P V RAGHUNANDAN Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) THE plaintiff is none other than a practicing Advocate. He proclaims himself to be a whistle blower. Is he really so" Let us see.

(2.) THE plaintiff has filed this suit against the defendants for recovery of rs. 16,20,000/- as damages for the pain and insult allegedly suffered by him in the incident that took place on 02. 05. 2003 in PCO booth located at New Lawyers' chamber Block, opposite to Supreme Court of India.

(3.) THERE are seven defendants in the case. Defendant No. 1 is the Registrar general (Court Administrator-cum-Secretary General) of the Supreme Court, defendant No. 2 is the Commissioner of Police, defendant No. 3 is the Secretary, ministry of Home Affairs, defendant No. 4 is the Chairman, MTNL, defendant No. 5 is the Secretary of Ministry of Telecommunication, defendant No. 6 Vishal Gupta is the owner of PCO booth and defendant No. 7 Punit Khurana was an employee of defendant No. 6 working in the PCO booth at the time of incident on 02. 05. 2003. The plaintiff has claimed damages of Rs. 20 lacs against defendant No. 1, Rs. 20 lacs against defendants No. 2 and 3, Rs. 20 lacs against defendants No. 4 and 5 and Rs. 20,000/- against defendants No. 6 and 7.