RAJAN ATHMARAM (DECEASED), PROPRIETOR OF M/S. RAJAN & CO. REP. BY YOGESH RAJAN S/O. RAJAN ATHMARAM, NO. 209 Vs. M/S. CELEBRATE SCREENS PVT. LTD., REP. BY ITS DIRECTOR, ROY AUGUSTINE AKKAPA, NO.89, AIRLINE BUILDING, MOUNT ROAD, CHENNAI

JUDGEMENT

(1.) Publication in Tamil Daily viz., 'Makkal Kural' was effected as early as on 12.04.2016. However, the publication in English Daily was effected on 04.10.2016 in News Today paper. The Respondents 1 and 2 were called absent and on their behalf, no one has entered appearance nor filed vakalat. Resultantly, the service by 'Substituted Service' is held sufficient.

(2.) Heard Mr. V. Paul Panneerselvam, Learned counsel for the Petitioner/Appellant/Complainant.

(3.) According to the Learned Counsel for the Petitioner/Appellant/ Complainant, the trial Court had committed an error in arriving at a conclusion that the Petitioner/Appellant/Complainant had not established his case against the Respondents 1 and 2/Accused and ultimately, acquitted them as per Sec. 255(1) Cr.P.C.