S ALAMELU AMMAL Vs. HARIBABU NAIDU

JUDGEMENT

(1.) PLAINTIFF in O.S.No. 281 of 1978 on the file of Subordinate Judge, Cuddalore is the appellant in the above appeal. He filed the said suit for recovery of a sum of Rs.6, 083 being the principal and interest due on a promissory note.

(2.) THE case of the plaintiff is as follows:- On 9.2.76 the defendant on receipt of Rs.6, 000 executed a promisory note in favour of the plaintiff payable with interest at 12 per cent per annum. Since the defendant is an agriculturist, interest is claimed only at 6 per cent. Inspite of repeated demands, the defendant failed to repay the amount, hence filed the present suit.

(3.) THE learned Subordinate Judge, after framing necessary issues and on the basis of the evidence on record in view of the benefits under the provisions of Tamil Nadu Act 13 of 1980, dismissed the suit without costs.