REGENT COMPUTRONICS PVT. LTD.

RAM LAL Appellant

V/S

SADHU Respondents

Referred Judgements :-

AMIN CHAND V/S. F. MADHO RAM BANWARI LAL AND ORS. [REFERRED TO]
GLOBE THEATRES LTD. V/S. KHAN SAHEB ABDUL GANI AND ANR. [REFERRED TO]
T S SRINIVASA GOWDA VS. SIDDIAH ALIAS APPAJAIAH [REFERRED TO]
CHANDRA SEKHAR MISRA VS. GOBINDA CHANDRA DAS [REFERRED TO]
BAISHNABA CHARAN ACHARYYA VS. NITYANANDA SATAPATHY [REFERRED TO]
MAJOR MISTRI VS. MTBINDA DEBI [REFERRED TO]
SHEO NATH PRASAD VS. SARJOO NONIA [REFERRED TO]
S.A.S. LAKSHMANAN CHETTIAR VS. T.K. KURUVILLA [REFERRED TO]

JUDGEMENT

(1.) This is a Plaintiff's revision petition under Sec. 115 of the Code of Civil Procedure against an order of the learned Senior Subordinate Judge, Solan, refusing an amendment of the plaint.

(2.) The Plaintiff filed a suit for recovery of Rs. 5,436 alleging that the Defendant had borrowed a sum of Rs. 4,000 on May 8, 1970, from him and had executed a promissory note and receipt, that the Defendant had failed to pay the amount, and, therefore, the present suit.

(3.) In his written statement, the Defendant denied the loan and also pleaded that the promissory note was not admissible in evidence for want of proper stamp.

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RAM LAL Vs. SADHU

Referred Judgements :-

JUDGEMENT

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