A RAJU Vs. S RAJU

JUDGEMENT

(1.) The Appellant/Respondent/Plaintiff has filed the present appeal before this Court as against the Judgment and Decree dated 14.10.2004 in A.S. No. 168 of 2002 passed by the Learned Principal Judge, Madurai.

(2.) PLAINT AVERMENTS :

(3.) The Respondent/Defendant is not entitled to get the benefits under the Tamil Nadu Debt Reliefs Acts. The Appellant/Plaintiff even though in the suit promissory note has claimed interest of Rs. 2/- per Rs. 100/- , he has filed the present suit restricting his claim of interest of Re.1/- for Rs. 100/- .