ADIS HOTEL CONSULTANTS Vs. RAJENDRAN

JUDGEMENT

(1.) Petitioners, who are accused 1 to 4, in case pending trial in C.C.No.762 of 2009 on the file of learned Judicial Magistrate I, Villupuram, seek quash of proceedings therein.

(2.) Heard Mr.N.R.Elango, learned senior counsel for petitioners and Mr.A.R.L.Sundaresan, learned senior counsel for respondent.

(3.) The case stems from a private complaint preferred by the respondent. The complaint of the respondent informs of his being a partner of a business concern by name M/s. Akshaya Restaurant engaged in hoteliering and lodging business. It informs of a relationship by marriage with the petitioners and of a lease agreement dated 23.12.2003 with petitioners which stipulated the following terms: