P. HAREENDRA BABU Vs. AISWARYA TRUST, KANICHUKULANGARA

JUDGEMENT

(1.) THE Second Appeal arises from the judgment and decree of the Munsiff's Court, Alappuzha in O.S. No.869 of 2000, modified by the Additional Sub Court, Alappuzha in A.S. No.241 of 2002.

(2.) THE parties are referred as plaintiff and defendants as in the trial court.

(3.) DEFENDANTS 1 and 3 to 5 denied that Prabhakaran had any such transaction with the plaintiff or executed Ext.A1, demand promissory note. They claimed that the document is fabricated. They also claimed that since Ext.A1, demand promissory note is materially altered, it is not enforceable.