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D SOLOMON PANDIAN (9 Years Exp)
National Green Tribunal (Show More)
View Answers by this Lawyer (2)
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Contact Details
Law Firm Name : D SOLOMON PANDIAN
Country : India
City : Chennai
Area : Nungambakkam
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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 No | Enrolment State | Enrolment BAR |
|---|---|---|
| 674/2016 | TAMILNADU | MADRAS BAR COUNCIL OF TAMILNADUR AND PONDICHE |
Tribunals
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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
