V.D.Bhargava, J. - (1.) This is an application in revision under Section 25 of the Small Cause Court's Act.
(2.) Mr. Tara Nath Chatterji appears to have taken a very peculiar view in this case. There are other cases which have come to my knowledge in which even written statement had not been filed, yet the learned Judge dismissed the suit on the ground of non-presentation o a promissory note.
(3.) The plaintiff brought a suit for recovery of Rs. 430/- on the basis of a promissory note executed by defendant on 12-11-1951 for a sum of Rs. 250/-.;