P.PALANIAPPAN Vs. SAROJA

JUDGEMENT

(1.) The appeal suit is directed against the judgment and decree dated 18.03.2015 passed by the learned III Additional District and Sessions Judge, Salem in O.S.No.106 of 2004.

(2.) The defendant is the appellant and the plaintiff is the respondent in the appeal suit.

(3.) The suit was instituted by the respondent/plaintiff stating that the defendant/appellant was working as the Sub-Inspector of Police Department, Government of Tamil Nadu and in order to purchase shares in the name of his father-in-law and relatives of Shankar Paper Board Company, the defendant/appellant had borrowed a sum of Rs.2,00,000/- on 05.05.1996, Rs.4,00,000/- on 12.05.1996 and Rs.2,00,000/- on 19.05.1996. Totally, the defendant/appellant had borrowed a sum of Rs.8,00,000/- towards loan from the plaintiff/respondent. Accordingly, the defendant/appellant executed promissory notes, which were marked as documents and further, the defendant/appellant had promised that he will pay the interest of Rs.2/- for Rs.100/- per month and he will pay the principal amount also. However, the defendant/appellant had not honoured his commitment and despite the repeated demand made by the plaintiff/ respondent, the defendant/appellant had not repaid the principal amount as well as the interest. This apart, the plaintiff/respondent had stated that the defendant/appellant had got lot of properties and he was receiving Government salary also.