DEB PRASANNA SINHA @ SURYA SINHA Vs. DEBABRATA CHOWDHURY

JUDGEMENT

(1.) Being unsuccessful in two successive occasions the present petitioner has filed this revisional application challenging the impugned order dated 20th Dec., 2003 passed by the learned 2nd Fast Track Court, Bichar Bhavan at Calcutta.

(2.) The grievance of the petitioner as ventilated in the revisional application is such that the present opposite party had purchased two plots of land, one jointly from Smt. Anandamoni Mukherjee and Smt. Aparna Roy and another jointly from Sri Prafulla Kumar Ghosh and Amulya Ratan Ghosh, by two separate sale deeds at a consideration money of Rs.8,38,700.00. Before purchasing the same, the present opposite party obtained relevant papers and documents, inspected the same and after due search had got the said deeds of conveyance registered. The opposite party also got his name mutated in respect of the aforesaid plots. The petitioner contended that there were some mistakes in regard to the description of the property and the plot numbers and for which necessary corrections were made in the deeds subsequently. It is the specific case of the petitioner, that the opposite party had forcibly obtained eight cheques from him and presented the same to his banker for encashment but the cheques were dishonoured on presentation and for which a criminal proceeding has been initiated against him being No. C/11411 of 2007.

(3.) The concerned criminal court had taken deposition of the complainant, and the accused, considered the relevant documents, bank intimation regarding dishonour of cheques and thereafter had convicted him to suffer imprisonment for three months and also to pay compensation to the tune of Rs.13,50,000.00