SHANKARALINGAM Vs. LALITHA NARAYAN

JUDGEMENT

(1.) THE petitioner seeks to quash the proceedings pending in C.C.No.11178 of 2007 on the file of the learned Chief Metropolitan Magistrate Court, Egmore, Chennai.

(2.) SUCH case arises out of a private complaint filed by the respondents 1 and 2 herein. The 3rd respondent is the other accused in such case.

(3.) THE entire episode arises out of a dispute over a property which belonged to Late Rema Narayan, the mother in law of the 1st respondent. According to the respondents one and two, their husband/father was of wayward character and the mother in law was benevolent towards them and hence they had continued to live with her. THE mother in law had promised the 1st respondent the house property. THE mother-in-law died on 21.01.2006. Being hounded by creditors, the husband had gone missing for sometime.