ROHITH CANVASSING Vs. VENKATESWARA TRADERS

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioner/ plaintiff aggrieved by the order dtd. 11/3/2024 in I.A.No.38 of 2024 in O.S.No.5999 of 2023 on the file of III Junior Civil Judge, City Civil Court, Hyderabad.

(2.) Heard Sri Pavan Kumar Jadhav, learned counsel for the petitioner and Sri Prudhvi Raj, learned counsel representing Sri R.Mangulal, learned counsel for respondents.

(3.) Brief facts relevant for adjudication of the present Civil Revision Petition are that the petitioner herein is a businessman engaged in rice trading. The respondents herein placed an order for supply of rice and the same was supplied to respondents through M/s. Sri Venkateshwara Traders and M/s. Anjaneya Rice Industries. However, respondents did not make payment and on regular follow up, the respondents issued two cheques in discharge of liability, however, the same were returned on presentation with remarks 'insufficient funds'. On repeated requests and persuasion, the respondents issued two more cheques, however, those two cheques were also returned on presentation for the reason 'insufficient funds'.