ABDUL RAHIM Vs. GNANASEKARAN

JUDGEMENT

(1.) This second appeal is focused as against the judgment and decree dtd. 19/3/2010 passed in A.S.No.1 of 2010 by the learned Subordinate Judge, Panruti, reversing the judgment and decree dtd. 24/10/2009 passed in O.S.No.51 of 2008 by the learned Principal District Munsif, Panruti.

(2.) For the sake of convenience, hereinafter the parties are called as per their respective litigative status before the trial Court.

(3.) The laconic averments made in the plaint are as follows: 3.1. On 13/7/2006, the defendant had received a sum of Rs.50,000.00 from the plaintiff as a loan and agreed to repay the same with interest at the rate of 12% per annum. In this regard, he executed a pro-note. On demand, the defendant has not repaid the same. Hence, the suit.