MOHAMED ALI Vs. ABDUL SINAB

JUDGEMENT

(1.) Mohamed Ali, the appellant herein is the defendant in the suit for recovery of money on promissory notes.

(2.) Abdul Sinab, the responent herein, filed a suit against the appellant contending that he had advanced money by himself to the appellant and he had also got the promissory notes assigned from third parties and those assignors had also advanced money to the defendant/appellant. The trial Court dismissed the suit. However, the lower appellate Court decreed the suit in favour of the plaintiff-respondent. Hence, the present Second Appeal by the defendant/appellant.

(3.) The case of the plaintiff is this :-