SAU NANDA KRUSHNAJI SATAV Vs. VILAS RAMDAS KARANJULE

JUDGEMENT

(1.) THE applications are for condonation of delay and for leave to appeal.

(2.) HEARD.

(3.) ON perusal of the impugned judgment, it is amply clear that there was transaction of sale in respect of certain machinery between the parties. The Respondent agreed to purchase the machinery required for plastic file cover manufacturing for the purpose of running a business. It was agreed between the parties that he shall pay consideration of Rs.2,25,000/- (Rupees two lacs twenty five thousand) for the transfer of said machinery. The agreement of sale was executed between them on 11.2.2004 before Notary Public and witnesses. Admittedly, he gave amount of Rs.55,000/- (Rupees fifty five thousand) at the time of said agreement. He had issued cheque dated 15.3.2007 for amount of Rs.1,70,000/- (Rupees one lac seventy thousand). That cheque was deposited in the bank by the applicant/complainant. It bounced on 29.5.2004.