DINESH BHATT Vs. GANENDRA PAL SINGH

JUDGEMENT

(1.) The challenge in this revision is made to the followings:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) The case is based on a complaint made under Sec. 138 of the Act filed by Ganendrapal Singh Parmar ("the respondent") against the revisionist. The respondent died during pendency of the revision. His son has been arrayed as the respondent no. 1/1. It is the case of the respondent that on 28/10/2016, he had advanced a loan of Rs.12,50,000.00 to the revisionist. The revisionist gave three cheques to the respondent of Rs.5,00,000.00, Rs.5,00,000.00 and Rs.2,50,000.00 respectively. When the cheques were presented before the bank, they were dishonoured. A notice was issued to the revisionist by the respondent, but despite service of the notice, the revisionist did not pay the amount. Therefore, the complaint was filed.