K.N.RAGHUPATHY Vs. G.ANBHALAGGAN

JUDGEMENT

(1.) Plaintiff filed a suit for recovery of money claim of Rs.1,21,00,000/- together with interest at 24% per annum from the defendant arising out of Memorandum of Understanding (MoU) executed between them on 13.10.2011.

(2.) Notice served on the defendant. Defendant called absent and set ex-parte. Plaintiff examined himself as P.W.1. To prove his claim, he relied the documents Exs.P1 to P6 and evidence to P.W.1.

(3.) The learned counsel for the plaintiff submits that he proved his claim through both orally and documentally evidence, and prayed to decree the suit as prayed for.