S BABU Vs. J K INDUSTRIES LTD

JUDGEMENT

(1.) THIS appeal has been filed as against the judgment and decree dated 16.08.2007 in O.S.No.21 of 2005 on the file of the Additional District and Sessions Judge, (F.T.C.No.I), Madurai.

(2.) THE parties, for convenience sake, are referred to hereunder according to their litigative status before the trial Court.

(3.) PER contra, denying and disputing the allegations/averments, the defendant filed the refutatory written statement, the nitty-gritty of it would run thus: The accounts relied on by the plaintiff are not revealing the true state of affairs and the defendant only issued a blank cheque by way of security. Accordingly, he prayed for the dismissal of the suit.