RASU Vs. SUPERINTENDENT OF POLICE, RAMANATHAPURAM
LAWS(MAD)-2014-11-21
HIGH COURT OF MADRAS
Decided on November 05,2014

RASU Appellant
VERSUS
Superintendent Of Police, Ramanathapuram Respondents

JUDGEMENT

- (1.)Rasu, the defacto complainant in Crime No.10 of 2011, dissatisfied with progress not being made in this case, seeks change of investigation agency.
(2.)The said Rasu had eternal enemies viz. Vellaichamy and his supporters. There was long standing feud between them with regard to the property in S.No.162/55 situate in Thenoor, Udaiyar Kudiyiruppu in Ramanathapuram District.
(3.)Earlier, in O.S.No.54 of 2010, Rasu sought for protection from the civil Court. Vellaichamy and his supporters, who were defendants have remained absent. They were set exparte and exparte decree was passed. Even then, interference of Vellaichamy and others in the possession of said Rasu continued.


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