M PALANI Vs. R PERIASAMY

JUDGEMENT

(1.) AGGRIEVED by the Judgment and Decree, dated 14. 09. 1995 made in O. S. No. 220 of 1992, on the file of the Sub Court, Ranipet, the defendants in the suit have preferred this appeal.

(2.) THE brief facts of the case are as follows: according to the respondent / plaintiff, on 01. 01. 1990, the appellants herein had borrowed a sum of Rs. 25,000/- from the respondent for the purpose of purchasing a house property, executed the suit pronote, Ex. A. 1 and promised to repay the same with 36% interest. Subsequently, the appellants again obtained a sum of Rs. 7,000/- from the respondent on 04. 02. 1990 and executed the second pronote, Ex. A. 2, agreeing to repay the said amount with 36% interest. As the appellants / defendants did not repay the said amount with interest, the respondent herein filed the suit before the trial court.

(3.) CONSIDERING the oral and documentary evidence and also the arguments advanced by both the learned counsel, the trial court decreed the suit with cost, directing the appellants / defendants to pay the amount with 18% interest from the date of filing of the suit till the date of decree and 6% after the decree. Aggrieved by which, this appeal has been preferred by the appellants / defendants.