M.VENKATACHALAM Vs. R.ARULANANDAM

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 11.07.2001, passed in A.S.No.24 of 2000 on the file of the learned I Additional District Judge, Salem, reversing the judgment and decree dated 30.07.1999 in O.S.No.548 of 1989 on the file of the learned I Additional District Munsif, Salem.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.

(3.) The case of the plaintiff in brief is as follows : 3.1. The plaintiff filed the suit for recovery of money. On 20.04.1986, the defendants borrowed a sum of Rs.6,000/- from the plaintiff for their family expenses and business purposes on execution of promissory note in favour of the plaintiff agreeing to repay the said sum with interest at the rate of 24% per annum. Thereafter, the defendants failed to repay the said amount and as such the plaintiff made several request and also caused legal notice to the defendants. Even then, the defendants failed to pay the said sum borrowed by them.