V R M GOKULAKRISHNAN Vs. ARUMUGAM

JUDGEMENT

(1.) The instant criminal revision is filed as against the dismissal of the petitioner s private complaint filed under Section 200 of Cr.P.C.

(2.) It is the case of the petitioner that he lodged a complaint before the Inspector of Police, District Crime Branch at Kancheepuram against the father of the respondents herein for the offence under Sections 420, 467, 468 and 471 r/w 120 (b) of IPC. It is alleged in the complaint that Arumugam Muthaliyar, Annamalai Muthaliyar and Deceased Munsamy Muthaliyar & Selvaraj Muthaliyar had created a forged document and sold the property comprised in S.No.1175/4 in which they have no right at all to one Srinivasavarathan by virtue of a registered sale deed dated 21.1197 The above said persons well aware that they have no right over the said property and manipulated the above said forged sale deed. The purchaser Srinivasavarathan died and his legal heirs claiming right and title to the above said property under the said forged sale deed.

(3.) Originally the petitioner herein purchased the above said property from one Ambulu ammal. She filed a suit against the deceased Srinivasavarathan in O.S.No.366 of 1966 and the same was decreed in favour of Ambulu ammal. Against which an appeal was filed in A.S.No.502 of 1971 before this Court and the same was also came to be dismissed in favour of Ambuluammal on 08.12.1972. After the above said Judgment, the father of the respondents herein knowing full well that they have no semblance of right over the property in S.No.1175/4 created the above said forged sale deed. The respondents 3 to 8 herein were kept silent till the death of their father Srinivasavarathan and after his demise they claim right over the said property.