T. SUJATHA W/O YAGANANDA, AGED ABOUT 45 YEARS, TEACHER, SHARADA KANNADA PRIMARY CONVENT SCHOOL, B.G. KERE Vs. J.L. PANDURANGA

JUDGEMENT

(1.) Rathnakala, J. Both the parties are present before the Court and files application under Sec. 147 of the Negotiable Instruments Act, 1881, duly signed by both the parties and their learned Counsels.

(2.) On the complaint of the respondent herein, the trial Court convicted the revision petitioner in respect of offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881. The order of conviction was affirmed by the lower appellate Court.

(3.) The compromise petition reads as under: