KUTTY SANKARAN NAIR Vs. ISAPPAN JOSEPH

JUDGEMENT

(1.) Plaintiff in O. S. No. 8 of 1983 on the file of the Court of Subordinate Judge, Ottappalam, is the appellant. The suit is on a promissory-note.

(2.) Defendant executed a promissory-note in favour of the plaintiff on 8-2-1982 for Rs. 18,000/- undertaking to return the money on demand together with interest at 12% per annum for value received in cash. Defendant did not pay the amount inspite of demand and hence the suit.

(3.) Defendant admitted the execution of the promissory-note but denied the passing of consideration. On a consideration of the evidence in the case, the court below held that the promissory-note is not supported by consideration.