D.ANANDAKUMAR Vs. D.SELVAKUMAR

JUDGEMENT

(1.) The defendant is the appellant herein.

(2.) The plaintiff filed a O.S.No.195 of 2012 before the Additional Subordinate Judge, Thanjavur, for recovery of money, based upon the four pro-notes said to have been executed by the defendant, totalling a sum of Rs.3,54,459.45 with interest at the rate of 12 % per annum.

(3.) The defendant filed a written statement contending that all the plaint pro-notes have been concocted and the defendant never signed in the pro-notes filed along with the plaint. The defendant further contended that the plaintiff had borrowed amount from the defendant and due to non payment of the said amount, a police complaint was lodged by the defendant on 16/8/2012 and the plaintiff has been charge sheeted and the case is pending before the Judicial Magistrate Thiruvaiyaru. According to the defendant, he is working abroad and he has no necessity whatsoever to borrow money from the plaintiff.