VIJAYA Vs. SHEKHARAPPA

JUDGEMENT

(1.) A strange transaction is brought before this Court in which the complainant claims to have lent to the accused a sum of rupees two crores by cash in two thousand rupees denomination and the cheque alleged to have issued by the accused is dishonoured. In respect of rupees two crores transaction in cash, the trial Court invoking Sec. 143-A of the Negotiable Instruments Act, 1881 ('the Act' for short) grants interim compensation of Rupees forty lakhs to be paid by the accused to the complainant. The consequence of this order is what drives the accused to this Court seeking the following prayer:

(2.) Heard Shri V.M. Sheelavant, the learned counsel appearing for the petitioner and Shri B.V. Somapur, the learned counsel appearing for the respondent No. 1 and Shri R.K. Kulkarni, the learned counsel appearing for the respondent No. 2.

(3.) Brief facts leading to the filing of the present petition, as borne out from the pleadings, are as follows: