N A S ANSARI Vs. T RAMALINGAM REP

JUDGEMENT

(1.) The defendants, who are unsuccessful before the two courts below are the appellants in this second appeal.

(2.) Heard Mr. V. Krishnan, learned counsel appearing for the appellants. For convenience, the parties will be referred as arrayed before the trial court.

(3.) The plaintiff, through his power of attorney agent, instituted the suit O.S. No.23/96 for recovery of the sum of Rs.67,700/= due on a promissory note, dated 14.4.93 with subsequent interest at 12% on the principal sum of Rs.50,000/=. The defendants resisted the suit. The trial court framed the following issues for consideration :-