REGENT COMPUTRONICS PVT. LTD.

JAGADEESH Appellant

V/S

A.K. Thomas Respondents

Referred Judgements :-

JAMMU & KASHMIR IN SURAJ PARKASH KAPUR V/S. OM PRAKASH KAPOOR [REFERRED TO]
KARTEY SINGH VS. IFTIKHAR AHMAD [REFERRED TO]
BAHADURRINISA BEGUM VS. VASUDEV NAICK [REFERRED TO]
M D NYAMATHULLA VS. A CHITHARANJAN REDDY [REFERRED TO]
KURUPPATH UMMERS SON ARAKKAL KURUPPATH HAMEED HAJI VS. KEEZHEPADATH RAMANDIS SON APPUKUTTI [REFERRED TO]
KOCHUTHRESSIA VS. DEVADAS [REFERRED TO]
C N SANKARAN NAMBUDURIPAD VS. VIJAYAN [REFERRED TO]
STATE BANK OF TRAVANCORE VS. THAYIKUTTY AMMA [REFERRED TO]
K MALLAYA LACHMAYYA CORPORATION VS. PRBHAKARRAO MAROTRAO DHOTE [REFERRED TO]
ALIKUNJU HAMSA VS. VARGHESE GEORGE [REFERRED TO]
GOPAKUMAR VS. P EASWAR PILLAI [REFERRED TO]

JUDGEMENT

(1.) The simple question that is agitated in this Original Petition filed by the defendant is whether the document on the basis of which the respondent filed the suit is a promissory note or bond. In the affidavit filed by him in lieu of his examination -in -chief in the Trial Court the petitioner sought to get it marked as a promissory note. The petitioner filed an objection to it. The Court after hearing both parties held that it is a promissory note. The document carries the label promissory note. The essential recitals in it are as follows:

(2.) Promissory note is defined in Sec. 4 of the Negotiable Instruments Act as follows:

(3.) The definition of bond is seen in Sec. 2(a) of the Kerala Stamp Act. Bond includes - -

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JAGADEESH Vs. A.K. THOMAS

Referred Judgements :-

JUDGEMENT

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