M.BALAKRISHNAN Vs. A.ABDUL MALICK

JUDGEMENT

(1.) The applicant is the defendant and the respondent herein is the plaintiff in the suit.

(2.) The said suit has been filed for the following reliefs:

(3.) According to the respondent/plaintiff, he was living and was working in Malaysia for a long time between 2000 and 2021 and is presently living in the suit property. While he was working in Malaysia, his family members had been in occupation of the suit property. The applicant/defendant had lent some money to the brother of the respondent/plaintiff and the defendant had lent the money in Malaysian Currency on 4/2/2015, approximately equal to the value of Rs.1,75,00,000.00 in the Indian Currency.