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SC: Complaint under Section 138 Valid Against Dishonour of Cheque Issued Pursuant to Lok Adalat Award - (08 Nov 2019)

BANKING

Supreme Court has observed that a complaint under Section 138 of the Negotiable Instruments Act, 1881for dishonor of cheque issued pursuant to the Lok Adalat is maintainable. The Court further noted that every award of the Lok Adalat is as held in deemed to be decree of a civil court and executable as a legally enforceable debt.

Tags : SC   DISHONOUR OF CHEQUE  

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