P. ETHIRAJ Vs. M. NOWSATH SETH

JUDGEMENT

(1.) The present Appeal has been filed by the defendant in a suit for recovery of money based on two promissory notes and a deed of undertaking.

(2.) The case of the plaintiff/respondent is as follows:

(3.) Before the trial Court, on the side of the plaintiff, seven documents namely, Ex.A1 to A7 were marked and three witnesses namely, P.W.1 to P.W.3 were examined. The defendant had also marked six documents namely, Ex.B1 to B6 and had examined three witnesses namely, D.W.1 to D.W.3, the details of which are as under: