P S K SUBRAMANIAM Vs. P SIVAKUMAR

JUDGEMENT

(1.) THE petitioner is the plaintiff. He filed the suit for recovery of a sum of Rs.95,100/- in O.S.No.767 of 2004 as against the defendant.

(2.) ACCORDING to the defendant even in the written statement, he received only a sum of Rs.6,000/- and not Rs.60,000/- and there are material corrections in the promissory note with reference to the amount.

(3.) SIMILARLY, the observation in the case of Poorna Mariyal and Another (2002-1-M.L.J. 151) would reflect the same view, which is as follows:-