THIRUGNANAM Vs. MANIMUTHU

JUDGEMENT

(1.) The plaintiff is the appellant in this appeal.

(2.) The plaintiff filed the suit for recovery of Rs. 30,000/- with interest on the basis of the promissory note executed by the respondent/defendant on 14.02.1990 in his favour.

(3.) The case of the plaintiff is that on 14.02.1990 for the purpose of his Gas Agency business the defendant borrowed a sum of Rs. 30,000/- from him and executed a promissory note on the same day promising to repay the same with interest at the rate of 36% per annum and thereafter, despite repeated demands, the defendant failed to make the payment and hence, he filed the suit.