Rajasthan High Court - Jodhpur

Kailashdan vs Faulal (2025:Rj-Jd:21698) on 6 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:21698]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Crml Leave To Appeal No. 239/2024

Kailashdan S/o Shri Chandi Dan Ji Charan, Aged About 77 Years,
R/o Mistri Mohalla, Sojat Road, Tehsil Sojat, Dist. Pali. Presently
R/o Ambika Niketan, Near Mahila Ashram, Dist. Bhilwara.
----Appellant
Versus
Faulal S/o Shri Malaram Jakhad, R/o Mahadev Textiles, Near
Seeta Readymade, Maharana Pratap Chouraha, Sojat Road, Dist.
Pali.
----Respondent

For Appellant(s) : Mr. Rakesh Arora
Mr. Manish Rajpurohit
For Respondent(s) : Mr. TRS Sodha
Mr. Magender Singh

HON'BLE MR. JUSTICE FARJAND ALI

Order

06/05/2025

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 with the

remark "Payment Stopped by the Drawer". 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