SANGHI COACH BUILDERS Vs. GURUBACHAN

JUDGEMENT

(1.) Heard.

(2.) During the pendency of the appeal, respondent No. 2-Managing Director of 1st respondent, expired, therefore, now the appeal is only against the 1st respondent-Gurubachan Beverage Pvt. Ltd.

(3.) According to the learned counsel for the appellant, towards part payment of the price of two bodies, which were to be prepared by the appellant of chassis of the vehicle S.F.C. 407 for the amount of Rs. 1,28,000/-, the respondent No. 1 issued a cheque bearing No. 322200 for Rs. 65,000/- on 11.08.2000. The said cheque was deposited in the bank but, was bounced by the account of accused No. 1-company. A notice for demanding the amount towards dishonored cheque was issued on 28.08.2000, which was duly received by the respondent on 29.08.2000 but the cheque amount was not paid within 15 days, therefore, complaint was filed.