SOHAN LAL Vs. BASANTI LAL

JUDGEMENT

(1.) This revision petition has been filed by the petitioner aggrieved against the judgment and decree dated 7/5/2015 passed by the Additional District Judge, Nimbaheda camp at Badi Sadri, whereby, the judgment & decree dated 27/1/2010 rejecting suit for a sum of Rs. 10,845/ - passed by the Civil Judge (Jr.Division), Badi Sadri has been upheld.

(2.) The petitioner plaintiff Sohan Lal filed a suit for recovery of sum of Rs.10,845/ - against the respondent defendant Basanti Lal. It was inter alia claimed that a sum of Rs.7000/ - was lent by Sohan Lal to Basanti Lal for his personal requirements and he executed a note in this regard on 8/2/1987 and despite repeated demands when the amount was not paid, a registered notice was served and ultimately a suit for recovery of sum of Rs.10,845/ -, which included the interest till the date of filing of the suit, was filed.

(3.) The respondent defendant filed his response and disputed the liability.