GURNAM SINGH Vs. ADDITIONAL DISTRICT JUDGE, RAISINGHNAGAR

JUDGEMENT

(1.) The instant petition has been filed by the petitioner challenging the order dt. 18/1/2011 passed by Debt Relief Court and Civil Judge (Senior Division), Raisinghnagar in DRC Case No. 40/2000 whereby the application filed by the respondent No. 3 under Sec. 6(2) of the Rajasthan Relief of Agricultural Indebtedness Act 1957 (for short "Act of 1957") has been allowed. The petitioner has further challenged the order and decree dt. 28/4/2012 passed by the Additional District Judge, Raisinghnagar in Civil Revision No. 3/2011, whereby the revision filed by the petitioner has been rejected.

(2.) The petitioner has pleaded in his petition that both the orders passed by the Courts below are perverse and erroneous and as such they are required to be set aside by this Court. The petitioner has pleaded in his petition that in spite of no material produced by the private respondent in his application under Sec. 6(2) of the Act of 1957, the impugned order has been passed.

(3.) The petitioner has further pleaded in his petition that in the cross-examination of the respondent No. 3 it was clearly admitted by him that he passed his graduation in the year 1998 from Chandigarh and the alleged transaction took place in the year 1997.