PREM CHAND Vs. CHIRANJILAL

JUDGEMENT

(1.) This is defendant's revision petition challenging the judgment and decree dated 20.8.2011 passed by the Addl. Distt. Judge, Kekri (Ajmer) in Civil Appeal No.12/2005 whereby the appeal has been allowed and the judgment and decree dated 5.5.2005 passed by the Civil Judge (Junior Division), Kekri in Civil Suit No.56/2001 has been set aside.

(2.) The plaintiff-respondent filed a civil suit for recovery of Rs.22,000/- against the defendant on the basis of Ex.1 Tehrir alleged to have been executed by the defendant in favour of the plaintiff.

(3.) Defendant filed written statement wherein the execution and signature on Ex.1 was denied.