G PURUSHOTHAMAN Vs. SELVARAJ

JUDGEMENT

(1.) The un-successful plaintiff who lost the case before the Courts below has filed the second appeal before this Court.

(2.) The case of the plaintiff is as follows:The defendant borrowed a sum of Rs.15,000/- on 09.10.1989 with interest at the rate of 12%. After receipt of the said amount, the defendant executed a promissory note with appropriate witnesses. Thereafter, the defendant refused to pay the amount. The appellant caused legal notice and thereafter filed a suit for recovery before the lower Court.

(3.) To establish his case, the plaintiff marked four exhibits and examined two witnesses. The plaintiff examined himself as P.W.1 and deposed evidence in order to substantiate the money advanced by him to the defendant. In support of his claim he examined P.W.2. P.W.2 is none other than the father-in-law of the elder brother of the plaintiff. However, the lower Court dis-believed the words of the plaintiff and dismissed the suit. As against the dismissal, he filed appeal before the lower Appellate Court. The lower Appellate Court also confirmed the order of the lower Court.