D SOLOMON PANDIAN (9 Years Exp)

  Central Electricity Regulatory Commission (Show More)   

 Nungambakkam , Chennai

   View Answers by this Lawyer (2)

 Profile Views : 5718

 News : 0  Articles : 0

Contact Details

Law Firm Name : D SOLOMON PANDIAN

Country : India

City : Chennai

Area : Nungambakkam


Articles

Heading Courtesy Date
No Articles

News

Heading Courtesy Date
No News

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

Can't read the image? click here to refresh.

Enter the code :

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