HANUMAN Vs. NANDLAL

JUDGEMENT

(1.) This revision petition under Sec. 115 CPC has been filed by the petitioner-defendant (hereinafter 'the defendant') against the judgment and decree dtd. 13/11/2018 in Appeal No.124/2018 (03/2004) passed by Additional District Judge Dudu, District Jaipur, whereby and whereunder dismissing his appeal and affirmed the judgment and decree dtd. 5/1/2004 in Suit No.34/1997 passed by Civil Judge (Junior Division) Dudu, District Jaipur whereby and whereunder the respondent-plaintiff (hereinafter 'the plaintiff') has been held entitled to receive Rs.13,000.00 with 6% p.a. interest from the date of filing suit.

(2.) Heard learned counsel for defendant and perused impugned judgments and decrees.

(3.) The trial court on basis of pleadings of parties framed four issues. Plaintiff examined three witnesses and exhibited three documents. Defendant also examined three witnesses, but did not produce any documentary evidence. Considering oral and documentary evidence, the trial court decided all issues in favour of the plaintiff and against the defendant and vide judgment and decree dtd. 5/1/2004 concluded that the plaintiff was entitled to receive Rs.13,000.00with 6% p.a. interest from the defendant. Appeal filed thereagainst by the defendant also came to be dismissed vide judgment dtd. 13/11/2018. Hence, this revision petition.