G.VASU Vs. PRABHAVATHY

JUDGEMENT

(1.) The present second appeal arises out of the Judgment and Decree dtd. 3/7/2012 passed in A.S.No.70 of 2010 on the file of the learned Principal District Judge, Tiruvallur in confirming the judgment and decree of the court of Subordinate Judge, Ponneri in O.S.No.59 of 2006 dtd. 4/3/2009.

(2.) For the sake of clarity and convenience, the parties will be referred to as their ranks in the suit.

(3.) O.S.No.59 of 2006 is a suit for recovery of money on the foot of promissory note. It is the case of the plaintiff that on 10/5/2005, the defendants borrowed a sum of Rs.1,00,000.00 agreeing to repay the amount together with interest at the rate of 24% per annum. The purpose of the loan was to settle the family debts, education of their daughter and for other expenses. Despite oral demand, since the defendants did not repay the amount, the plaintiff presented the suit.