ANOOPCHAND CHORDIA Vs. ASHA P JAIN

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the order and decreetal order dated 09.07.2010 passed in I.A.No.8983 of 2010 in O.S.No.12077 of 2009 by the learned I Assistant Judge, City Civil Court, Chennai.

(2.) The brief facts of the case are as follows:-

(3.) In respect of the said promissory notes, the petitioner/defendant paid interest till 2007-2008 and the last payment of Rs. 7,000/- was made on various dates from 16.05.2007 to 04.02008 in a piece meal manner of Rs. 2,000/-, Rs. 2,000/- and Rs. 3,000/- by way of different Cheques drawn on Dena Bank. However, the revision petitioner failed to pay the entire principal amount along with the interest. Therefore, the respondent/plaintiff filed the Summary Suit under Order XXXVII of the Code of Civil Procedure, for the recovery of a sum of Rs. 2,51,000/- together with interest of Rs. 1,00,773 as on the date of plaint and to pay further interest at the rate of 15% per annum, from the date of filing of the plaint till the date of realization.