LAWS(SC)-2017-11-107

PUNDALIK SUBHANNA MORE Vs. SHIVAJI MONING SANGAONKAR

Decided On November 06, 2017
Pundalik Subhanna More Appellant
V/S
Shivaji Moning Sangaonkar Respondents

JUDGEMENT

(1.) Leave granted.

(2.) The appellant, who stands convicted of an offence under Section 138 of the Negotiable Instruments Act, 1881 by the trial court which was affirmed by the appellate as well as the revisional court, has preferred these appeals by special leave. In the course of hearing, the appellant has paid the principal amount of Rs.1,90,000/- which has been received by the respondent. It is submitted by Ms. Nidhi, learned counsel appearing for the respondent that the appellant should pay some amount of interest so that a settlement can be arrived at. Be it noted that a sum of Rs.40,000/- has been deposited before the Registry of this Court. The respondent is permitted to withdraw the same on proper identification by the learned counsel for the respondent. In the course of hearing, a suggestion was made to learned counsel for the parties that they should settle at Rs.1,25,000/-. They left it to the discretion of this Court.

(3.) In view of the aforesaid, the appellant shall deposit a further sum of Rs.85,000/- before the trial court, within ten weeks hence. The same shall be withdrawn by the respondent on proper identification.