SAMIKANNU NAICKER Vs. SIGAMANI

JUDGEMENT

(1.) THE plaintiff is the appellant.

(2.) THE plaintiff filed the suit for recovery of the amount due by the defendant in respect the promissory note dated 1.2.1992.

(3.) WHEN the second appeal came up for admission, this court ordered only notice of motion and when it came up for hearing on 7.2.2002, the appellant requested this court that the trial court records are necessary to advance his argument and upon which, the trial court records were sent for and they are available.