THIRAVIUM Vs. MASANAKONAR

JUDGEMENT

(1.) IN the Trial Court defendant won and in the 1st Appellate Court plaintiff won. In this Court, who is going to win, which we will decide appreciating the arguments of both sides and perusing the records of the case as well as the Judgments of the Courts below and also the decision cited.

(2.) IT is a suit for recovery of money, instituted by the respondent/plaintiff based on Ex.A1, promissory note, dated 12.12.2000, for the principal sum of Rs.23,000/ - together with interest at the rate of 12% per annum, totaling to Rs.29,210/ -. The suit has been instituted, after the issuance of Ex.A2, notice, which has been acknowledged by the defendant under Ex.A3.

(3.) IN the written statement, the defendant denied his execution of Ex.A1 and also disputed passing of consideration.