GOPAL SINGH Vs. LALOO LALL

JUDGEMENT

(1.) This is a Rule issued by this Court under Section 25 of the Provincial Small Cause Courts Act calling upon the opposite party to show cause why the decision of the Subordinate Judge should not be set.

(2.) The petitioner who was the plaintiff in the Court below, sued to recover money due on a bond executed in his favour on the 13 October 1905. The defendant admitted execution but pleaded that the bond had been satisfied by a set-off against the- consideration of the conveyance executed on the 13 February 1906.

(3.) The Court below has found in favour of the defendant upon whom the onus lay to prove that the bond had been discharged. The petitioner now seeks to assail the judgment of the Subordinate Judge upon two grounds of law.