M/S. LAWANDE SONS Vs. RAVI KIRAN SHRIKANT

JUDGEMENT

(1.) The nine Appeals filed by M/s. Lawande Sons, call in question the common judgment dtd. 22/4/2015 passed by the Special Magistrate, First Class, Panaji in the nine complaints involving nine cheques issued by the accused being dishonoured and the judgment has acquitted the accused under Sec. 138 of the Negotiable Instruments Act, 1881.

(2.) The appeals came up for hearing and I have heard learned Counsel, Shri Parag Rao along with Ms Sowmya Drago for the Appellant and Mr Raviraj Chodankar, learned Counsel representing the Respondent.

(3.) The Lease Deed comprise of various other covenants imposing obligations upon the Lessor as well as the Lessee and the Lessor covenant, that on the Lessee paying rents reserved and performing the covenants, shall peacefully possess and enjoy the leased premises without any interference or disturbance from the Lessor or from any other person or person or persons, lawfully claiming by, from or under them.