M R VENU Vs. VELUCHURI LAKSHMI

JUDGEMENT

(1.) The unsuccessful defendant in O.S.No.119 of 1994 on the file of the Court of Senior Civil Judge, Vizianagaram is the appellant herein.

(2.) The suit was one filed for recovery of a sum of Rs.70,800/- alleging that the defendant has borrowed a sum of Rs.50,000/- on 06-09-1992 and executed a promissory note in favour of one Laxmi Narsu who in turn transferred the promissory note on 06-11-1993 for consideration in favour of the first plaintiff at Srungavarapu Kota.

(3.) The defendant claimed that he did not borrow any amount from the original holder Laxmi Narsu who is an employee of I.O.B at Chittoor. The defendant obtained some loan from IOB, Chittoor and at that time the original holder obtained signatures on blank papers and the suit promissory note might have been fabricated. The suit is, therefore, not maintainable. He also pleaded that the court at Vizianagaram has no jurisdiction to try the case.