B V VIDHYASHANKAR Vs. B MAHAVEER KUMAR
LAWS(SC)-2011-3-106
SUPREME COURT OF INDIA
Decided on March 28,2011

B.V.VIDHYASHANKAR Appellant
VERSUS
B.MAHAVEER Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard the learned Counsel for the parties.
(3.) The Appellant issued a cheque bearing No. 112378 dated 5.12.2002 of Citibank for Rs. 1,30,000/- in favour of the Respondent, which was dishonored when presented to the drawee bank. The Respondent filed a complaint under Section 138 of the Negotiable Instruments Act, 1881.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.