REGENT COMPUTRONICS PVT. LTD.

SUKHWANT RAI Appellant

V/S

KALU RAM KHIALI RAM Respondents

Referred Judgements :-

BABU RAM V. SADHU SINGH [REFERRED TO]
BHAG BHARI V. HUJAR MAL [REFERRED TO]
SOHAN LAL NIHAL CHAND V. RAGHU NATH SINGH [REFERRED TO]
JAGAN NATH'S CASE [REFERRED TO]
CHANDA SINGH V. AMRITSAR BANKING CO.,AIR 1922 LAHORE 307 [REFERRED TO]
CHANDA SINGH V. AMRITSAR BANKING CO. [REFERRED TO]
P C PURUSHOTHAMA REDDIAR VS. S PERUMAL [REFERRED TO]
UMESH KAPOOR VS. SHANKUNTLA KAPOOR [REFERRED TO]
J M A RAJU VS. KRISHNAMURTHY BHATT [REFERRED TO]
KOLLI ERANNA VS. BELLAMKONDA THIMMAIAH [REFERRED TO]
SIB NARAYAN MUKHERJEE VS. JANAK UPADHYA [REFERRED TO]
NAZIR KHAN VS. RAM MOHAN LAL [REFERRED TO]
CHENDRASEKARAN PILLAI VS. SRINIVASA PILLAI [REFERRED TO]

JUDGEMENT

(1.) Plaintiff-appellant filed the present suit on 10-11-1976 against the defendants-respondents for recovery of Rs. 27,200/- on the basis of two Hundis drawn by Lalita Parshad defendant No. 2 on behalf of defendant No. 1, firm. The relief claimed as given in para 9 of the plaint is as under :-

(2.) The suit was resisted by the defendants-respondents written statement was filed and it was denied that Lalita Parshad defendant No. 2 had executed the Hundis and took any amount from the plaintiff on that basis. The averment made was that the defendant-respondent was a drunkard and was in the habit of signing blank papers and Hundis. The plaintiff might have obtained the signatures of defendant No. 2 on blank Hundis when he was under the influence of liquor.

(3.) The parties went to trial on the following issues framed by the trial Court :-

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SUKHWANT RAI Vs. KALU RAM KHIALI RAM

Referred Judgements :-

JUDGEMENT

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