P.N. NARAYANAPILLA Vs. REJI

JUDGEMENT

(1.) The appellant is the complainant in CC No.111/2016 on the files of the Judicial First Class Magistrate's Court-II, Perumbavoor. The appellant is aggrieved by the rejection of the complaint filed by him under Sec. 138 of the Negotiable Instruments Act.

(2.) The appellant states that the 1st respondentaccused is conducting Gopal Paint Shop at Perumbavoor. The appellant got acquaintance with the 1st respondent through one Geethakrishnan who is the employee of the 1 st respondent. The 1st respondent requested the petitioner to advance Rs.9,50,000.00 for his personal purpose. The 1 st respondent received the said amount paid by the appellant in presence of Geethakrishnan.

(3.) The 1st respondent did not repay the amount as agreed. When the appellant demanded money, the 1 st respondent came to the house of the appellant and executed and issued a cheque bearing No.902711 dtd. 19/9/2015 drawn on Cathelic Syrian Bank, Perumbavoor for an amount of Rs.9,50,000.00.