ADAM VEETHI MUHAMMED SALEEM Vs. PERINKADAKATTI KAMAL SHERIF

JUDGEMENT

(1.) The suit for money under Ext.A1 agreement was decreed by the trial court. The defendant is in appeal.

(2.) According to the plaintiff, he and the defendant were known to each other and were friends. The defendant borrowed a total amount of Rs.30.00 lakhs from him on various occasions as hereunder :-

(3.) The defendant denied of having had any acquaintance or transactions with the plaintiff. The averment that the plaintiff and the defendant were known to each other was also denied. The alleged borrowal, execution and issuance of Ext.A1 agreement and the cheques were also denied. It was contended that, under a ploy by the plaintiff, one Assoo Mayan and one Unneethu, the defendant was caused to issue blank signed stamp papers and blank signed cheques under threat and at gun point. Ext.A1 has been fabricated on such stamp paper. He prayed for dismissal of the suit.