M.F. GARMENTS Vs. SUN TRADING AND ORS.

JUDGEMENT

(1.) BEING aggrieved by the direction, dated 29.01.2015, of the learned Judge, Fast Track Court (Magistrate Level), Ambattur, issued to the petitioner to pay required Court fee, as per Schedule II Article 20 of the Tamil Nadu Court -fees and Suits Valuation Act, 1955, complainant has filed the present revision case.

(2.) IMPUGNED order, dated 29.01.2015 of the learned Judge, Fast Track Court (Magistrate Level), Ambattur, is reproduced hereunder:

(3.) IN terms of the Judgment of the Hon'ble Supreme Court in Dashrath Rupsingh Rathod v. State of Maharashtra and another, reported in :CDJ 2014 SC 647 : 2014 (9) SCC 129, wherein it has been held that the complaint under Section 138 of the Negotiable Instruments Act, 1881, shall be dealt with only by the jurisdictional Magistrate, where the Drawer's Bank is situated, the learned Judicial First Class Magistrate, Perumbavoor, Kerala, has returned the complaint to the petitioner to be presented before the jurisdictional Court. Accordingly, the complaint has been presented on 06.11.2014, in the Fast Track Court (Magistrate Level), Ambattur, and taken on file in STC No. 84 of 2014.