MONJUR ALAM MALLICK Vs. RAJIB SAHA

JUDGEMENT

(1.) Is the instant suit maintainable either in law or in fact as framed?

(2.) Had the defendant encashed three cheques being nos. 765916 dated March 14, 2005, 765918 dated March 21, 2005 and 765919 dated March 30, 2005 respectively drawn by the plaintiff on the Standard Chartered Bank, Shyambazar Branch, in favour of the defendant?

(3.) Whether the defendant executed the promissory note dated March 8, 2005 promising to pay to the plaintiff an aggregate amount of Rs.29 lakhs only on or before June 30, 2005?