K. GURUCHEV Vs. M. GURUSAMY

JUDGEMENT

(1.) The unsuccessful defendant in both the Courts below is before this Court.

(2.) The appellant is the defendant and the respondent is the plaintiff in the suit. For convenience, the parties are referred to as per their rank in the suit.

(3.) The case of the plaintiff is that the defendant borrowed a sum of Rs. 30,000/- from him by executing a pro note on 06.09.2003 agreeing to repay it with 12% interest per annum, on demand. Thereafter, despite several demands by the plaintiff, the defendant did not repay either the principal amount or the interest. Hence, the plaintiff filed O.S. No. 509/2004 against the defendant before the District Munsif, Melur, for recovery of the borrowed amount with 12% interest from the date of plaint till repayment.