ROBINSON Vs. RAMACHANDRAN

JUDGEMENT

(1.) The defendant, who has lost before the Courts below in a suit based on a promissory note is the appellant herein. The relevant facts for the proper adjudication of the case is as follows:-

(2.) Before the trial Court, on the side of plaintiff, Exs.A.1 to A.3 have been marked and P.Ws. 1 and 2 had been examined and on the side of the defendant, D.W.1 had been examined.

(3.) The Courts below, after elaborate consideration had held that the suit promissory note is a valid genuine and legally enforceable one and decreed the suit. Aggrieved by the decisions of the courts below, the defendant has preferred the above second appeal raising the following questions of law:-