FAIZAL ABDUL SAMAD Vs. A.N. SASIDHARAN

JUDGEMENT

(1.) This Crl.M.C. is filed challenging Annexure-A6-Order, by which, the Judicial First Class Magistrate Court, Chottanikkara directed to pay an Interim Compensation under Sec. 143-A of the Negotiable Instruments Act, 1881 (for short, the NI Act).

(2.) The Petitioner is the Accused in S.T. No.3117/2019 on the file of the Judicial First Class Magistrate Court, Chottanikkara. A Complaint was filed by the 1st Respondent herein alleging offence punishable under Sec. 138 of the Negotiable Instruments Act. Annexure-A4 is the Complaint. The case of the Complainant is that the Petitioner/Accused approached the Complainant and agreed to purchase an Apartment 9/440-GI in the 5th Floor of the AIR PORT SUITES BLOCK 111 of Nedumbassery Grama Panchayath and an extent of right of 0.0376 undivided share in 5.66 Ares of land. The Total consideration of the said property was fixed as Rs.37.00 lakhs is the contention and the Accused had given an amount of Rs.9.00 lakhs as Advance to the Complainant is the further case. It is submitted that, as per the Agreement entered into between the Petitioner and the 1st Respondent, the 1st Respondent executed a Registered Sale Deed in favour of the Petitioner/ Accused on 18/4/2015. At the time of registration, it is admitted that the Complainant received an amount of Rs.9.00 lakhs from the Accused towards the Total consideration of Rs.37.00 lakhs. Towards the balance Sale consideration, the Petitioner/Accused issued three Cheques bearing No.304745, 304746, 304747 for Rs.10.00 lakhs, Rs.10.00 lakhs and Rs.8.00 lakhs respectively, drawn on Federal Bank, North Paravur Branch. It is stated that an Agreement is also executed in favour of the Complainant on 18/4/2015 whereby the Petitioner/Accused agreed, admitted and undertook to arrange the amount covered by the said Cheques by clearing the Cheques within 11 months.

(3.) Subsequently, the Petitioner/Accused sought further period of five months to pay the Cheque amount and it is endorsed in the Original Agreement. After repeated requests of the Complainant, the Accused assured that he had arranged Rs.28.00 lakhs in his Bank Account to encash the Cheques. Accordingly, the Cheques were presented at the Bank, but the Cheques were dishonored due to insufficiency of funds. The Statutory Notices were issued by the Complainant, but even then, the amount has not been paid. Hence, the Complaint was filed as evident by Annexure A4. The learned Magistrate after taking cognizance issued Process to the Accused and when the case was posted on 5/9/2022, the learned magistrate passed an Order directing the Petitioner to pay an Interim Compensation of 20% of Rs.28.00 lakh which is the total amount of three Cheques in this case, within sixty days from that Order. Aggrieved by the order granting Interim Compensation, this Crl.M.C. is filed.