S. A. SUBBIYAH THEVAR Vs. B. SUBBAIYAN

JUDGEMENT

(1.) The plaintiff in a suit for recovery of money based on a promissory note, has preferred the present Second Appeal, aggrieved by the judgment and decree of the First Appellate Court, reversing the findings of the trial Court, granting a decree in his favour.

(2.) The parties are described as per their litigative status before the trial Court.

(3.) The case of the plaintiff is that on 1/6/2019, he lent a sum of Rs.3,00,000.00 to the defendant, who executed a promissory note on the same day, evidencing the borrowing and also undertaking to repay the same, together with interest at 12% per annum.