RAHMATHNISHA Vs. RAJENDRAN

JUDGEMENT

(1.) Heard the learned counsel for the revision petitioner and perused the grounds of this revision petition.

(2.) The matter of concurrent findings arising out of Negotiable Instruments Act. The revision petitioner has given a cheque for Rs. 1,95,000/- (One Lakh Ninety Five Thousand only) to discharge his legally enforceable debts, has failed to honour the same. Therefore, the respondent herein has initiated proceedings under Section 138 of Negotiable Instruments Act, after issuing the statutory notice.

(3.) The trial Court, after examining the complainant and perusing Ex.Ps.P1 to P4 and the defence witnesses D1 to D4 and defence side Ex.D1, had arrived at an conclusion that the cheque is issued for his legally enforceable debt. Having issued the cheque, the revision petitioner / accused has failed to honour the same and also she has not let in evidence to rebut the presumption upon her.