S. RAVINDRAN Vs. STATE

JUDGEMENT

(1.) The issue involved in both the Criminal Original Petitions are common and therefore they are taken up together and this common order is passed. The matter was posted today as a specially ordered case on the concurrence given by either side to be heard through video conferencing and after obtaining necessary orders from the Hon'ble Chief Justice.

(2.) The case of the prosecution is that the subject property situated at Plot No.43, Seashore Town, Survey No.12/1, Sholinganallur Village, Kancheepuram District, measuring an extent of 5 grounds originally belonged to one Saradha Menon, who is said to have purchased the said property by virtue of a registered Sale Deed dated 02.03.1967.

(3.) The further case of the prosecution is that one Radha Menon claiming herself to be the daughter of the above said Saradha Menon represented as if her mother had expired and she has become the owner of the subject property and pursuant to the same, she executed a General Power of Attorney Deed dt. 25.04.2012, in favour of one Selvamuthukumaran (A-1) to deal with the property. Thereafter, A-1 in his capacity as a Power Agent executed a Sale Deed dt.19.12.2013, in favour of Ravindran (A-2) and his wife Lavanya (A-3). A portion of the property was sold in their favour, measuring an extent of two grounds through a Sale Deed dt. 19.12.2013. Similarly, A-1 by virtue of the same Power of Attorney document sold the balance portion of the property, through a Sale Deed dt. 30-11-2013 ( measuring an extent of 3 grounds) in favour of P. Manohari (A-4, wife of A-7), Sudhir (A-5, son of A-7) and Pria (A-6, daughter of A-7).