U K THIAGARAJAN Vs. R MANIKANDA KURUP

JUDGEMENT

(1.) This Criminal Revision Case has been filed by the petitioner challenging the order dated 9.2.2016 passed in Criminal Appeal No.2 of 2013 by the learned VI Additional Sessions Judge, Chennai.

(2.) The facts in a nutshell are as under: The petitioner is the accused and the respondent is the complainant. As can be deciphered from the order under challenge, the petitioner and the respondent initially started "Integrated Consultants and Foundation Engineers" on 19.10.1988 with equal shares. Thereafter, the same parties agreed to start a limited company and, accordingly, formed a limited company in the name and style of "Integrated Pile Foundations (Madras) Pvt. Ltd." on 1.10.1991.

(3.) Disputes arose between the parties and ultimately, the respondent submitted his resignation. It is stated that the said resignation was forwarded to the Registrar of Companies on 15.11.2001. The respondent complainant asked for settlement as well as materials that he brought in while floating the company, which he valued in all at Rs. 60,00,000/- in the year 2000.