T K ARUMUGHAM Vs. KAVUNDAE GOUNDER

JUDGEMENT

(1.) PLAINTIFF in O. S. No. 2228 of 1981.on the file of the District Munsif s Court, Coimbatore, is the revision petitioner.

(2.) THE suit filed by him was one for recovery of the amount of Rs. 2 ,000 with interest, from the defendant on the basis of Ex. A-1 promissory note dated 28. 7. 1975.

(3.) BOTH the parties argued the matter, both on question of fact and on law.