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Judgment
10 paragraphs · 140 wordsKURIAN JOSEPH, J
Leave granted.
The appellant is before this Court aggrieved by the conviction and sentence under Section 138 of the Negotiable Instruments Act, 1881.
Today, when the matter came up before this Court, we are informed that the cheque amount has already been paid and it is acknowledged by the
respondent.
In the peculiar facts and circumstances of this case, we are of the view that for doing complete justice the whole litigation should be given a quietus,
subject to appropriate terms.
Accordingly, we set aside the conviction and sentence imposed on the appellant and allow the appeal. The appellant is directed to pay
Rs.10,000/(Rupees Ten Thousand only), as costs, to the Mediation Centre attached to the High Court of Madras at Chennai, within four weeks.
Pending application(s), if any, shall stand disposed of.