M. BALASUBRAMANIAM Vs. M. RATHNA

JUDGEMENT

(1.) THE defendant is the appellant. The plaintiff/respondent filed O.S.No.114 of 1991 on the file of the learned Principal Subordinate Judge, Erode for recovery of money. The trial Court decreed the suit by judgment dated 14.03.2000. Challenging the same, the defendant/appellant filed A.S.No.46 of 2001 before the learned Principal District Judge, Erode. The First Appellate Court dismissed the appeal by confirming the judgment and decree of the trial Court dated 12.06.2001. Challenging the same, the unsuccessful appellant has come forward with this second appeal.

(2.) THE case of the appellant/defendant is as follows: -

(3.) BASED on the above pleadings, the trial Court framed relevant issues. During the trial of the case, plaintiff examined himself as PW1 and as many as 2 documents were exhibited as Exs.A.1 to A.2. On the side of the defendant, DW1 was examined and no documents were marked. Having considered the oral and documentary evidence adduced, the trial Court decreed the suit by judgment and decree dated 14.03.2000. Aggrieved by the same, the unsuccessful defendant has preferred an appeal in A.S.No.46 of 2001 on the file of the learned Principal District Judge, Erode.