Articles
| Heading | Courtesy | Date |
|---|---|---|
| No Articles |
Sajith Paul Mathew (24 Years Exp)
Landlord/Tenant (Show More)
View Answers by this Lawyer (1)
Profile Views : 1917
News : 0 Articles : 0
Contact Details
Law Firm Name : Sajith Paul Mathew
Country : India
City : Ernakulam
Area : Kochi Airport
News
| Heading | Courtesy | Date |
|---|---|---|
| No News |
Practicing Since : 2000
Qualification : LL.M
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| K/1667/2000 | Kerala | Ernakulam |
Languages
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 Sajith Paul Mathew : In this case Z has to prove that he has got an legally recoverable claim against Y for getting a favorable result. More over in the above question it stated that Y has issued the cheque in favour of X. So as far as Z is totally stranger to Y. If Y through a written consent agrees to take up the liability of X towards Z, then Z can proceed against Y by filing a suit for money alone and no S.138 proceedings will stand against by Y.
