AMMAIYAPPAN Vs. VEERAMALAI

JUDGEMENT

(1.) The defendant in the suit in O.S.No.190 of 2008 is the appellant in this second appeal.

(2.) The respondent in this appeal filed the suit in O.S.No.190 of 2008 before the the District Munsif Court, Kulithalai, for recovery of a sum of Rs. 64,750/- along with interest at 12% from the date of plaint and 6% from the date of decree.

(3.) The case of the plaintiff in the suit is that the defendant, for his family expenses, obtained a loan of Rs. 50,000/- from the plaintiff on a pronote dated 22.02006, agreeing to pay interest at 12%. It is further stated that the defendant failed to pay the interest or principal and hence a notice was issued to the defendant. It is admitted that the defendant sent a reply notice denying the allegations. Thereafter, the plaintiff filed the above suit.