SHREE FINANCE Vs. SANTU RAMA MASEKAR

JUDGEMENT

(1.) The appellant/complainant has challenged the order dated 31.10.2007 passed in C.C.No.1095/2005, wherein the Court below rejected the complaint of the appellant, made under the provisions of Negotiable Instruments Act, 1881 (for short "the Act").

(2.) The case has been thoroughly examined by me.

(3.) The appellant has stated that the accused borrowed Rs.50,000/- from the firm and had agreed to repay the same with 21% interest per annum and in order to discharge the same the accused has given a cheque for Rs.1,08,000/-. The same was presented to the bank and was dishonoured. The said fact was intimated to the accused and thereafter complaint was made under Section 138 of the Act.