G RAGAVALU Vs. N SAROJA

JUDGEMENT

(1.) The defendants 1 and 2 in the suit in O.S.No.514 of 2003, on the file of the Principal Sub Court, Trichy, are the revision petitioners in both the revision petitions.

(2.) The respondent in these revision petitions filed the suit in O.S.No.514 of 2003, before the Principal Sub Court, Trichy, for the recovery of a sum of Rs.2,16,000/- with interest and cost.

(3.) It is the case of the plaintiff that the revision petitioners jointly borrowed a sum of Rs.1,50,000/- on 05.08.2001, from the plaintiff and jointly executed a pronote in favour of the plaintiff agreeing to repay the same on demand with interest @ 24%. It is the further case of the plaintiff that while she demanded repayment, the first defendant, namely, the first petitioner in these revision petitions had issued a cheque, dated 01.07.2002, for a sum of Rs.1,80,000/- towards part satisfaction of the pronote amount. It is also the case of the plaintiff that the cheque issued by the first defendant was not honoured, as it was returned with remarks "insufficient funds".