KATHIRVEL Vs. PURUSHOTHAMAN

JUDGEMENT

(1.) Challenge in this second appeal is made by the plaintiff against the judgment and decree dated 03.11.2009 made in A.S.No.35 of 2009 on the file of the Fast Tract Court No.II, Tindivanam confirming the judgment and decree dated 27.08.2008 made in O.S.No.267 of 2006 on the file of the Principal District Munsif Court, Tindivanam.

(2.) The suit has been laid by the plaintiff for recovery of money on the basis of the promissory note.

(3.) According to the plaintiff, the defendant borrowed a sum of Rs.50,000.00 from him on 08.04.2002 and in evidence thereof, executed a suit promissory note promising to repay the said amount with interest at the rate of 12% per annum on demand and inasmuch as the defendant did not repay the amount despite several demands and also after the issuance of legal notice, it is stated that the plaintiff has been necessitated to lay the suit.