D. SANTHAMANI Vs. S. VIJAYANANDAN

JUDGEMENT

(1.) The defendants in O.S.No.456 of 2018 pending on the file of the II Additional District Court at Tiruppur are the revision petitioners herein.

(2.) O.S.No.456 of 2018 had been filed by the respondent / plaintiff seeking a Judgment and Decree against the revision petitioners to pay a sum of Rs.22,80,000/- together with interest at 12% per annum from 26.09.2017 and subsequently, till the date of realisation and also for costs of the suit.

(3.) The said claim was made on the basis of a promissory note said to have been executed on 25.09.2017 by Duraisamy who is the husband of the 1st revision petitioner/1st defendant. The revision petitioners herein filed a written statement and thereafter, issues had also been framed and evidence had also been recorded. On the side of the plaintiff, P.W.1 and P.W.2 had been examined and also cross examined.