M.CHANDRASEKARAN Vs. D.RAMESH

JUDGEMENT

(1.) The present Appeal Suit has been instituted against the judgment and decree dtd. 27/10/2017 passed by the learned I Additional District and Sessions Judge at Tiruppur in OS No.86 of 2013.

(2.) The appellants are the defendants and the respondent is the plaintiff in the suit.

(3.) The respondent/plaintiff instituted the suit for recovery of money based on the Promissory Note.