J.C. CHANGAPPA Vs. K. H. PUTTARAJU

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner. Inspite of service of notice, the respondent did not choose to appear before this Court.

(2.) This matter is listed for admission and the matter is heard on merits.

(3.) The factual matrix of the case of the complainant before the Trial Court that the accused had approached the complaint in the first week of March 2017 and requested for hand loan of Rs.4,00,000.00 for his legal and family necessities. Complainant considering the request of the accused, paid the amount of Rs.4,00,000.00 on 13/3/2017 and accused agreed to repay the same within six months and after the lapse of six months, accused had not repaid the amount and on demand, the accused issued a Cheque towards repayment of the loan amount and on instructions of the accused, the said Cheque was presented and the same was dishonoured with an endorsement 'funds insufficient' and hence, notice was issued and same was served and inspite of service of notice, the accused has not given any reply or repaid the amount. Hence, complaint was filed.