P STANLEY BUCK Vs. D GOVINDARAJ

JUDGEMENT

(1.) 1.(Prayer: Appeal filed against the Judgment and Decree dated 23.01.1998 made in O.S.No.1599/1993 on the file of the learned I Additional Subordinate Judge, Coimbatore.)This first appeal is directed against the Judgment and Decree in O.S.No.1599/1993 on the file of the I Additional Subordinate Judge, Coimbatore whereby and whereunder, the suit filed by the respondent praying for a money decree on the basis of the promissory notes stated to have been executed by the respondent was decreed.

(2.) THE suit in O.S.No.1599/1993 was preferred by the respondent against the appellant on the basis of two promissory notes alleged to have been executed by the appellant on 24.02.1990 and 28.02.1990.

(3.) THE learned Trial Judge framed the following issues for consideration :-(i)Whether the plaintiff is entitled to recover money from the defendant ?(ii)Whether the contention of the defendant that the suit promissory notes were not executed by him is true ?(iii)To what relief he is entitled to ?.