Ramkaya Bai Pushkarana vs Ramesh Chandra Meghwal ...
2023 Latest Caselaw 5460 Raj

[2023:RJ-JD:24320]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 174/2023

Ramkaya Bai Pushkarana W/o Lt. Sh. Kanhaiya Lal Pushkarana, Aged About 63 Years, Pushkarano Ka Mohalla, Village Kanpur, Teh. Girwa, Dist. Udaipur.

----Appellant Versus Ramesh Chandra Meghwal S/o Sh. Pura Ji Meghawal, Partner Varliya Construction, R/o Meghawalon Ki Basti, Vill. Ghasa, Teh. Mavali, Distt. Udaipur. Presently Residing At South Sunderwas, Behind Shyam Vatika, Near Hanuman Mandir, Udaipur.

                                                                                                           ----Respondent


                                   For Appellant(s)                :    Mr. Ranjeet Singh Chiouhan
                                   For Respondent(s)               :    --

HON'BLE MR. JUSTICE FARJAND ALI Order 01/08/2023

1. Upon perusal of the judgment impugned, it is revealing that

a cheque was allegedly given by the accused-respondent to

the petitioner, which upon presentation got dishonoured

owing to "Insufficiency of Funds" in the account of the

accused. There seems reasonable grounds to allow the

petitioner to prefer an appeal against the impugned

judgment.

2. Accordingly, the instant application seeking leave to appeal is

allowed. The memo of leave to appeal application shall be

treated and registered as an appeal.

3. Office to proceed.

(FARJAND ALI),J 55-Ashutosh/-

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