Contact Details

Law Firm Name : D SOLOMON PANDIAN

Country : India

City : Chennai

Area : Nungambakkam


Practicing Since :  2015

Qualification : MA MBA BL CAIIB

About

I am practising only at the Armed Forces Tribunal Chennai Bench, Circuit Bench Secunderabad and Bangalore


Enrolment Details

Enrolment No Enrolment State Enrolment BAR
674/2016 TAMILNADU MADRAS BAR COUNCIL OF TAMILNADUR AND PONDICHE

Languages

Subject :  RIGHT TO INFORMATION
Question :  CAN PERSONAL INFORMATION OF A LEADER LIKE INCOME TAX RETURNS BE OBTAINED UNDER RIGHT TO INFORMATION?

Answer by D SOLOMON PANDIAN :  NO

Subject :  CHEQUE DISHONOURED PRESENTED BY THIRD PARTY
Question :  NEGOTIABLE INSTRUMENT. A BANK CHEQUE HAS BEEN ISSUED IN FAVOUR X BY Y (ORIGINAL OWNER OF THE FIRM). IN TURN X ENDORSED THE CHEQUE FOR PAYMENT TO Z. NOW Z IS THE OWNER FOR THE PAYMENT. AT THIS POINT, CHEQUE WAS PRESENTED BY Z AND WHICH WAS DISHONORED DUE TO INSUFFICIENT FUNDS. IS IT POSSIBLE TO SEEK JUSTICE FROM THE COURT THROUGH FILING A SUIT BY Z ON Y (OGINIAL ISSUER OF THE CHEQUE) TO GET PAYMENT ORDERS.

Answer by D SOLOMON PANDIAN :  Negoiatable instruments are issued ffor clearing a debt. Only when the case is proved that goods are supp;ied and the cheque is dishonored, you can take the case under NI Act. Here X endorses the chq to Z. Z does not have any dealing with Y. Z can file a case on X to claim the amount due to him and X can file a case on Y for the amount due to him. X cannot transfer his liability to Z