RAM EKBAL SINGH YADAV Vs. GHAMANDI SINGH YADAV

JUDGEMENT

(1.) This is plaintiff's appeal from the judgment of the court of appeal below reversing that of the trial court and dismissing his suit.

(2.) The plaintiff, brought the suit, out of which this appeal arises, for recovery of Rs. 2,800/ -, besides interest, based on a handnote alleged to have been executed on 28 -2 -1962 by defendant 1 in favour of the plaintiff.

(3.) The claim of the plaintiff was resisted by the defendants on the ground that defendant 1 never borrowed any money from the plaintiff, much less Rs. 2,800/ -, as alleged, nor did he execute any handnote, much less the handnote in suit, relied, Upon by the plaintiff and that he had no necessity to borrow any loan and the handnote in suit is forged and fabricated.