K. SEENIVASAN Vs. SHANTHI JOSEPH

JUDGEMENT

(1.) The Appeal is directed against the dismissal of the money suit instituted based on pronotes. The aggrieved plaintiff being the appellant has also filed the Miscellaneous Petition under Order 41 Rule 27 of C.P.C. to receive additional documents.

(2.) The facts canvassed in the pleadings:-

(3.) Based on the above pleadings, the trial Court framed the following issues:-