PHILOMENA REBELLO Vs. MARIA TEREZA PINTO

JUDGEMENT

(1.) These revisions could be conveniently disposed of by this common judgment as they arise from cases arising from a common transaction between the parties.

(2.) The dispute between the parties arises from dishonour of two cheques given by the accused. The first was for Rs. 50,000 dated 30.1.2005 and the second was for Rs, 42,600 dated 5.2.2005.

(3.) The case of the complainant was that the complainant had advanced some money to the accused to send her son Joston Pinto abroad for service and towards refund of the said sum, the accused had issued the said cheques and both the cheques when presented for payment were dishonoured on account of insufficient funds in the account of the accused. The complainant, therefore, addressed demand notices dated 16.2.2005 and, although the accused received the same, the accused did not comply with them. The complainant examined herself in support of her case. So did the accused.