ANBAZHAGAN Vs. CHAKRAPANI

JUDGEMENT

(1.) In this second appeal challenge is made to the judgment and decree dated 21.07.2003, passed in A.S.No.64/2000, on the file of the Subordinate Court, Kallakurichi, confirming the judgment and decree dated 03.01.2000, passed in O.S.No.490/1997, on the file of the Principal District Munsif Court, Kallakurichi.

(2.) The second appeal has been admitted on the following substantial questions of law:

(3.) The defendant, who has lost in both Courts, is the appellant. The suit has been laid by the plaintiff for recovery of money on the basis of a promissory note. In brief, according to the plaintiff, the defendant borrowed a sum of Rs.20,000/- from him on 05.09.1994 and in evidence thereof, executed the suit promissory note promising to repay the said sum with interest as agreed and inasmuch as the defendant failed to pay the borrowed sum as agreed, despite the issuance of notice, according to the plaintiff, he has been necessitated to lay the suit for appropriate reliefs.