A ANBUKKARASU Vs. K SANTHANAM

JUDGEMENT

(1.) Challenge in this appeal is to the Judgment and decree dated 28.04.2009 passed in Original Suit No.177 of 2007 by the Additional District and Sessions Court/Fast Track Court No.III, Madurai.

(2.) The respondent herein as plaintiff has instituted Original Suit No.177 of 2007 on the file of the trial Court praying to pass a money decree for a sum of Rs.6,20,616/- on the basis of the suit pronote dated 28.07.2007, wherein the present appellant has been shown as sole defendant.

(3.) The averments made in the plaint are that on 28.07.2007 the defendant has received a sum of Rs.5,75,000/- from the plaintiff so as to meet out his urgent needs and also family expenses and to that extent he has executed the suit pronote. The defendant has not repaid anything either towards principal or towards interest. Under the said circumstances the present suit has been instituted for the relief sought for in the plaint.