G SIVAJI Vs. T S RAVINDRAN

JUDGEMENT

(1.) THE petitioner seeks to quash the proceedings in C.C.No.227 of 2004 on the file of Judicial Magistrate II, Pondicherry. THE case against the petitioner is that he has sold a property to the respondent in the year 1997. THE property had been purchased by the petitioner in the year 1990. On certain interference with such property which was vacant land by one Selvarasu @ Sambandam the complainant found that such person claimed absolute title to the property by virtue of judgment and decree in O.S.No.410 of 1989, dated 14.09.2001 passed by the III Additional District Munsif, Pondicherry.

(2.) HEARD the learned counsel appearing for the petitioner. None appear on behalf of the respondent despite service.