KARRTHEKAI TRADING COMPANY Vs. S.NATARAJAN

JUDGEMENT

(1.) The revision petition is filed against the concurrent findings of the Courts below. The subject matter of the revision is the cheque dtd. 9/4/2007 issued for Rs.9,00,000.00 by the revision petitioner, in favour of the respondent. According to the respondent, the cheque was given by the revision petitioner to discharge the loan. On presentation, the cheques was returned for "insufficiency of fund", hence after serving statutory notice, a complaint filed under Sec. 138 of Negotiable Instruments Act, 1881.

(2.) To prove the case, the complainant/S.Natarajan (P.W.1) and Ranganathan (P.W.2), Postal Inspector were examined. In support of the complainant, 6 exhibits were marked.

(3.) On behalf of the petitioner/accused, two witnesses were examined and 11 exhibits were marked.