LAWS(MAD)-2021-10-101

D.KOMALA Vs. S.D. RAMALINGAM

Decided On October 05, 2021
D.Komala Appellant
V/S
S.D. Ramalingam Respondents

JUDGEMENT

(1.) The defendant in a suit for recovery of money is the appellant before this Court.

(2.) The appellant has filed this appeal challenging the Judgment and Decree passed by the learned XVIII Additional Judge, City Civil Court, Chennai, in O.S.No.1703 of 2015.

(3.) The case of the respondent/plaintiff was that he and the appellant are siblings and she had approached him with a request to extend financial assistance for purchasing a property and to settle her debts. Considering the relationship, the respondent had lent a total sum of Rs.10,00,000.00 on different dates as detailed in the Plaint. These amounts had been given by the plaintiff by withdrawing cash from his Bank, namely, State Bank of India, CIT Nagar Branch, Chennai and paying cash to the appellant.