CHHAJU RAM Vs. MAKHAN LAL

JUDGEMENT

(1.) Heard learned counsel for the petitioner/appellant.

(2.) The appellant has preferred this intra-court appeal challenging the impugned order of learned Single Judge dated 15th September, 2011, whereby writ petition filed by petitioner has been dismissed.

(3.) Briefly stated the facts of the case are that petitioner/debtor/appellant Chhaju Ram took a loan of Rs.11,465/- from creditor/respondent Makhan Lal. The respondent filed a suit against appellant under Section 6 of the Rajasthan Agriculture Debt Relief Act before Debt Relief Tribunal, Neem Ka Thana, which was decreed. Being aggrieved with the same a revision petition was preferred before District Judge, which was dismissed vide order dated 15.11.2006. Being aggrieved with the aforesaid order, the petitioner preferred a writ petition before Single Bench of this Court.