T.B. ADHINARAYANAN Vs. S. VAIDYANATHAN

JUDGEMENT

(1.) This Criminal Appeal has been filed against the order of acquittal dated 11.08.2009 passed by the III Additional Judge, City Civil Court, Chennai in C.A.No.279 of 2008, wherein the judgment and the order of conviction dated 23.09.2008 passed by the XVII Metropolitan Magistrate, Saidapet, Chennai in C.C.No.4773 of 2005 was reversed.

(2.) The brief facts of the case is as follows:

(3.) During the course of trial proceedings, the appellant had himself examined as P.W.1 and 7 documents were marked as exhibits Ex.P1 to P7. On the side of the respondent, one Thiru.Loganathan was examined as D.W.1. The copy of the petition in RCOP.No.2015 of 2003 and the notice sent by the appellant were marked as Ex.R1 and R2 respectively. Further, the copy of plaint in O.S.No.4943 of 2003 and the written statement filed in the said case was marked as R3.