R. SHANTHI Vs. GOPIKRISHNAN

JUDGEMENT

(1.) This Appeal Suit is filed against the Judgment and Decree of the learned Additional Judge, Fast Track Court No.IV, Chennai, dtd. 21/4/2010 in O.S.No.2868 of 2009, in and by which, the plaintiff's suit was for a direction to the defendants to pay a sum of Rs.8,15,750.00 together with interest thereof at 18% per annum of Rs.6,50,000.00 from the date of the plaint and till the date of realisation, which was dismissed by the Trial Court.

(2.) The case of the plaintiff is that the first defendant is a Landlord.

(3.) The suit was resisted by the first defendant by filing a written statement. The first defendant denied that he ever introduced the 2nd and 3rd defendants to the plaintiff. The 2nd defendant and the plaintiff were classmates and they were known to each other. As far as the tenancy is concerned, the monthly rent was Rs.3,500.00 and the advance amount was Rs.20,000.00. Apart from the Landlord and Tenant relationship, the first defendant has got nothing to do with the borrowal. He did not stand as a guarantor. Only because the plaintiff defaulted in payment of rent and the defendant is taking steps for evicting her, vindictively a Police complaint was lodged against him and also he has been arrayed as the first defendant in the suit.