C.SELVAN Vs. P.C.RAMASAMY

JUDGEMENT

(1.) The successful plaintiff is the appellant herein.

(2.) For the sake of convenience, the parties are referred to as per the ranking before the trial Court.

(3.) The plaintiff has filed the suit in O.S.No.345 of 2006 on the file of the Sub Court, Namakkal, later transferred and renumbered as O.S.No.295 of 2008 on the file of the Sub Court, Rasipuram against the respondent herein for recovery of money of Rs.1,00,000.00 each, borrowed by him on 18/2/2004, 10/3/2004 and 5/4/2004 respectively, and executed Ex.A1 to Ex.A3, promissory notes in favour of the plaintiff for consideration. After issuing pre-suit notice, dtd. 15/11/2006, the plaintiff filed the suit for recovery of the suit claim of Rs.4,59,000.00 along with subsequent interest.