- (1.) This is a Plaintiff's application^ revision Under Section 25, Small Cause Courts Act, against the order passed by the court below dismissing his claim.
(2.) The suit was instituted to recover Rs. 514/1/6/- on the basis of a promissory note dated 22nd of February, 1945, for Rs. 500/-. The promissory note was executed by Prabhu Dayal and Rameshwar Prasad, Defendants 1 and 2, in favour of the Plaintiff.
(3.) The suit was contested inter alia on the ground that promissory note in suit was without consideration and was obtained under pressure. It was also contended that the promissory note in suit was void Under Section 23, Contract Act, as its object was to stifle a criminal prosecution. A number of issues were framed by the learned Judge of the court below but in view of his finding on issue No. 1, viz. *Is the promissory note in dispute void Under Section 23, Contract Act.*, to the effect that the promissory note was void, no findings were recorded on other issues and the suit was dismissed.;