ARUNAA RAAVI Vs. HARIRAM AMARCHAND

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 19/9/2022 passed in CC.No.4218/2022 allowing an application filed by respondent under Sec. 143A of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the Act' for short).

(2.) Heard Sri M.C.Jayakirthi, learned counsel for petitioner.

(3.) The petitioner is the accused and the respondent is the complainant. They two have a transaction, in furtherance of which, the accused is said to have issued cheques in favour of respondent-complainant. The cheques having been deposited before the Bank, is dishonoured on the ground that the account is closed. This leads complainant to register a crime invoking Sec. 200 of Cr.PC., which is pending before the concerned Court as CC.No.4218/2022. The issue in the lis is not with regard merit of the claim of either of the parties. In the proceedings, the respondent-complainant files an application under Sec. 143A of the Act seeking interim compensation. The concerned Court in terms of the impugned order directs the payment of 10% of the amount involved in the cheque as interim compensation during the pendency of the proceedings before it. It is this order that drives the petitioner to this Court in this petition.