- (1.) Heard on the question of admission.
(2.) Appellant has questioned order dated 28.11.2003 passed by the Civil Judge (Sr. Division), Bharatpur ordering payment of Rs.94,400/- in the installments under the scheme of repayment of loan. The said order has been affirmed by the Additional District Judge, No.1, Bharatpur in revision vide order dated 14.09.2011. Against the orders passed by the Civil Judge (Sr. Division), Bharatpur and Additional District Judge, No.1, Bharatpur, the writ petition was preferred before the Single Bench. The same was dismissed vide order dated 09.11.2011. Aggrieved thereby, the intra-court appeal has been preferred.
(3.) Mr. Satish Khandelwal, learned counsel appearing on behalf of appellant has submitted that finding of fact, which has been recorded that payment of Rs.80,000/- was made to the appellant, has not been arrived in accordance with law. It was necessary to get the document in question examined from the expert.;