PRAKASH Vs. RAVI TORASA MISKINI

JUDGEMENT

(1.) Appellant/complainant feeling aggrieved by judgment of trail Court on the file of III Addl. and JMFC, Dharwad, in C.C.No.395/2018 dtd. 4/1/2020 preferred this appeal.

(2.) Parties to the appeal are referred with their ranks as assigned in the trial Court for the sake of convenience.

(3.) The factual matrix leading to the case of complainant can be stated in nutshell to the effect that complainant and accused are known to each other. Accused asked for financial help of Rs.5.00 lakhs from complainant and complainant paid the money of Rs.5.00 lakhs in July, 2006. Accused assured to make repayment of the said amount within a period of six months. Accused in discharge of lawful debt has issued cheque bearing No.794507 drawn on UCO Bank, Dharwad branch, dtd. 20/3/2018. On presentation of the said cheque through the banker of complainant/State Bank of India on 22/3/2018, the same was returned with endorsement 'account closed'. Complainant issued demand notice dtd. 6/4/2018. Accused inspite of due service of notice, has not paid the amount as called upon in the notice. Therefore, complaint is filed on 5/5/2018 for taking appropriate legal action against accused.