S.V.SATHIYASEELAN Vs. R.VAJRAVEL

JUDGEMENT

(1.) Aggrieved over the judgment and decree of the trial Court, decreeing the suit for recovery of money, the present Appeal Suit is filed.

(2.) The parties are referred to as per their rank before the trial Court.

(3.) The brief fact, leading to file this appeal, reads as follows:- The defendant had borrowed a sum of Rs.20,17,000/- (Rupees Twenty Lakhs and Seventeen Thousand Only) from the plaintiff on 04.05.2015 and executed a promissory note, agreeing to repay the same together with interest at the rate of 12% per annum on demand either to the plaintiff or his order. The defendant has paid interest till the date of 04.07.2017, thereafter, failed to pay the amount. As the defendant has evaded the payment, the plaintiff had issued legal notice on 16.04.2018. Despite the notice, no amount has been paid, hence, the suit.