JOSE INACIO LOURENCO Vs. XEC HAMZA

JUDGEMENT

(1.) This is a plaintiff s appeal. His suit on foot of a promissory note dated 21-6-1969 for recovery of Rs. 30,000/- and interest has been dismissed by the trial Judge.

(2.) Defendant No. 1 admitted execution of the promissory note in suit. He also admitted that plaintiff had made a demand on 25-5-1970 but the defendants did not honour it.

(3.) Plaintiffs case was that defendant No. 1 signed the promissory note in question on receipt of Rs. 30,000/-, as loan which he was liable to pay with interest.