JAGITSINGH S/O SARDULSINGH SADAL Vs. HARBHAJANSINGH SAJJANSINGH DADIAYALA

JUDGEMENT

(1.) RULE. Rule is made returnable forthwith, as parties were put to notice that case would be taken up for final disposal.

(2.) LEARNED Adv. Mr. P.N. Mehta waives service for the sole respondent.

(3.) ACCORDING to the complainant, the accused being his friend, and in order to cater to his difficult situation, the amount of Rs.2,50,000-00 was advanced in June, 2007. The accused gave a cheque for Rs.1,00,000/- towards repayment. It was dishonoured, and amount was not paid by the accused inspite of notice. Therefore, a complaint was filed under Section 138 of the Negotiable Instruments Act.