S DAYALAN Vs. P VELU

JUDGEMENT

(1.) PLAINTIFF in O.S. No. 1061 of 19% on the file of XIII Assistant Judge, City Civil Court at Chennai, is the revision petitioner. Suit filed by the plaintiff was for recovery of money for a sum of Rs. 84,000/- with future interest and costs.

(2.) ACCORDING to the plaintiff he has supplied building materials to the defendant who is a building contractor. The plaintiff has supplied the same, the value of which is given in the plaint schedule, various demands were made, the defendant has also executed two promissory notes on 15.12.1993 each for sum of Rs. 30,000/- agreeing to pay 24% p.a. interest. Finally, the defendant also issued a cheque for Rs. 70,000/- and the same was also dishonoured. The suit is therefore laid for recovery of the amount.

(3.) CHALLENGING the correctness and legality of the above order, the plaintiff has filed this revision.