ANOOPCHAND CHORDIA Vs. T P KAMALAKUMARI

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the order and decreetal order dated 29.06.2010 passed in I.A.No.1040 of 2010 in O.S.No.1355 of 2009 by the learned III Additional City Civil Judge at Chennai.

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

(3.) In respect of the said promissory note, the petitioner/defendant paid interest for the period upto 31.02006, the last payment being made vide cheque bearing No.716140 dated 21.02006 drawn on Dena Bank for a sum of Rs. 30,000/-. 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. 5,70,000/- together with interest at the rate of 15% per annum, from the date of filing of the plaint till the date of realization.