K.SHYAMALA Vs. CHANNAPPA

JUDGEMENT

(1.) This matter is listed for admission. Heard the learned counsel for the appellant and the learned counsel for the respondent.

(2.) This second appeal is filed against the concurrent finding.

(3.) The factual matrix of the case of the plaintiff before the Trial Court is that the plaintiff and the defendant being well acquainted with each other, the defendant demanded money for immediate necessity and hence the plaintiff lent a sum of Rs.1,25,000.00 and got On Demand Promissory Note executed with Consideration Receipt from the defendant and the defendant agreed to pay interest at the rate of 1.50% per month. The defendant having borrowed the money, not paid the interest or principal amount and hence the suit was filed.