G.BALAKRISHNAN Vs. D.PADMAJA

JUDGEMENT

(1.) THE defendant in O.S. No.2256 of 1999 of the First Additional Munsiff's Court, Thiruvananthapuram is aggrieved by the judgment and decree for payment of money, confirmed by the Principal Sub Court, Thiruvananthapuram in A.S. No.82 of 2009.

(2.) THE respondent sued the appellant for recovery of money as per a dishonoured cheque dated 10.11.1999 and drawn on the State Bank of India for Rs.50,000.00. According to the respondent, the appellant borrowed that amount on 02.10.1999 undertaking to repay the same in two weeks and on her demanding payment on 22.10.1999, the appellant issued the cheque. That cheque was dishonoured for insufficiency of funds. Hence the suit.

(3.) THE trial court negatived the contentions of the appellant and granted a decree as prayed for. That was confirmed by the first appellate court.