Sunil Kumar Garg, J. - (1.) This is a second appeal filed by the appellant defendant against the judgment and decree dated 17.7.1981 passed by the learned Additional District Judge No. 1, Hanurnangarh by which he dismissed the appeal filed by the appellant defendant and upheld the judgment and decree dated 6.2.1980 passed by the learned Additional Civil Judge, Sri Ganganagar by which the learned Addl Civil Judg decreed the suit of the plaintiff respondent against the defendant appellant for Rs. 9,133/- under Order 8. Rule 10 C.P.C.
(2.) It arises in the following circumstances Note:-That it may be stated here that as per the report of the learned District Judge, Hanurnangarh, the original record of this case has been weeded out and the same is not available
(3.) The plaintiff-respondent filed a suit in the lower Court on 23.8.1979 for recovery of Rs. 7,200/- as principal amount and Rs. 1,944/- as interest total Rs. 9,144/- on the basis of Pronote and Receipt alleged to have been executed by defendant appellant on 27.2.1978 for consideration of Rs. 7,200/- in favour of respondent-plaintiff.;