MANOHARAN Vs. NAGALADI INVESTMENTS REP BY ITS PARTNER

JUDGEMENT

(1.) THE Appellant / Defendant has projected the Second Appeal as against the Judgment and Decree, dated 24.02.2006, in A.S.No. 112 of 2005 on the file of the learned District Judge, Karur, dated 13.06.2003 in O.S.No. 315 of 2000, passed by the learned Sub Judge, Karur.

(2.) ACCORDING to the Respondent / Plaintiff, the Appellant/Defendant borrowed a sum of Rs.2,00,000/-, on 02.12.1997 from it and that the Appellant / Defendant has executed a suit promissory note agreeing to pay interest thereon at 25.20% p.a. and to pay the principle sum and interest either to the Respondent/Plaintiff or order on demand. The Appellant/Defendant has paid interest up to 31.10.1999. In spite of repeated requests and demands, the Appellant/Defendant has not paid the amount so far.

(3.) BEFORE the Trial Court, on behalf of the Respondent/Plaintiff, witnesses PW 1 and 2 have been examined and Ex. A-1 to A-3 have been marked. On the side of Appellant/Defendant, no documents have been marked and no witness has also been examined.