M KULASEKARAN Vs. V RADHAKRISHNAN

JUDGEMENT

(1.) A resume of facts which are absolutely necessary and germane for the disposal of this Revision would run thus:

(2.) Animadverting upon the judgment of the lower Court, an Appeal was filed for nothing but to be confirmed by the Appellate Court. Impugning and challenging the judgment of both the Courts below, this Revision is filed on various grounds the gist and kernel of them would run thus:

(3.) Heard both sides. The point for consideration is as to whether the Courts below were perverse in holding that the cheque was issued in relation to a debt and whether the Courts below wrongly applied Sections 118 and 139 of the Negotiable Instruments Act in deciding the case?