GOVINDEGOWDA Vs. DEVAMMA

JUDGEMENT

(1.) The substantial question of law framed by this Court on 12/8/2024 is as under:

(2.) Heard Sri B.S. Nagaraj, learned counsel for the appellant and Sri K.S. Ganesha, learned counsel for the respondents on the substantial question of law framed by this Court.

(3.) The plaintiff instituted suit for recovery of '1,00,750/-, contending that the deceased Govinda borrowed a sum of '1,00,000/- for legal necessity and he issued a post-dated cheque (Ex.P1) towards discharge of the said debt. The cheque was dishonored for insufficient funds. After his death, the defendants, being the legal representatives, failed to discharge the liability despite notice. Hence, the suit for recovery of money.