GEORGEKUTTY CHACKO Vs. M.N SAJI

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant.

(2.) Leave granted.

(3.) The appellant is aggrieved by the fact that though his suit for recovery of an amount pursuant to a promissory note has been upheld but the amount to be recovered amounting to Rs.35,29,680.00 (Rupees thirty five lakhs twenty nine thousand six hundred eighty) has been reduced to Rs.22,00,000.00 (Rupees twenty two lakhs) only by the High Court. It was submitted that the obligation to pay the amount by the respondent was pursuant to a promissory note in which clearly the respondent had accepted that he had received Rs.30,80,000.00 (Rupees thirty lakhs eighty thousand) from the appellant. The appellant having filed the suit for recovery of the amount, the same was allowed by the Trial Court. The Trial Court decreed the suit for Rs.35,29,680.00 (Rupees thirty five lakhs twenty nine thousand six hundred eighty). However, the same upon being challenged by the respondent before the High Court, the order was modified and the decretal amount was reduced to Rs.22,00,000.00 (Rupees twenty two lakhs).