M.S. KALYAN KUMAR Vs. B. VANAJAKSHI

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner and as well as the respondent. Perused the records.

(2.) AT the admission stage itself the matter is heard on merits. The petitioner approached this Court seeking quashing of the order dated 27.12.2013 passed by the 2nd Additional Civil Judge (Jr. Dvn.) and J.M.F.C., Chikmagalur in Crl. Misc. No. 203/2012 in issuing FLW to the petitioner for recovery of the amount of compensation as awarded by the Court on conviction of the petitioner under Section 138 of Negotiable Instruments Act.

(3.) ON perusal of the order sheet, it discloses that the petitioner has been making some payments in favour of the respondent herein towards the compensation. On 07.09.2013 and 30.09.2013 he has paid Rs. 1,500/ -each, on 29.07.2013 he has paid a sum of Rs.3,000/ -, on 30.10.2013 he has paid Rs.4,000/ - and on 27.12.2013 he has paid Rs. 10,000/ -. The above said attitude of the petitioner shows that he has been making some payments.