SOMASUNDARAM Vs. PALANI

JUDGEMENT

(1.) Plaintiff in S.C. No. 9 of 1997, on the file of District Munsif's Court, Polur, is the revision petitioner.

(2.) Suit filed by revision petitioner was one for recovery of money on the basis of a promissory note alleged to have been executed by the respondent herein.

(3.) It is alleged that as per Ex. A-1 dated 10-1-1994, respondent herein borrowed a sum of Rs. 3,200/- from plaintiff, agreeing to pay interest which is also stated in the promissory note. Demand was made under Ex. A-2, to settle the transaction, for which the defendant sent a reply denying the execution and the borrowing. The suit was, therefore, necessitated.