D.L.RAMESH Vs. MARILINGAIAH

JUDGEMENT

(1.) The captioned Second Appeal is filed by the unsuccessful defendant questioning the judgment and decree rendered by the Appellate Court in R.A.No.74/2014, wherein the Appellate Court has reversed the decree of the Trial Court and plaintiff's suit, seeking recovery of Rs.66,000.00, based on a promissory note, is decreed.

(2.) For the sake of brevity, the rank of the parties are referred as they are ranked before the Trial Court.

(3.) Facts leading to the case are as under: