KRISHNAPPA GOWDA Vs. MOHAMMAD ALI AND ANOTHER

JUDGEMENT

(1.) THIS is the complainant's revision being aggrieved of the dismissal of the complaint in PCR No. 66 of 2002 on the file of the Civil Judge (Jr. Dn.) and JMFC, Belthangadi.

(2.) THE brief facts are as follows: The Petitioner initiated proceedings under Section 138 of Negotiable Instruments Act and the case stands posted for recording of the sworn statement and the case was adjourned to 18.12.2002, on which day the complainant absent. Therefore, the complaint came to be dismissed. It is this order of dismissal of the complaint, which is questioned in the present revision.

(3.) WITH the said observation, this revision is disposed of.