K. MARIMUTHU Vs. A. JEGANATHAN

JUDGEMENT

(1.) The matter is heard through "Video Conference".

(2.) The revision petitioner herein has filed a petition under Section 142(b) of Negotiable Instruments Act in CMP.No.1931/2015 before the learned Judicial Magistrate No.1, Sankari, to condone the delay of 208 days in filing the complaint and the same was dismissed and hence, the revision petition.

(3.) Heard, the learned counsel for the petitioner and the learned counsel for the respondent.