SHASHIDHAR SWAMY S/O Vs. AYYASWAMY

JUDGEMENT

(1.) This appeal is directed against the judgment dated 14.01.2016, rendered in C.C.No.186/2013, by the learned Principal Civil Judge and JMFC, Gangavathi, wherein the proceedings under Section 138 of N.I.Act, commenced on the complaint by one Shashidhar Swamy, which came to be rejected in the form of accused being acquitted. The said Shashidhar Swamy is the appellant and challenges the order passed by the learned Prl. Civil and JMFC, Gangavathi.

(2.) For the purpose of convenience, the parties are referred to as per their ranking before the trial Court.

(3.) It is stated that the accused requested the complainant for financial assistance of Rs.7,00,000/- with a promise of repayment of the same with interest @ 1.5% per month. The complainant was closely associated with the accused. He lend the same on the very day. The accused said to have committed default in repayment of the said amount.