Surinder Gupta, J. - (1.) This is second appeal by plaintiff Rajinder Singh against the judgment passed by Additional Civil Judge (Senior Division), Kaithal, whereby his suit seeking rendition of account in respect of agricultural produce sold by the plaintiff through the defendants since Rabi, 2003, amount borrowed by the defendant for advancement of their business and for direction to the defendants to make payment of the amount due to the plaintiff with interest @ 18% per annum from the date, the amount was due till the date of payment, was dismissed.
(2.) Plaintiff-appellant was an agriculturist and the defendants are running the business of commission agency of food grains in Anaj Mandi, Pundri, District Kaithal. The case of the plaintiff is that he used to sell agricultural produce through the defendants from 2003 to 2006. Plaintiff used to take payments as and when required and purchase seeds, fertilisers and pesticides from defendant No.1. At the time of sale of agricultural produce, defendants some times issued J-form and some times kachi Parchi to plaintiff, who requested them to settle the account but in vain, hence, this suit.
(3.) The defendants denied contentions of the plaintiff inter-alia pleading that plaintiff sold the crops through them from 2003 to 2006. The complete account maintained by the defendants was attached with the written statement. The account had already been settled with the plaintiff and the claim made by the plaintiff was false and fabricated.;