LAWS(MAD)-2022-1-166

K. GANESAN Vs. M. SATHAIAH

Decided On January 27, 2022
K. GANESAN Appellant
V/S
M. Sathaiah Respondents

JUDGEMENT

(1.) The plaintiff is the appellant herein.

(2.) The plaintiff has filed a suit for recovery of money. Based upon a pronote, dated, 15/3/1991. The trial Court decreed the suit as prayed for. The defendant had filed A.S.No.9 of 1998 hefore the Additional district Court Cum Chief Judicial Magistrate Court, Pudukkottai. The learned District Judge was pleased to reverse the judgment and decree of the trial Court and dismissed the suit. As against the same, the present second appeal has been filed by the plaintiff.

(3.) The plaintiff has contended that the defendant after having reveived a sum of Rs.12,000.00 towards family expenses had executed a pronote on 15/3/1991, agreeing to pay an interest at the rate of 2% per month. The plaintiff has further contended that since the oral demands were not successful, he had issued a legal notice on 21/1/1993 and the defendant has sent a reply notice on 1/2/1993 with false allegations. Hence, the present suit.