FAKRUDHEEN Vs. ABDUL KHADER

JUDGEMENT

(1.) This appeal is at the instance of the defendant in O.S.No.1203/2013 on the files of the Munsiff Court, Kodungallur. The sole respondent is the plaintiff. The appellant assails decree and judgment in the above suit, which were confirmed in A.S.No.5/2017 on the files of the Additional District Court, Irinjalakuda.

(2.) Heard the learned counsel for the appellant on admission and perused the verdicts under challenge.

(3.) The plaintiff instituted the suit to realise a sum of Rs.75,000.00 along with interest alleged to be borrowed by the defendant from the plaintiff on 10/11/2011, on the strength of a promissory note, allegedly executed by the defendant in favour of the plaintiff.