A MEHARBHAN Vs. K SULTAN MOHAIDEEN

JUDGEMENT

(1.) THE unsuccessful defendants are the appellants herein in the Second Appeal.

(2.) THE respondent/plaintiff filed a suit in O.S.No.97 of 2005, for the recovery of Rs.67,850/- on the basis of the promissory note dated 15.07.2002, executed by the appellants/ defendants for a sum of Rs.50,000/-. THE respondent/plaintiff has stated in the plaint that for the purpose of their family necessities, the appellants/defendants borrowed a sum of Rs.50,000/- and executed a promissory note dated 15.07.2002, in favour of the respondent/plaintiff. THEreafter, the appellants/defendants did not make any payment and therefore, after the issuance of notice, the suit was filed for the recovery of the said amount.

(3.) THE Trial Court accepted the case of the respondent/plaintiff and decreed the suit. THE Lower Appellate Court also confirmed the findings of the Trial Court and dismissed the appeal. Against the same, this Second Appeal is filed.