NATESAN Vs. SHANMUGAM

JUDGEMENT

(1.) This appeal has been filed as against the dismissal of the private complaint filed by the appellant for the alleged offence under Sections 384 and 420 IPC.

(2.) Heard the learned counsel for the appellant.

(3.) In fact, the appellant is one of the brother of the respondents 1 to 3 and the 4th respondent is also his close relative. On a perusal of the complaint and the records, it appears that there was a civil dispute between the appellant and her brothers in respect of certain immovable properties and partition suit is also pending between them. The allegation in the complaint also further disclose that pursuant to some arrangements between the parties, the appellant is said to have executed 3 documents, which were registered before the Sub-Registrar. This fact has not been disputed.