PONGIANNAN Vs. THAVASIAMMAL

JUDGEMENT

(1.) The defeated defendant is the appellant herein.

(2.) Challenging the finding rendered in A.S.No. 73 of 2010, by the learned Sub-Court, Gobichettipalayam, dtd. 21/10/2011, the defendant has preferred the above Second Appeal.

(3.) The respondent herein/plaintiff had filed a suit in O.S.No.314 of 2006, for pronote for recovery of money of Rs.50,000.00 along with 12% interest. The execution of Ex.A1/Pronote was disputed by the appellant/defendant.