GANGARAM BHOJRAJ Vs. DHANMAN SIRDAR

JUDGEMENT

(1.) The application, upon which this Rule was issued, arises out of a suit to recover Rs. 120 on a hand-note executed by the deceased father of the defendant on account of arrears of interest due to the plaintiff firm on previous hand-notes.

(2.) It appears that the defendant put in a petition admitting the claim of the plaintiff and prayed that he might be allowed to pay the money in two instalments.

(3.) The learned Small Cause Court Judge took evidence in the matter and dismissed the suit on the ground that there was no consideration for the hand-note; because it was executed in consideration of interest due on previous hand notes.