ABDUL MAZID Vs. ABDUL MAZID

JUDGEMENT

(1.) IS a plaintiff s civil second appeal who lost his money suit in the trial as well as in the appellate court.

(2.) PLAINTIFF Abdul Majid instituted a suit for the recovery of a sum of Rs. 3650/ - against the defendant Abdul Majid and his father Mohammed Hanif on the foot of promissory note Ex. 3 and receipt Ex. 4. The case set up by him is that both the defendants executed Ex. 3 and Ex. 4 in his favour for consideration. The amount recited in them has not been paid back to him by the defendants. During the pendency of the suit, defendant Mohammed Hanif passed away. The defendant contested the suit and denied the execution of Ex 3 and Ex. 4. The plaintiff was called upon to prove the execution of Ex. 3 and Ex. 4. The parties led evidence in the trial Court. The defendant also examined a Handwriting Expert to show that Ex. 3 and Ex. 4 are forged documents. The trial court held that Ex. 3 and Ex. 4 were not executed by the defendants. The plaintiff went in appeal which was heard by the learned Additional District Judge (1), Jodhpur. He concurred with the findings of the trial court and held that the plaintiff had failed to prove that Ex. 3 and Ex. 4 were executed by the defendants. The appeal was consequently dismissed.

(3.) I find no force in this contention. The specimen signatures of defendant Abdul Majid were taken in the presence of the Judge of the trial court on Ex. A 1. The defeadant was identified by his advocate before the learned Judge. As such the specimen signatures on Ex.Al cannot be said to have been nude by some body also other than the defendant Abdul Majid. The contention of the learnid counsel on this point thus fails.