NARAMMAL Vs. SHENBAGAVALLI

JUDGEMENT

(1.) THIS appeal has been directed against the judgment and decree in Original Suit No.8 of 1988 on the file of the Court of Subordinate Judge, Tuticorin.

(2.) THE averments in the plaint sans irrelevant particulars are as follows:- THE defendants after receiving a sum of Rs.35,000/- from the plaintiff on 08.06.1984, had executed a demand promissory note in favour of the plaintiff. Inspite of repeated demands, the defendants had failed to repay the amount due under the suit promissory note. THE defendants had agreed to pay interest at the rate of Rs.12% p.a. for the amount borrowed under the suit promissory note. Hence, the suit.

(3.) ON the above pleadings, the learned trial Judge has framed three issues for trial. ON the side of the plaintiff P.W.1 and P.W.2 were examined and Exs.A1 and A2 were marked. ON the side of the defendant D.W.1 and D.W.2 were examined and Exs.B1 to B9 were marked.