KISHUN SINGH Vs. JAMUNA SINGH

JUDGEMENT

(1.) Defendants preferred second appeal before this Court.

(2.) The plaintiff filed a suit for realisation of Rs. 2,500.00. It is said that defendant No. 1 took a loan of Rs. 2,500.00 on the basis of a simple mortgage bond dated 26.7.1950 (Ext. 1 ) from the plaintiff.

(3.) Defendant No. 1 resisted the claim that he had not taken any loan from the plaintiff on the basis of a simple mortgage bond dated 26.7.50 (Ext. 1). On these facts the trial court dismissed the suit. On appeal the lower appellate court decreed the suit.