ARUN KUMAR Vs. YOGENDER SINGH PANWAR @ SONU

JUDGEMENT

(1.) CM No. 47824/2016 (exemption)

(2.) The learned Senior Counsel appearing for the petitioner has taken me through the plaint and has submitted that on 4.2015 the respondent towards the repayment of the loan amount advanced to him by the plaintiff along with interest accrued thereon had tendered two cheques of Rs. 4 lacs and 6 lacs, respectively. These cheques when presented, the same were returned unpaid with the remarks "Account Closed". He submits that as the cheques have been given, the suit is covered under Order 37 of the CPC.

(3.) A perusal of the impugned order shows that there is no reference to the said cheques. The trial court has merely come to the conclusion that there is no proof of disbursement of the amount and hence declined to consider the suit under Order 37 of the CPC.