S. THANGAPANDI Vs. S. GANESAN

JUDGEMENT

(1.) The unsuccessful defendant has preferred an appeal. The suit is filed for recovery of money with subsequent interest.

(2.) For the sake of convenience, hereinafter, the parties are referred as per their original rank in the suit.

(3.) The suit in O.S.No.206 of 2017 is filed by the plaintiff for recovery of money with subsequent interest on the basis of the promissory note executed by the defendant.