SANTOSH KUMAR Vs. BHAI MOOL SINGH

JUDGEMENT

(1.) The defendants, Santosh Kumar and the Northern General Agencies, were granted special leave to appeal. The plaintiff filed the suit out of which the appeal arises on the basis of the cheque for Rs. 60,000 drawn by the defendants in favour of the plaintiff and which, on presentation to the Bank, was dishonoured.

(2.) The suit was filed in the Court of the Commercial Subordinate Judge, Delhi, under O. 36 of the Code of Civil Procedure.

(3.) The defendants applied for leave to defend the suit under R. 3 of that Order.