S. PRAKASH Vs. K. RAVICHANDRAN

JUDGEMENT

(1.) Challenge has been made to the Decree and Judgment of the Trial Court in decreeing the Suit for Recovery of Money.

(2.) The parties are hitherto referred to as per their own ranking.

(3.) It is the case of the Plaintiff that the Defendant had borrowed a sum of Rs.8.00 lakhs for his Family and Business Expenses on 14/3/2012 and executed a Pro-Note. Since, the Defendant has not paid either the Principal nor the Interest, on the repeated demands, the Defendant issued two Cheques bearing Nos.176463 for a sum of Rs.575000,.00 dtd. 10/5/2013 and 176453 for a sum of Rs.4,30,000,.00 dtd. 27/3/2013. When the Plaintiff presented the Cheque, dtd. 10/5/2013, the same was dishonored and returned with endorsement "Account No.6951710000068 was closed". Hence, the Plaintiff did not present the other Cheque. The Plaintiff filed a Suit for Recovery of Money.