MONICKAM Vs. RAMAKRISHNAN

JUDGEMENT

(1.) THE plaintiff in O.S.No.731 of 2004 is the revision petitioner before this Court. He is aggrieved by the order of the trial Court dated 02.08.06 made in I.A.No.511 of 2006 filed by the respondent herein to reject the promissory note on the basis of which the suit was laid by the plaintiff.

(2.) THE plaintiff filed O.S.No.731 of 2004 for the recovery of a sum of Rs.50,000/ - with interest by contending that the defendant borrowed a sum of Rs.50,000/ - and executed a promissory note to repay the same on demand.

(3.) THE defendant filed I.A.No.511 of 2006 for the aforesaid relief by contending that the suit promissory note is not payable on demand and therefore it is an inadmissible document for want of stamp duty.