VASANTHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Leave granted.

(2.) A sordid saga of a mother accusing her son and daughter-in-law of cheating her lays foundation for this litigation.

(3.) The mother, Vasantha, the appellant herein, got registered FIR No. 10 dtd. 3/5/2025 on the file of Trichy City Police Station under Ss. 406 and 420 of the Indian Penal Code, 1860, along with Sec. 24 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007. In her complaint, she stated that she was aged about 75 years and that, her husband, Vanuvamalai had passed away. She stated that she had two sons, Karthikeyan Manikandan and Venkatesan, along with three daughters, Kanagalakshmi, Maheswari and Akilandeswari. According to her, Karthikeyan Manikandan, accused No. 1, and his wife, Vasupradha, accused No. 2, got all the family properties transferred in her name by way of a family settlement on 22/5/2019 and, thereafter, got her to sell an extent of land admeasuring Ac. 11.33 Cents for developing a layout. She was told that the land had been sold at the price of Rs.85,00,000.00 per acre and Rs.9,65,34,775.00was credited into the bank account that was opened in her name. However, the said amount was also withdrawn by both the accused. She gave full details of such withdrawals along with cheque numbers.