H. N. NANDISHA Vs. B. S. YADURAJ

JUDGEMENT

(1.) Though the matter is listed for admission today, with the consent of both the counsel the same is taken up for final disposal.

(2.) This appeal is by complainant against dismissal for default of complaint filed by him for the offence punishable under Sec. 138 of N.I.Act.

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