M. RAJENDRAN Vs. K. R. SENTHIL

JUDGEMENT

(1.) The defendant in a suit for recovery of money based on a promissory note is the appellant.

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

(3.) The plaintiff filed a suit for recovery of a sum of Rs.1,68,000.00 , being the principal sum of Rs.1,50,000.00, together with interest as on date of filing of suit. The defendant borrowed a sum of Rs.1,50,000.00 on 20/9/2014 and executed a suit promissory note, evidencing the borrowing and undertaking to pay the same on demand with interest. As the defendant did not come forward to repay the said money, the plaintiff issued a lawyer's notice on 17/3/2015. On receipt of the said notice, the defendant sent a reply on 11/4/2015, denying liability. The suit was, therefore, filed for recovery of the dues.