however all in vain. Notice was also issued to the defendant to repay the amount. It is in these circumstances, the plaintiff filed the suit for recovery of Rs. 2,72,000/ -.

(3.) REPLICATION to the written statement was filed by the plaintiff.