- (1.) This application by Master's Summons dated 9t h April, 2010 has been taken out by the plaintiff under Chapter XIII A of the Original Side Rules of this Court, for final judgment and decree against the defendant, for recovery of a sum of Rs.17,14,242/- together with further interest at the rate of 15% per annum from 1s t April, 2007 until payment and other consequential reliefs.
(2.) The plaintiff filed the suit being C.S. No.126 of 2007 against the defendant claiming inter alia a decree for Rs.17,14,242/-, interest and costs.
(3.) The plaintiff claims to have lent and advanced a sum of Rs.10 lakhs to the defendant, of which Rs.2 lakhs was paid by a cheque dated 11t h April, 1998 and the balance Rs.8 lakhs by cheque dated 14t h April, 1998.;