D. SENTHILKUMAR Vs. M.D. KUMARESAN

JUDGEMENT

(1.) NOT satisfied with the findings rendered by the Courts below in a suit for recovery of money, the unsuccessful defendant has filed the present Second Appeal.

(2.) THE suit by the respondent / plaintiff is one for recovery of money due under a promissory note dated 29.12.2008.

(3.) THE case of the plaintiff is that the defendant borrowed a sum of Rs. 2,00,000/ - and executed Ex.A.1 promissory note dated 29.12.2008 promising to pay interest at the rate of 24% per annum. The further case of the plaintiff is that despite several demands made by him, the defendant had not cared to repay the borrowed amount. Hence, the plaintiff issued a pre -suit notice dated 22.05.2011 demanding the sum borrowed and the same was returned as refused. Hence, the plaintiff filed the suit for recovery of a sum of Rs. 2,00,000/ - along with interest at 24% per annum.