P ANAND KUMAR Vs. N RAVINDRAN

JUDGEMENT

(1.) The suit was for money on a promissory note. The suit was decreed by the trial court. The decree was reversed by the first appellate court. The plaintiff is in second appeal.

(2.) The case of the plaintiff may be stated as follows : From him was borrowed Rs 40,000/- on 17.12.1999 by the defendant. On the same day he executed a promissory note in favour of the plaintiff. The former handed over the title deed of his property to the latter on 25.12.1999. A demand was made. The amount was not paid. Therefore the suit.

(3.) The defendant had the following defence : He did not execute the promissory note in favour of the plaintiff. Nor did the former receive any consideration under any promissory note. The defendant had entrusted with the plaintiff some signed blank papers in relation to a chit transaction between the plaintiff and the father of the defendant. The title deed was handed over to the plaintiff by the defendant for the purpose of obtaining a loan of Rs 5000/-.