(1)A holder in due course is a holder who has taken a bill, complete and regular on the face of it, under the following conditions; namely,(a)That he became the holder of it before it was overdue, and without notice that it had been previously dishonoured, if such was the fact:(b)That he took the bill in good faith and for value, and that at the time the bill was negotiated to him he had no notice of any defect in the title of the person who negotiated it.
