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The plaintiff Mallika against the defendant Kasi Pillai seeking a decree against the defendant for a sum of Rs.60,200/- together with interest at the rate of 24% p.a., on Rs.35,000/- from the date of the suit till date of decree and at the rate of 6% p.a.,.This suit came up for consideration before the District Munsif Court, Sholinghur, and was dismissed. According to the plaintiff on an appeal, she had issued a notice on 21.06.2010which had been returned unservedIt was also stated that the promissory note is a fraudulent document created by the plaintiff as the amount is written in two different inks in a Negotiable Instrument. The amount, 35,000 had also been filled up in two separate inks with the digit 3 in blue ink and the amount 5000 immediately succeeding the digit 3 in green ink. Justice C.V.Karthikeyan has observed it as material alteration as it is visible to the naked eye. This would render the document void as against the plaintiff/appellant under section 87 of the Negotiable Instruments Act.
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