M. AHAMMEDKUTTY Vs. K.P. GOVINDANKUTTY NAIR

JUDGEMENT

(1.) Defendant in a suit for recovery of money, dissatisfied with the lower appellate court's judgment and decree, has come up in the second appeal.

(2.) Heard the learned counsel appearing for the appellant.

(3.) Relevant pleadings in the case are as follows: It is the case of the respondent/plaintiff that on 27.11.2000, the appellant/defendant borrowed a sum of Rs. 50,000/- and executed Ext.A1, agreeing to repay the amount within a period of six months. Since the appellant failed to repay the amount in the stipulated time, a lawyer notice was issued by the respondent for which no reply was sent. Hence, the suit for recovery of money was filed.