Karnataka High Court
N Hasainar vs M Hasainar on 25 July, 2008
Author: K.Ramanna
Bench: K.Ramanna
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nuurz uuuru Ur NAKNAIAKA HIGAH-'COURT OF KARNATAKA H16!-I COURT OF KARNATAXA HEGH COURT OF KARNATAKA HEGH COURT OF KARNATAKA I-HGIE J§.§EG}~§EBi'I' The appsl1ant«¢mmp2ainan#Omha5O7£iie#O;§§iéhV7 s§gaaé ahaliefiging the jgé§m§§:OO$né Oqgfiér n¢fOO 3-cguittai dated 31~--1.2-2cm--v.._:§;.ass§§ gsy._ fiivii image {Jr nvn},§nd ;fi§§gO?u§tufig"3.K:, in €.i;'..!§$. a,5§z'2$:32 acs;§§::;'~::_fé..~,:;'z':n;z1OF}V;;:§§"O'O'I_.;s§.s;_-iagazzaantz for the fiffanae guniéhablawfinfiéfif3§$fii¢aTiifi of N.I. E. _§#a§§OQ§§#'O$g%§fi§§§§:x§f the learned flfiufifiéi in; %@fih ggrgiéfi gné §eru$ea the raccrfls, the §min§O_§hat'z§fi§s§§._fé% my csnsifieration is "whe%hg:v_th§xwm:§ab Ofifv afiquittai §a3sed by the 5 tria3_§dm:t\i3 inéérract, illagal, perverse and iapéi¢iafi9%"O 'j$§ _3t@y§s an anfiisputad fact that the V.H_%%3g¢n§e%é; issuad the cheque~Ex.?.1, ta the '.OO#§§§iiant" tvwards repayment af loan amaunt 4V,_O%¢$:§%%d fiy him. frag the aggellant. The aaid "%§§gua»§x.?.1F cama ta be dishanaurad on accaufit éaf insufficient funfis whan presented fax ancashmefit. It is 313$ an admittad fact that in the 5haquewBx.?,} the amaunt in figureg is 59 . "an I mgr!-l'I.lI\I V:
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n E 5 § K 5 fififitiflfififi as R3.¥§,§Q%£~P whereas in wnrda iE §$V_ writtaa 35 *Ra§aes $§vanty' ?hau3anfi 0n;%9qfF§h$?V. sgpaliant get iasuafi the éafi$fi§_ fiatiéé"fififi§§u§h a his afivmcate éemanfiing the ®chggu#4 a@¢§n% fa$Vj §3.7§,GG$£~ but insgite af7z¢:vi¢e_¢f saifi;fi§ti¢eM the res§$afiant failed ta g#? tag §fiefiQé'a@nunt, §%§£é the aggeliant fiilaa fine fiqmgigint. At this ataga it is ne¢assary 1ta m§kéx ifif ¢laar that agsaiy §%€&fi$é fhaf& aié "fiiskxaphncy in the ¢heqma»Ex.?§1 _é§é" thebéj in §i£fa£¢n¢e* in amount mantifined in fi%r§§"afia fig$f§{ the ¢heque~Ex.P.1 csnnmt Vfi§°4téz§£§V sa Vifi?ali§, in this ragard Séfifiidfi 12*e§ m.: Rat pfifivifias as fcllaws:
._ *$fiER$"m$§§§? Is STATED nzifzasnvuv » "£3 ifiififlkfifi Afifi WQRES: If the amnunt . *,g§§ar:gkan as arfiazsé ta ha gaid is ' $tatafi- differently in .figura3 and in ,'$srfi3g»th§"ammunt statad in wwrfifi shali ae tbs smamnt unfiartaken er mréareé ta fia gaifii V"n _é. *~%ka%§var tha trial smart acquitted the '4"%é$§$fi§é%% haiding that. the fiatica sent by the E"x$§§éii&fit is amt in afinfarmity with Section *.[fi3%{$3 af §.I Act anfi thafi the amauat mantioned in tha m$tice ig Hat cmzrect and thus held that tka appgliant hag nat campliaé with tha mandatary grsviaiaas af thg seatian 13% of fi.I. &ct ta . ......e . uvunl ur !v~u\i'u-\lI~\i\A l'!l('.'A1irAl',i «EUURT OF %(ARNA'!"AKA HIGH COURT OF KARNATAKA FEIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA i'!|Gf in .fav$u: cf the aggeiiantwsmmylainant th&§"»§h§"
raagamfiaat issued. tha saia chaqua_ i£§§$£fi$?¥ -- rgggymeflt sf any iagaiiy ra¢qvg;ab1é""é§h£ v¢; , sther iiakility and it i3 fag thg fi§§p§n§&i£ t§V_ gabut. tha said §re3mm§ti¢fi;,.bufi ,ih Vth¢ 1in$tafitV gage the £e5§@n§ent faiiefi ii a§tefi%qithe$$ box aéfara 2&3 trial €fifi%%2 afifi iféfifififiuta iééd any avifiancép the §afencgW t§x§$ ahy }$§§J}ga$9¢ndent that thars i3*fi§Lla§§i3?7r§§§%§ré§ié daht mndar ?.:E*.::§ Viisigiviavafi unleas the game i$*¢%z§§§§£¥§Eé %i§hA¥¥iéance; mfire éenial af taa %3$é;affl£$§ g§§éii§fi£«caa§iainant will net c&n§titm:Q'»;abnttal_ gf ths aviflénce af the '_g§§aii§fit#:am§i§i§g§;? tha rasgenfiant hafi failafi A%t@A§r§vs'h:f§r¢ the Caurt that as ea tha date cf fii3§éfi§Q§ fa: gtfie chaque in question, he had 3uffi$ien:'»%a¢unt im his accaunt and that the '*:I éfia§ge fiai Egan dishoneurefi far the reason athar 'a§fi5n_d§%fit af Euffifififii funds. Thus it cannct V ~ §g %h@lfi that tfie zegganéent had suagesafully *.[fi%nmtte§ aha gzesmmgtian availabie in favour cf the a§§e;iam$~¢¢mglainant mafia: the Act. %. fiawévafi the trial aaurt failefl ta firaw gxasufigtisn in favwmr af the aygallant~ M //// /,2"
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cam§i&inamt and wreagry acquitted the £¢$pQfi&$fi§ £55 tfifi flfffififlé ganishabla mafia: sfictifiQ§i3$ $f;{x §.E. fiat kaléing that. tka a§§allant&£&$§lfififi3nt»L 3&3 fifit §rav%¢ big aagasity té l%fi# §a¢§=%&a#§§,'} ta t§$ f%$§3§§#B$, but th§.t£ialAfiaurtT£aiie§ fi#"~V gate tag: whan tha xa$gan§§fi§ a§mit$.fih$ i$3fiéfice mf the ahaqua, tag f¢§urt«"bm§k£*,;a §§v§~ §rawn §£a$u$§tififi in favaax éf 2§§é1§3$E:u§&ar the §.I. Rfit snfi it §i£g far{_t§e7 $&駧x§§fit-accusafi ta éisgxave aha'$$m#§Vfh§{;£ia§.%§urt had discussed muwfi aba$£"t§£.¢é§auig=a£ tha"ay9ellant ts lené mfinfiy i$fit$ jg§§mafit{*Q§i¢fi is mat wanrantafi in tha facts finfivcixgnfiatafiaas mf thé ¢ase. Further .-:he t£;éz*¢¢§f€va;§§.wrafighy hald tfiat theta is AVn§A g§m§$fias§aa_a§ the maafiatary gravisians af sécti¢s'afi$§§$*§£ thg §.z. Act, nuweve: $n Vifiw % eat' me 3;:::i:§;'¢§v :&:,2s2':: in mm of 33?: 'i'YRES A'. Iwlhiffifi "" "$$fiAV§i%&§; smgra it ix claar thaxe ia £2116 x'"fi§g§1§%n:a af--man§atary* gravisians af the 'net. a i§hg§ txiai saurt an a taahniaal graund fias '"'« $&$mi3ae§ the- camglaint, withmut gra§¢£ agyreciatisfi $5 the. avifienca afid had .failed. ta eafisifiar 2&9 fiaaic intant hahind anaatmant af tha §.z* .a£t, wran§$y' ifitargrated the pravisien sf iaw $33 if Saab an interretatiaa ix allu$fi t§", cantinma, wwuid éafaat tbs basic intanti¢fi»béfii§df¥ ~ anactmant sf tha act, w%i¢h "shmu;fi"*§¢t* Ea ailawafi.
3. Fat tha fareg$in§ :éa3¢n3TWfififim the fiiaausaiana this agpaal i3V%l§§w§d. ?fi¢ fi§%gment snfi ardar af a:quitt§§*ga3é;§ $g §ha'tri§i caurt ifi hereby sat a$ifie. ?§é ;$§§%nd§fi$fi§ £anvi¢ted far the -affazkgzé'~«:.§%;ni%_he§si:Vé 133 sf 3.2 Ext §fi§fl7%% u%§fi£%fiQ§%'fFg' gay fine of ?.s.a<.'r,s;ra;:*.:';='.;,..Ag,' (sf fine the raagaafiégfi'$§a1i §fi$§§i§% $}i far 3 msnths.
$3 flagagit 'fir flfinfi' ameunt. the antira fina 4,s$fiu§t§ fie raiéafigfi in favwr af tha appallant-
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