RAMASAMY KONAR Vs. KOLANJI AMMAL

JUDGEMENT

(1.) THIS appeal arises out of the order passed by the learned Subordinate Judge, Vridhachalam returning the grounds of appeal for presentation in proper court on the ground that no appeal will lie against the judgment passed by the District Munsif, Vridhachalam in O.S.No.3372 of 1979 on the ground that the suit is of a small cause nature.

(2.) THE plaintiff -s case is as follows:

(3.) ON the above pleadings, the learned District Munsif framed two issues viz., whether the suit promissory note is true and to what relief the plaintiff is entitled and.after,trial, has dismissed the suit holding that the suit promissory note could not have been executed in the circumstances as alleged by the plaintiff.