SUJATHA RAMANATHAN Vs. RAMYA

JUDGEMENT

(1.) This Criminal Revision Case was filed against the Judgment of the learned XVIII Additional Sessions Judge, Chennai, in Crl.A. No.85 of 2016 dated 02.03.2017 by which the Judgment made in C.C. No.10816 of 2008 by the learned Metropolitan Magistrate, Fast Track Court No. III, Saidapet, Chennai, dated 24.02.2016, was confirmed.

(2.) The respondent had filed a complaint before the trial Court under Section 190(1) of the Code of Criminal Procedure (in short "the Code") read with Section 138 of the Negotiable Instruments Act (in short "N.I. Act").

(3.) According to the said complaint, one Kumar (son of the petitioner) had approached the respondent for a short term loan of Rs. 10,00,000/- to meet out the urgent medical expenses. The father of the said Kumar namely, Ramanathan, is a long time friend of the father of the respondent. The respondent contacted the said Ramanathan and his wife, who is the mother of the said Kumar, namely, Sujatha Ramanathan and conveyed the requisition made by their son Kumar. In turn, the parents of Kumar had stated to the respondent that they did not have the sufficient amount to help their son and therefore, they requested the respondent that if she helped him, the said amount would be repaid by them shortly.