R DHANAPAL Vs. N CHANDRASEKARAN

JUDGEMENT

(1.) This appeal is arising out of the offence under Section 138 of the Negotiable Instruments Act. Thereby, acquitted the respondent by the Additional District Judge-cum-Fast Track Court No.IV, Bhavani in Criminal Appeal No.147 of 2010 reversing the conviction and sentence passed by the II Additional District Munsif Court, Bhavani in C.C.No.14 of 2008.

(2.) This appeal was referred to Mediation and Conciliation Centre, High Court, Madras, for settlement. The parties have appeared in Mediation and arrive the following settlement agreement.

(3.) The parties agreed that Ms.Chitra Narayan would act as their Mediator/Conciliator.