KUMARAVEL Vs. NAINA MOHAMMED

JUDGEMENT

(1.) THE petitioner is challenging the Order dated 25. 04. 2007 made in I. A. No. 424 of 2007 in O. S. No. 269 of 2004 on the file of the Principal District Munsif, villupuram.

(2.) THE plaintiff in O. S. No. 269 of 2004 is the revision petitioner herein.

(3.) O. S. NO. 269 of 2004 has been filed by the plaintiff for a recovery of a sum of rs. 47,600/- with interest on the basis of a pronote from the respondent/defendant. The case of the plaintiff is that the suit promissory note was executed by the respondent/defendant in favour of one Prakash for a sum of rs. 35,000/- and the same was made over by the said Prakash to the petitioner/plaintiff. Even though the plaintiff sent a notice dt. 20. 09. 2003 calling upon the respondent/defendant to pay the amount, the respondent/ defendant failed to do so. Hence, the above said suit.