MUNSHI RAM Vs. HUKAM SINGH

JUDGEMENT

(1.) This is a revision against an order of the learned Judge of the Tribunal in proceedings under Section 10 of the Displaced Persons (Debts Adjustment) Act, 1951, (No. LXX of 1951)

(2.) The petitioner Munshi Ram and certain other persons filed a claim for the recovery of Rs. 4,373/2/6 against Hukam Singh and another before the Tribunal at Ganganagar. This was dealt with by the Presiding Officer of the Court of Civil Judge, Suratgarh, who was appointed Tribunal for the purposes of the Displaced Persons (Debts Adjustment) Act. The learned Judge of the Tribunal dismissed the claim by order of 14th December, 1954, The petitioner Munshi Ram and others have come in revision.

(3.) It is argued by learned counsel for the petitioners that no proper issues were framed, and that a comparison of the account books of both the parties in the suit showed that while all the debit and credit items entered into the books of the petitioners were so entered in the account books of the respondents, certain other entries were made in the latter's account books, which reduced the amount of claim made by the petitioners. It was urged that the burden of proof lay on the respondents to prove that certain items which were not admitted by the petitioners had been properly debited to them.