A RAMU Vs. P MANI

JUDGEMENT

(1.) This appeal is against dismissal of the complaint on the ground of maintainability.

(2.) For the sake of convenience the parties are referred to by their rank before the trial Court.

(3.) Complainant filed the said complaint alleging that accused borrowed a sum of Rs.3,00,000.00 and towards repayment of the same, issued a cheque dtd. 27/5/2019 and when it was presented for realization it was returned dishonored with endorsement drawer's signature differs. After issuing legal notice he filed complaint.