PHILIP P.V. Vs. PRAVEEN

JUDGEMENT

(1.) This original petition is filed under Article 227 of the Constitution of India for quashing Ext.P2 award passed by the Lok Adalat.

(2.) The petitioner is the accused in the case C.C.No.326/2018 on the file of the Court of the Chief Judicial Magistrate, Alappuzha.

(3.) The aforesaid case is instituted upon the complaint filed against the petitioner by the first respondent under Section 138 of the Negotiable Instruments Act, 1881. The amount of the cheque involved in the case is Rs.3,00,000/-.