NATHOOBHAI DULLABBHAI SETH Vs. HIMATLAL VASTACHAND DALAL

JUDGEMENT

(1.) This is an action brought by the plaintiff to recover a sum of Rs. 5,000 on an alleged promissory note, dated 4 June 1918.

(2.) The defence is that the writing, dated 4 June 1918, is not a promissory note and that there was no consideration for the said writing even if it was a promissory note.

(3.) The said writing is in the following terms:- I promise to pay on demand at my convenience) Nathoobhai Dullabhjee Sheth the sum of rupees five thousand only for value received in cash at interest at the rate of six per cent, per annum.