A. PRAVEEN Vs. C.K. HARIPRASAD AND ORS.

JUDGEMENT

(1.) The Plaintiff has filed the suit (a) seeking recovery of a sum of Rs. 22,13,480/ - together with interest at 18% per annum on the Principal amount of Rs. 13,50,000/ - from the date of plaint till the date of realization; (b) to pay a sum of Rs. 5,00,000/ - towards damages; (c) for a permanent consequential injunction restraining the defendants not to alienate, transfer or encumber the suit property.

(2.) The defendants are known neighbours to the plaintiff while the plaintiff was residing at Washermenpet. As a neighbour, the Plaintiff used to render all assistance to the defendants including financial assistance.

(3.) At the request of the defendants, the plaintiff had paid totally a sum of Rs. 13,50,000/ - on various dates and on various occasions. The amount was paid through cheque/cash. The defendants in acknowledgement of liability had executed a separate promissory note also. The defendants have also deposited the title deeds pertaining to the suit property.