R RANGANATHAN Vs. P KASHIRAJ

JUDGEMENT

(1.) The plaintiff in a suit on pronote for realisation of Rs. 4,000 with interest thereon is the appellant in the second appeal.

(2.) The plaintiff alleged that the first defendant on 1st March 1978 executed Ext. A-1 pronote in favour of the 2nd defendant and the second defendant on 16th October 1979 endorsed it in favour of the plaintiff for valid consideration. The plaintiff later sent notice to the defendant demanding payment. They did not send any reply. The plaintiff filed the suit for realisation of the amount.

(3.) The first defendant filed written statement contending that Ext. A-1 pronote was not executed by him and it was concocted by the plaintiff with the help of second defendant.