Ss 4 & 118 of the Negotiable Instruments Act, 1881 (NI Act) – signature of the defendant on the pro-note has been established and proved by plaintiff – there is a presumption of consideration in the negotiable instrument albeit the same may be rebutted – no rebuttal evidence is led by the defendant – Suit decreed
SUPREME COURT OF INDIA DIVISION BENCH KAPIL KUMAR — Appellant Vs. RAJ KUMAR — Respondent ( Before : M.R. Shah and Krishna Murari, JJ. ) Civil Appeal No. 5854 of…