D RAJENDRAN Vs. SUMANGALI FINANCE CORPORATION

JUDGEMENT

(1.) The Revision petitioner/respondent/defendant has filed this civil revision petition as against the judgment dated 22.10.2002 in A.S.No.3 of 2002 (O.S.No.360 of 1999) passed by the Learned Subordinate Judge, Gudiyatham.

(2.) The Learned Appellate Authority viz., the Learned Subordinate Judge, Gudiyatham in his judgment dated 22.10.2002 has among other things observed that as per Ex.A.2, Pro-note dated 28.2.1998 for Rs.15,000/-, the Revision Petitioner/Defendant has received the consideration and executed the Pro-note and therefore, the Revision Petitioner has to return the principal amount along with interest to the respondent/plaintiff and resultantly, allowed the Appeal filed by the Respondent/Plaintiff with costs and thereby decreed the suit filed by the Respondent/Plaintiff.

(3.) Dissatisfied by the judgment dated 22.10.2002 in A.S.No.3 of 2002 passed by the Learned Subordinate Judge, Gudiyatham, the Revision Petitioner/Defendant has projected this Civil Revision petition before this Court.