VENKATAKRISHNA REDDI Vs. BATCHA REDDI

JUDGEMENT

(1.) Plaintiff sues defendant for Rs. 300 on the allegation that he advanced this amount to defendant who agreed to repay it at 12 per cent. interest. "In support of this" he executed a document understamped for a promissory note. The District Munsif admitted the document as an acknowledgment, found the agreement to be proved and decreed the suit.

(2.) The District Judge disbelieved the story of the prior agreement and held it to be an ordinary promissory note transaction. Accordingly he dismissed the suit.

(3.) In revision it is pleaded that he was not entitled to reverse the decree on the mere ground of an improper admission of the promissory note.