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AIROnline 2018 Mad 914
Madras High Court
Hon'ble Judge(s): P.t.asha , J

Civil P.C. (5 of 1908) , O.37 R.3— Leave to defend - Application for - Petitioner, borrower admitted loan and execution of Promissory Note and has not discharged her duty to prove discharge - Document of cancellation of promissory note, being fabricated one petitioner not entitled for leave to defend suit (Para 8)

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