RAMARAJ Vs. T N V DURAIRAJ

JUDGEMENT

(1.) THE first defendant, in O.S.No.14 of 2004, on the file of Additional Sub-Court, Thanjavur is the appellant.

(2.) THE plaintiff instituted the suit based on Ex.A.1 promissory note dated 26/3/2001 alleging that the appellant/ 1st defendant and second defendant have borrowed Rs.3 lakhs with 12% interest p.a., however, in spite of receipt of (Exs.A.3 and A.4 postal acknowledgments) Ex.A.2 notice they have not paid the amount.

(3.) UPON the said divergent pleadings, trial Court framed the necessary issues and tried the suit. The plaintiff Durairaj examined himself as P.W.1 and the scribe Kumar as P.W.2 and marked Exs.A.1 to A.4, while the first defendant Ramaraj examined himself as D.W.1 and marked Exs.B.1 and B.2, while the second defendant Kumaravel examined himself as D.W.2.