A JANAKI Vs. S B RAJASUNDARAM

JUDGEMENT

(1.) Challenge in this Appeal Suit is to the judgment and decree dated 01.03.2017, passed in O.S.No.78 of 2014, by the Principal District Court, Cuddalore.

(2.) The respondent herein, as plaintiff, has instituted O.S.No.78 of 2014, on the file of the trial Court, praying to pass a money decree, wherein, the present appellant has been shown as sole defendant.

(3.) The material averments made in the plaint are that the defendant is a daughter of one Arulprakasam. The daughter of the plaintiff, by name, Suganthi, has been living at Thookanambakkam. The plaintiff has used to visit her house very often. The father of the defendant has made acquainted with the plaintiff. The defendant has maintained a cordial relationship with the family members of the plaintiff. The plaintiff has sold his lands and settled at Pondicherry. The defendant and her father have approached the plaintiff to give financial assistance so as to purchase a property at Cuddalore. The plaintiff has advanced a sum of Rs.17 lakhs on various occasions to the defendant. The defendant has gone to Singapore. After her return, on 12.05.2014 she has issued a cheque for a sum of Rs.17 lakhs so as to discharge her liability and the same has been put into concerned bank, but the concerned bank has returned the same stating 'funds insufficient'. Under such circumstances, the present suit has been instituted for the relief sought therein.