C K KRISHNASWAMY Vs. C R DHARANIBAI AMMAL

JUDGEMENT

(1.) THIS Appeal is directed against the Judgment of Acquittal (dated 22. 07. 1996) of the XVII Metropolitan Magistrate, Chennai, acquitting the Respondents for the offence punishable under Sec. 506 (ii) I. P. C in C. C. No. 7487 of 1987.

(2.) WE may briefly refer to the facts, out of which the present Appeal has arisen:-Deceased / Accused Rajasekaran and the Complainant Krishnasamy are Brothers. A-1-Dharanibai Ammal is the Wife of Rajasekaran. A-2 and A-3 are the Daughter and Son of Rajasekaran. Accused Rajasekaran died even before framing of the Charge.

(3.) THE Complainant and his Brother were pitted against each other on the enjoyment of the House Property in Door No. 63, Burkit Road, T. Nagar, Chennai. The Complainant has filed the Complaint alleging that his Brother-Rajasekaran and his family members have forcibly and illegally occupied the house. Regarding the enjoyment of the house, there is persisting enmity between the parties.