- (1.) THIS is a revision against a decision of the Civil Judge of Jhalawar in appeal in a suit for recovery of Rs. 137/ -.
(2.) THE petitioner had Instituted a suit on the basis of a bond dated 10th April, 1950, in which the defendant had agreed his indebtedness to be Rs. 213/-, and after mentioning payment of Rs. 43/- had agreed to pay the balance of Rs. 170/by instalments of Rs. 10/- p. m. The plaintiff claimed Rs. 75/- on account of principal and Rs. 62/- by way of interest.
(3.) THE defendant denied having any dealings with the plaintiff or having executed the document or making any payment.;