R. ANBALAGAN Vs. P. RAVI

JUDGEMENT

(1.) This Appeal Suit is preferred against the judgment and decree dated 25.07.2012 passed in O.S. No.71 of 2010 by the II Additional District Court, Salem.

(2.) The respondent herein as Plaintiff has instituted O.S. No.71 of 2010 praying to pass a decree of money, wherein, the present appellant has been arrayed as sole defendant.

(3.) The material averments made in the Plaint are that on 09.04.2008, the defendant has received a sum of Rs. 9,00,000/- from the Plaintiff and to that extent, he executed the suit Promissory Note. Despite repeated demands made by the Plaintiff, the defendant has not paid any amounts either towards Principal or towards interest. Under the said circumstances, on 17.02010, the Plaintiff has issued a legal notice and thereby, called upon the defendant to discharge his liability. Even after receipt of the same, the defendant has not discharged his liability and under the said circumstances, the present suit has been instituted for the relief sought therein.