KARTHIKEYAN Vs. VINAYAGAM

JUDGEMENT

(1.) The defendant in O.S.No.67 of 2011, a suit for recovery of money based on a Promissory Note having suffered a decree concurrently at the hands of the Courts below, has come up with this second appeal.

(2.) The plaintiff sued for recovery of money on the basis of a Promissory Note, dated 24.02.2008, claiming that the defendant had borrowed a sum of Rs.29,000/- from the plaintiff and had failed to repay the said amount despite repeated demands. It was claimed that the defendant had agreed to pay interest at 24% per annum from the date of the Promissory Note.

(3.) The suit was resisted by the defendant claiming that there was no borrowing, and he did not execute the Promissory Note. It was also claimed that the Promissory Note is materially altered.