PRAMEELA VARGHESE Vs. ABRAHAM SAMUEL

JUDGEMENT

(1.) The defendant in a suit for realisation of money filed by the respondent/plaintiff is the appellant.

(2.) O.S. No.57/2003 was filed for recovery of an amount of Rs.3,31,100.00 alleging that the appellant and her husband had approached the respondent/plaintiff and borrowed money for business purposes and that a cheque was issued by the defendant for repayment of the said amount.

(3.) The appellant contended that she had neither borrowed any amount nor issued any cheque, and that her husband, whose whereabouts are not known, may have handed over a cheque leaf from their joint account, leading to the fabrication of the cheque. It is alleged that there is a substantial difference in the signature.