REGENT COMPUTRONICS PVT. LTD.

M. Ratnavarma Padival Appellant

V/S

Rathnavarma Ajri Respondents

Referred Judgements :-

SARJU PERSHAD RAMDEO SAHU VS. JWALESHWARI PRATAP NARAIN SINGH [REFERRED TO]
MADHUSUDAN DAS VS. NARAYANIBAI [REFERRED TO]
BHARAT BARREL AND DRUM MANUFACTURING COMPANY VS. AMIN CHAND PAYRELAL [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
HITEN P DALAL VS. BRATINDRANATH BANERJEE [REFERRED TO]
J YASHODA VS. K SHOBHA RANI [REFERRED TO]
P VAIKUNTA SHENOY AND CO VS. P HARI SHARMA [REFERRED TO]
KRISHNA JANARDHAN BHAT VS. DATTATRAYA G HEGDE [REFERRED TO]
RANGAPPA VS. SRI MOHAN [REFERRED TO]
MANISHBHAI BHARATBHAI SHAH VS. STATE OF GUJARAT [REFERRED TO]
M T SIDDASHETTY VS. P H GOWDA [REFERRED TO]
APS FOREX SERVICES PVT. LTD. VS. SHAKTI INTERNATIONAL FASHION LINKERS [REFERRED TO]

JUDGEMENT

(1.) Two substantial questions of law that arise in this second appeal are;

(2.) Ratnavarma Padival the plaintiff, claimed that on 19/3/1999, he lent, the defendant Rathnavarma Ajri, Rs.3.00 lakhs through a cheque, and the defendant's cheque dtd. 30/3/1999, issued towards repayment of the loan is dishonoured.

(3.) The defendant denied the alleged loan transaction. His defence is that the plaintiff misused the blank cheques issued by the defendant, in his long-standing business relationship with the plaintiff, as the defendant refused to sell the shares of the Karnataka theatre, which the plaintiff insisted.

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M. RATNAVARMA PADIVAL Vs. RATHNAVARMA AJRI

Referred Judgements :-

JUDGEMENT

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