BANSAL TRADERS AND ORS. Vs. MANMOHAN SINGH

JUDGEMENT

(1.) Petitioners have preferred this revision petition against the order dated 13.10.2016 passed by Civil Judge (Junior Division), Ludhiana vide which application filed by the petitioners under Section 151 CPC for dismissing the suit has been rejected.

(2.) At the time of issuance of notice of motion on 22.12.2016, following order was passed:-

(3.) Evidently, suit filed by the present petitioners for recovery of Rs.77,06,330/- with interest was decreed exparte vide judgment and decree dated 25.09.2015. The said decree has already attained finality. The execution of said decree is pending. Cheques which were issued by the respondent in favour of petitioner No.1 were dishonoured. Number of complaints were filed under Section 138 of the Negotiable Instruments Act in which the respondent was convicted. In criminal complaint No.222 of 2009, four cheques bearing No.307552, 307553, 307555 and 307556 were exhibited for different amounts. Similarly, in complaint No.223 of 2009, seven different cheques were exhibited. In complaint No.229 of 2009, ten cheques were exhibited. In complaint No.225 of 2009, ten cheques were exhibited. In complaint No.234 of 2009, twelve cheques were exhibited. In complaint No.231 of 2009, eighteen cheques were exhibited. In complaint No.234-A of 2009, twelve cheques were exhibited.