KALAIARASI AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) FOR the sake of convenience, the parties will be referred to as the accused and the defacto complainant.

(2.) TOTAL extent of 171 cents of lands belong to the petitioners/accused herein and in respect of their lands, they entered into a Memorandum of Understanding dated 11.1.2013 and later entered into a Joint Development Agreement on 12.4.2013 with the defacto complainant, under which the petitioners/accused received Rs. 1.00 crores and executed seven General Powers of Attorney on 15.4.2013 for development and maintenance of the property, in favour of the defacto complainant. The defacto complainant took possession of the property and developed the lands by building a compound wall around it and spent about Rs. 65 lakhs towards development activities. In such circumstances, without the knowledge of the defacto complainant, the petitioners/accused cancelled the powers of attorney on 12.8.2013 behind their back and issued a notice to them on the same date.

(3.) THE defacto complainant also lodged a police complaint against the petitioners/accused based on which a case in Cr. No. 39 of 2014 dated 2.7.2014 has been registered against the accused, challenging which they are before this Court in Crl.O.P. No. 24791 of 2015.