S.SENTHIL KUMAR Vs. K.NAGANATHAN

JUDGEMENT

(1.) A resume of germane facts absolutely necessary for the disposal of this Second Appeal would run thus:

(2.) THE appellant in the Second Appeal happened to be plaintiff who filed the suit praying that the defendant should pay the dues to the plaintiff, payable under the suit promissory note. The defendant filed the written statement impugning and challenging the claim. Whereupon, issues were framed and the suit was decreed by the Trial Court, as against which an appeal was filed by the defendant. Whereupon, the Lower Appellate Court reversed the judgment and decree of the Trial Court and dismissed the suit itself. Challenging and impugning the judgment of the Lower Appellate Court, the Second Appeal has been focussed on various grounds.

(3.) NOW , the learned counsel for the respondent would suggest the following additional substantial question of law: