S L CONSTRUCTIONS Vs. ALAPATI SRINIVASAN RAO

JUDGEMENT

(1.) Leave granted.

(2.) The factual matrix involved herein is not in dispute.

(3.) Appellants had entered into some business transactions in regard to supply of certain materials with respondent No. 1. Appellant No. 2 as a proprietor of appellant No. 1 issued a cheque for a sum of Rs. 2 lacs in favour of the complainant-respondent on or about 22-6-2003. Appellants contend that the said cheque was issued by way of security.