SITHARTHAN Vs. STATE

JUDGEMENT

(1.) The appellants in these appeals are figuring as A1 and A2 in Crime No.165 of 2021 originally registered on the file of the Inspector of Police, Thiruvenkadu Police Station. Nagapattinam.

(2.) Manonmani is the wife of the deceased Srinivasan. Srinivasan was found dead on 17.4.2021 in the brick kiln chambers of RKB chambers. The chamber is owned by Thiru Siddharthan and his mother Lalitha. The deceased Srinivasan was working in the brick chambers for more than 20 years.

(3.) The stand of the intervenor is that the deceased/Srinivasan was employed there for more than 27 years. Srinivasan left the employment of the chambers sometime back. He had joined another brick chambers known as SKP chambers. However, he had certain outstanding issues to be settled. According to Srinivasan, he had to be paid Rs.1,25,000/- (Rupees One Lakhs Twenty Five Thousand only) towards gratuity and provident fund dues. According to the management of RKB chambers, only Rs.60,000/- was due.