Money is what money does. In trade and commerce, cheque, bill of exchange, and promissory note are used commonly instead of liquid cash. These three are called negotiable instruments. In number of dealings, cheque stands first. Minimum three parties involve in a cheque. Drawer is one who deposits money with the drawee, who is always a bank. Payee is the receiver of money from drawee-bank. There are holder and holder in course. In fact, they are legal heirs of payee and have the same rights and obligations. Drawer issues cheque on the drawee bank, who pays the money to the payee. There ends the transaction. This system has been built up on trust and is the same throughout the globe. Once a cheque is dishonoured, there begins trouble. The relationship between the drawerand payee is debtor and creditor or borrower and giver. The dealing may be money or money's worth. In this context Ss. 138 to 142, Negotiable Instruments Act. 1881. comes to play. Before dishonoured cheque goes ....