P. RAMESH Vs. P. BHUVANESAN

JUDGEMENT

(1.) This revision has been filed to set aside the order passed by the learned Additional Sessions Judge, Karur in C.A.No.30 of 2017, dtd. 3/4/2017 in partly allowing the Judgment in C.C.No.142 of 2015, dtd. 7/11/2016 on the file of the learned Judicial Magistrate, Fast Track Court at Magisterial Level, Karur.

(2.) The petitioner is an accused in the complaint lodged by the respondent for the offence punishable under Sec. 138 of the Negotiable Instruments Act.

(3.) The crux of the complaint is that on 10/2/2015, the petitioner borrowed a sum of Rs.5,00,000.00 as a hand loan from the respondent for his urgent needs and family expenses. Thereafter, in order to discharge the liability, the petitioner issued a cheque for the said amount. The cheque was presented for collection, and it was returned 'dishonoured' for the reason that the 'funds insufficient'. Immediately, the respondent caused legal notice and lodged the complaint.