SPECIAL TAHSILDAR Vs. MANICKAM

JUDGEMENT

(1.) ANIMADVERTING upon the judgment and decree passed by the learned Additional District Sessions Judge and (Fast Track Court No.I) of Salem, dated 19.05.2003 in L.A.O.P.No.286 of 2002, the Government has filed this appeal.

(2.) HEARD both sides.

(3.) THE learned Special Government Pleader (A.S.) and the learned counsel for the respondents in unison would submit that the decision rendered by the Division Bench in the batch of appeals could be followed in this case also. As such, I am of the view that for this appeal alone no exception could be carved out and accordingly, the following is extracted from the previous judgment: