KANNAN Vs. A. PALANISAMY

JUDGEMENT

(1.) The defendant in O.S.No.47 of 2014 on the file of the learned Principal District Judge, Karur, is the petitioner before this Court filing this petition for transfering the case in O.S.No.47 of 2014 from the file of the learned Principal District Judge, Karur to any other District Court, in the vicinity and subject to the jurisdiction of this Court filed under section 24 of C.P.C.

(2.) The case of the petitioner/defendant is that the respondent/plaintiff has filed the civil suit against him for the recovery of money on the basis of promissory note totaling valued in all a sum of Rs. 1,41,93,000/- and he is also contested the said suit. As among the promissory note except one promissory note dated 21.09.2013, the other promissory notes are forged.

(3.) The petitioner also stated that he filed a detailed written statement canvassing the means of the respondent to lend so much of amount of the petitioner without security therefor. The petitioner also states that in the suit, the trial also commenced and PW1, who is the respondent/plaintiff was examined and this petitioner also cross examined.