GANSEH Vs. KULASEKARAN

JUDGEMENT

(1.) All the four Revisions are connected, they were heard together and are being disposed of by this Common Order.

(2.) These Revisions are filed at the instance of the Defendant in O.S. No. 1436 of 2002 on the file of the learned Sub-Judge, Thiruchengode, Namakkal District.

(3.) The Defendant was indebted to the Plaintiff on a Promissory Note, dated 17.2.2000 for the Principal amount of Rs. 5 lakhs together with 18% Interest p.a. Since the Principal and the Interest were not paid in spite of a Lawyer's Notice, the Plaintiff had instituted the Suit for recovery of money.