V. RAMAKRISHNAN Vs. G. RAVISHANKAR

JUDGEMENT

(1.) The defendant in O.S.No.79 of 2013 is the revision Petitioner herein.

(2.) The respondent/Plaintiff instituted the said suit based on a suit promissory note for recovery of Rs. 24 lakhs together with interest.

(3.) The revision Petitioner resisted the suit by filing written statement. Subsequently, he also filed Additional Written Statement raising several contents. Issues were framed. The suit was put on trial. P.W.1/Plaintiff deposed in chief.