SUBRAMANIAN Vs. K PRAKASH

JUDGEMENT

(1.) THE defendant is the appellant.

(2.) THE respondent/plaintiff filed a suit for recovery of money on promissory notes. THE trial Court dismissed the suit. Aggrieved by that, the respondent/plaintiff filed an appeal before the lower appellate Court, which, in turn, set aside the judgment and decree passed by the trial Court and allowed the appeal. Hence, the present Second Appeal by the defendant.

(3.) MR. K. Kannan, the learned Counsel appearing for the respondent, in justification of the judgment and decree of the lower appellate Court, would contend that there is no material alteration, since the alteration of the month from "March" to "April" would not affect the rights, liabilities or legal position of the parties or the legal effect of the said promissory note, as in this case, no prejudice could be pleaded."