K.RUKMANI Vs. K.S.PONNUSAMY GOUNDER

JUDGEMENT

(1.) THIS appeal is focussed by the defendant animadverting upon the judgment and decree dated 26.11.2008 passed in O.S.No.330 of 2007 by the learned Additional District Judge, Fast Track Court No.IV, Bhavani.

(2.) THE parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) THE gist and kernel of the case of the plaintiff as stood evinced from the plaint would run thus: The defendant on 21.11.2004, borrowed a sum of Rs.2,10,000/-from the plaintiff and executed the first suit promissory note undertaking to repay the sum with 12% interest per annum on demand. Subsequently on 19.05.2005, the defendant borrowed once again a sum of Rs.2,80,000/- from the plaintiff and executed the second suit promissory note. Inasmuch as there was default in repayment of the loan amounts, the notice Ex.A3 was issued on 31.07.2007 by the plaintiff, for nothing but to get a reply from the defendant denying her liability. Whereupon the suit was filed.