SIVARAJAN K PETITIONER Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard counsel on both sides.

(2.) Having regard to the nature of the direction I propose to issue while disposing of the CRP, I am of the opinion that notice to respondents 3 and 4 is not necessary.

(3.) Petitioner claims to be the winner of First Prize in the 1993 November draw of "Periyar Lotteries". There is a dispute regarding the ownership of the lottery ticket. He has filed a suit for declaration that he is the owner of the prize winning lottery. In that suit, the petitioner paid 1/10 of the court fee. Pending the suit, he has filed an application under O.33 R.1 CPC for adjudging that he is a indigent person. That application stand returned with the endorsement "Original Suit 2/97 is pending. So, there is no provision to receive this petition. Hence returned."