- (1.) Petitioner -debtor has preferred this writ petition under Articles 226 and 227 of the Constitution of India to question the legality and propriety of judgment dated 12.08.2015 passed by the Additional District Judge, Suratgarh District Sriganganasgar (for short 'the learned Revisional Court') whereby learned Revisional Court while dismissing the revision of the petitioner has affirmed the judgment and decree dated 03.04.2014 passed by the Debt Relief Court ­ cum ­ Civil Judge (Sr.Division), Suratgarh (for short 'the DRC').
(2.) The facts in brief are that respondent -applicant laid a petition under Section 6(2) of the Rajasthan Relief of Agricultural Indebtedness Act, 1957 (for short 'the Act') against the petitioner claiming that petitioner is an agriculturist who has borrowed a sum of Rs.1,00,000/ - from him on 05.03.2005 by executing a promissory note in presence of witnesses. As per the version of the respondent, despite notice, the amount aforesaid is not paid by the petitioner and that prompted him to file this claim petition.
(3.) The claim petition is contested by the petitioner by submitting its reply.;