REGENT COMPUTRONICS PVT. LTD.

S. DEVAN, CINE ARTIST Appellant

V/S

C. KRISHNA MENON SOWPARNIKA Respondents

Referred Judgements :-

THOMAS VARGHESE V. P.JEROME [REFERRED TO]
M.I. KUMARAN V. ABDUL KARIM AND ANOTHER [REFERRED TO]
SADANANDAN BHADRAN VS. MADHAVAN SUNILKUMAR [REFERRED TO]
NEPC MICON LIMITED VS. MAGMA LEASING LIMITED [REFERRED TO]
DALMIA CEMENT BHARAT LIMITED VS. GALAXY TRADERS AND AGENCIES LIMITED [REFERRED TO]
GOAPLAST PRIVATE LIMITED VS. CHICO URSILA DSOUZA [REFERRED TO]
C S REJIKUMAR VS. E S SUKUMARAN [REFERRED TO]
ANILKUMAR VS. SHAMMY [REFERRED TO]
NANJUNDAPPA VS. HANUMANTHARAYAPPA [REFERRED TO]
M. I. KUMARAN VS. ABDUL KARIM [REFERRED TO]

JUDGEMENT

(1.) i) Does a cheque cease to be a cheque merely because the drawer raises a dispute about the execution of the cheque and the genuineness of the signature in the cheque

(2.) These interesting questions arise for consideration in this revision petition which has come up before us on a reference by a learned Single Judge, who appears to have doubted the correctness of the decision in Thomas Varghese (supra).

(3.) We have heard the senior Counsel Sri. G. Janardhana Kurup for the revision petitioner / accused and Ms. Saritha David Chungath for the respondent / complainant. The parties shall be referred to in this order as accused and complainant respectively for the sake of easy reference.

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S DEVAN CINE ARTIST Vs. C KRISHNA MENON SOWPARNIKA

Referred Judgements :-

JUDGEMENT

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