RAVI,S/O.KRISHNAN Vs. E.M.GANGADHARAN

JUDGEMENT

(1.) ADMIT .

(2.) THE following substantial question of law is framed for a decision:

(3.) THE respondent/plaintiff obtained a decree against the appellant for recovery of money based on Ext.A1, agreement. The contention raised by the appellant in the trial court was that he had some monitory transaction with Ravindran with whom he had entrusted signed blank stamp papers and cheques and that one of those signed blank stamp papers was misused.