PRADEEO MADHUKAR POINGUINKAR Vs. MANGESH KUTTAKAR

JUDGEMENT

(1.) Heard Mr. Sudin M. S. Usgaonkar, the learned Counsel on behalf of the appellant/complainant and Mr. M. Salkar, the learned Counsel on behalf of the respondent No. 1/accused.

(2.) The short point involved in this case is as regards the service of statutory notice as required under section 138 (c) of the Negotiable Instruments Act, 1881.

(3.) As per the complainant, the said statutory notice was addressed to the accused with address which reads as follows:-"shri Manguesh Kuttalkar, Major of age, Resident of H. No. not known Rundamol, davorlim Navelim, Salcete, Goa. "