(1.) The defendant in O.S.No.2/2004 before the Munsiff Court, Ottapalam who suffered a decree at the hands of the lower appellate court is the appellant.
(2.) The suit was one for money based on Ext.A1, agreement. According to the plaintiff, the defendant borrowed a sum of 65,000/- executing Ext.A1, document agreeing to repay within a stipulated period. He did not do so. In spite of repeated demands, the amount was not received and therefore, lawyer's notice was issued and since the amount still remain unpaid, the suit was laid.
(3.) The defendant entered appearance and resisted the suit. He disputed the execution of Ext.A1 agreement and contended that it is a forged document. According to him, he had transaction with the brother of the plaintiff and signed blank papers given to the said person have been concocted to make out an agreement on the basis of which the suit has been laid. He therefore prayed for dismissal of the suit.