RAHUL BAR Vs. ONENESS CHIT FUNDS PVT.LTD.

JUDGEMENT

(1.) Appellants-complainants in both appeals challenged the orders passed by VIII JMFC, Belagavi, in CC.Nos.335 and 336 of 2017, dtd. 25/1/2023, dismissing the complaints for non-prosecution.

(2.) Parties to both appeals are referred with their ranks assigned before Trial Court for the sake of convenience.

(3.) Partners of M/s. Rahul Bar filed two private complaints under CC.Nos.335 and 336 of 2017 for the offence punishable under Sec. 138 of N.I.Act, based on two separate cheques issued by accused Chit Fund. Complaint allegations in both cases and the order sheet maintained by the Trial Court with reference to dates are same. Hence, these two appeals are taken for disposal by this common judgment.