KISHORE CHAND Vs. DULO RAM

JUDGEMENT

(1.) THIS is a Defendant's appeal arising out of a suit for money.

(2.) THE Respondent filed a suit for the recovery of Rs. 150/ - alleging that the amount had been kept in deposit by him with the Appellant and his father Kanshi Ram on June 25, 1950, that a receipt Exhibit -P. 1 had been executed by the Appellant and his father, that Kanshi Ram was dead, and that by a notice dated December, 16, 1967 the Respondent had demanded the money deposited from the Appellant but the money had not been returned.

(3.) THE trial Court decreed the suit. An appeal against the decree was dismissed by the learned Additional District Judge, Kangra, on March 30, 1974. And now this second appeal.