POWER SOAPS LTD. Vs. C.L. MUTHIAH

JUDGEMENT

(1.) This appeal has been filed against the judgment dated 30.09.2013, passed in C.A.No.42 of 2011 by the III Additional District and Sessions Judge, Puducherry, reversing the judgment passed by the Judicial Magistrate No.1, Puducherry in C.C.No.516 of 2008 dated 06.07.2011.

(2.) For the sake of convenience, the appellant and the respondent will be referred to as the complainant and the accused.

(3.) The previous avatar of Power Soaps Limited was Narmadha Chemicals Private Limited and the impugned transaction with the accused had taken place when the complainant Company was Narmadha Chemicals Private Limited. This aspect is not in dispute between the parties.