CHANDRAN UDAYAR Vs. KASIVEL

JUDGEMENT

(1.) THE Civil Revision Petitioner / Respondent / Plaintiff has filed the present revision before this Court as against the judgment and decree dated 11. 11. 2002 passed by the learned Appellate Authority viz. , Principal District Judge, Villupuram in A. S. No. 184/2001 in O. S. No. 82/1999, on the file of learned First Additional District Munsif, Thirukoilur.

(2.) THE Revision Petitioner / Plaintiff has filed a suit in O. S. No. 82/1999 on the file of the learned First Additional District Munsif, Thirukoilur against the Respondent / Appellant / Defendant for a recovery of a sum of Rs. 24,610/- with interest thereto, along with costs, on the basis of execution of a Promissory Note dated 10. 07. 1996 by the Respondent / Defendant. After contest, the Trial Court passed the judgment dated 18. 07. 2001 in favour of the Revision Petitioner / Plaintiff.

(3.) THE main grievance of the Revision Petitioner / Plaintiff is that when once the execution of Promissory Note is established in the case, the burden shifts on the Respondent / Defendant in regard to the execution and non receipt of consideration and these were not taken into consideration by the Appellate Court, which has resulted in miscarriage of justice.