ANTONY GOMES Vs. STATE AND ORS.

JUDGEMENT

(1.) THIS is a text book case for the proposition that "if you cross swords with the Police, your life will become miserable."

(2.) FOR the sake of convenience, the parties will be referred to by their name.

(3.) FROM Wisdom Housing, one Karthikeyan Manivasagan, a resident of California purchased 5500 sq.ft. of land on 20.6.2008 by Document No. 5388/2008. On 11.12.2008 Hallmark obtained, by way of a registered sale deed, two acres of land in S. No. 58/11/A/2A1 and sold the property on 30.4.2013 through their power agent Sudan in favour of Antony Gomes (A -3), who is the petitioner before this Court. Thus, Hallmark and Wisdom Housing appear to have purchased the same land through two different sources. Of course, it is the contention of the Wisdom Housing that they had purchased S. No. 58/11/A2A1A1, whereas Hallmark had purchased S. No. 58/11/A2A1. Thus, there is a small difference of additional 'A1' in the document of purchase by Wisdom Housing. This is where the subtle subterfuge lies, which will slowly reveal itself as the narration proceeds.