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Supreme Court Of India

Hon'ble Judge(s): Arijit Pasayat, S. H. Kapadia , JJ

Negotiable Instruments Act (26 of 1881) , S.138, S.142— Dishonour of cheque - Complaint - Limitation - Payee of check has right to make successive presentation of cheque - But once notice of dishonour is issued to drawer and drawer fails to make payment within 15 days cause of action arises - Complaint has to be filed within a month - Payee cannot create a fresh cause of action by representing the cheque. (Para 6 7)