LIYAKAT KHAN Vs. BALBEER SINGH & ORS.

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against judgment dated 21.05.2011 passed by the Debt Relief Court, Churu and judgment dated 28.10.2013 passed by the Additional District Judge, Rajgarh, District Churu, whereby, the revision filed by the petitioner against judgment dated 21.05.2011 has been rejected.

(2.) The respondent - Balbeer Singh filed an application under the Rajasthan Relief of Agricultural Indebtedness Act, 1957 ('the Act') seeking recovery of a sum of Rs.35,000.00 lent to the petitioner along with interest based on the promissory note and the receipt executed by the petitioner.

(3.) The application was opposed by the petitioner by filing reply and he totally denied even acquaintance with the respondent.