VELCHANDIRAN Vs. RAJAVANNIYAN

JUDGEMENT

(1.) In this Second Appeal, challenge is made to the judgment and decree dtd. 16/11/2018 passed in A.S. No.45 of 2017, on the file of the III Additional District and Sessions Court, Cuddalore, Virudhachalam, reversing the Judgment and decree dtd. 4/10/2016 passed in O.S. No.64 of 2014, on the file of the Subordinate Court, Neyveli.

(2.) The appellant is the defendant in O.S. No.64 of 2014. The respondent, as a plaintiff, filed the said suit for recovery of money due under Promissory note dtd. 15/8/2011.

(3.) For the sake of convenience the parties are referred to as per their ranking in the trial court.