M.N.V. SUDHAKAR Vs. G. SENTHILKUMAR

JUDGEMENT

(1.) The petitioner is figuring as Accused No.8 in C.C.No.181 of 2013 on the file of the Judicial Magistrate Court No.I, Tuticorin.

(2.) The case of the prosecution is that the property in question is the ancestral property of the de-facto complainant's family.

(3.) The petitioner herein representing the Company, viz., M/s.Ind-Bharath Power (Garwar) Limited purchased the property from A7, who acted as Power Agent for Accused Nos.4 to 6. The said purchase was made on 3/11/2009. It was by way of registered sale deed. The petitioner's vendors had in turn purchased the property in the year 1997. The petitioner would trace his title independently of the de-facto complainant. If the de-facto complainant is aggrieved by the unlawful transactions that had taken place in respect of his land, it is for him to file appropriate Civil Suit for declaration and recovery of possession or injunction. The petitioner herein has now been charged with the offences of cheating as well as forgery.