SURINDER SINGH DESWAL Vs. VIRENDER GANDHI

JUDGEMENT

(1.) Leave granted.

(2.) As common question of law and facts arise in this group of appeals and, as such, all these appeals, arise out of the impugned common judgment and order passed by the High Court, are being decided and disposed of together by this common judgment and order.

(3.) Feeling aggrieved and dissatisfied with the impugned common order passed by the High Court of Punjab and Haryana at Chandigarh, by which the High Court has dismissed the respective revision applications and has confirmed the order passed by the first appellate court - learned Additional Sessions Judge, Panchkula, directing the appellants herein - original appellants - original accused to deposit 25% of the amount of compensation, in view of the provisions of amended Act No. 20 of 2018 in Section 148 of the Negotiable Instruments Act, 1881 (hereinafter referred to as the 'N.I. Act'), the original appellants -original accused have preferred the present appeals.