P KRISHNAVENI Vs. TATA VENKATA KRISHNA RAO

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In view of the statement of learned counsel for the respondent and the fact that the entire amount has been paid, we deem it appropriate to quash the complaint C.C.No. 444 of 2002, pending on the file of the II Additional Judicial Magistrate of I Class, Machilipatnam that has been filed under Section 138 of the Negotiable Instruments Act.

(3.) The impugned judgment is set aside and the appeal is, accordingly, disposed of.