S RAMASAMY GURUKAL Vs. K C MAHALINGA GURUKAL

JUDGEMENT

(1.) This is a case where the aged father-in-law had been dragged to the Court of law by the son-in-law.

(2.) Son-in-law, the plaintiff filed the suit for recovery of an amount of Rs.50,000/- on the basis of the suit promissory note dated 2-1-1994 against his father-in-law, the defendant.

(3.) The suit was contested by the defendant by stating that he received only the lesser amount and the same was also discharged through compromise made out of the Court.