GANESAN Vs. DEIVAKKANNU

JUDGEMENT

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

(2.) The suit has been filed based on Ex.A1 promissory note dated 30.08.2002, which was executed by the defendant for the money borrowed by him for the purpose of business and family expenses. According to the plaintiff, as the loan borrowed was not discharged despite issuance of legal notice, the suit has been filed.

(3.) The defendant / respondent resisted the suit contending that he never executed such promissory note and denied the signature on the same.