G SIVARAJAN Vs. LITTLE FLOWER KURIES ENTERPRISES LTD

JUDGEMENT

(1.) Heard learned counsel for the parties. Leave granted.

(2.) The respondent complainant who is represented through his counsel has filed an affidavit stating that his claim has since been settled and he has no objection if the matter is compounded under S. 147 of the Negotiable Instruments Act, 1881. Having perused the judgments and the contents of the affidavit filed by the complainant, we are satisfied that this is a case which could be compounded. The sentence imposed by the two courts below is set aside. We permit the parties to compound the offence under S. 147 of the Negotiable Instruments Act, 1881. Ordered accordingly. The appeal is allowed.