DURGA PROJECTS INC Vs. B.G. BABU REDDY

JUDGEMENT

(1.) Appellant/complainant feeling aggrieved by Judgment of Trial Court on the file of XXII Addl. Chief Metropolitan Magistrate, Bangalore city, in C.C.No.9212/2019 and C.C.No.9213/2009 dtd. 11/4/2014, preferred these appeals.

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

(3.) These two cases are arising out of joint development agreement dtd. 27/1/2005 between complainant and accused, further, the cheque issued by accused in respective case for return of security deposit came to be dishonoured and the common question of law is to be decided in both these cases. Hence, both the appeals are taken up together for consideration.