CHELLAPPAN Vs. POONGAVANAM PILLAI

JUDGEMENT

(1.) Challenge in this second appeal is made by the defendant against the judgment and decree dated 01.11.2010 passed in A.S.No. 47 of 2009 on the file of the Sub Court, Madhuranthagam, reversing the judgment and decree dated 21.11.2008 passed in O.S.No. 184 of 2005 on the file of the District Munsif Court, Madhuranthagam.

(2.) The second appeal has been admitted and the following substantial question of law is formulated for consideration in this second appeal.

(3.) The suit has been laid by the plaintiff for recovery of money on the basis of a promissory note.