SAROJINI Vs. MUTHU NAVITHAN

JUDGEMENT

(1.) The appellant/defendant having lost in both the Courts below has filed this second appeal.

(2.) The respondent filed a suit for recovery of Rs.12,230/ - against the appellant. The suit was based on a promissory note executed by the appellant. The trial Court on considering the oral and documentary evidence adduced by both parties decreed the suit in favour of the plaintiff, the respondent herein. In the appeal filed by the appellant, the said decree was confirmed. Hence, this second appeal.

(3.) I have heard the counsel for the appellant and gone through the impugned judgments and other records.