S. N. Variava, J. - (1.) Leave granted.
(2.) Heard parties.
(3.) Briefly stated the facts are as follows : The Appellant filed a complaint under Section 138 of the Negotiable Instruments Act as the cheque dated 6th April, 1993 in a sum of Rs. 63720/- issued by the 1st First Respondent in favour of the Appellant on Central Bank, had been dishonoured with the remarks "Insufficient Funds". The App ellant had issued a legal notice dated 28th April, 1993. Receipt of the said notice is admitted. A reply dated 21st May, 1993 was sent by the 1st Respondent. However, no payment was made.;