VARATHARAJAN Vs. SANTHAMANI

JUDGEMENT

(1.) Challenging the decree and judgment of the trial Court dismissing the suit filed for recovery of a sum of 15,79,500/- along with interest at the rate of 12% on the principal amount of Rs.15,00,000.00 with costs, the present appeal has been filed by the unsuccessful plaintiff.

(2.) The parties are arrayed as per their own ranking before the trial Court.

(3.) The case of the plaintiff is that the plaintiff is none other than the son-law of the first defendant. According to the plaintiff, the first defendant, for her medical expenses, borrowed a sum of Rs.15.00 lakhs on 23/1/2017 and handed over Ex.A.1 post dated cheque dtd. 23/3/2017. When the said cheque was presented for encashment, the same was returned as account closed. Therefore, the plaintiff issued a legal notice on 23/6/2017 which has not been replied. As the first defendant died, the defendants 2 to 5 have been impleaded as her legal representatives.