MEENAKSHISUNDARAM Vs. N RANGASAMI

JUDGEMENT

(1.) PLAINTIFF is the appellant in this second appeal.

(2.) THE suit by the appellant is one for recovery of money due under a promissory note dated 4.4.1988 for Rs.3,000 with interest thereon. Ex.A-1 is the promissory note. When the transaction was not settled in spite of various demands, registered notice was issued through advocate on the basis of Ex.A-2 and the same was replied under Ex.A-4, wherein the defendant denied the liability under the note.

(3.) THE parties went on trial before the trial court and, after taking evidence, both oral and documentary, the trial court held that the suit promissory note was duly executed by the defendant, and, on the basis of presumption under Sec. 118 of the Negotiable Instruments Act, held that the plaintiff is entitled to succeed.