UNION OF INDIA Vs. R GOPALAKRISHNAN

JUDGEMENT

(1.) The suit was filed for declaration that the plaintiff belong to Kattunaicken community. The trial Court decreed the suit and the appellate Court has also confirmed it. Against that, the present second appeal has been filed.

(2.) The substantial questions of law that are framed in this appeal are as follows: "1.Whether the Courts below are right in holding that the respondent too belongs to the Scheduled Tribe community when he originally belonged to the "Vaduga" Community? 2. Whether the respondent can convert his community from backward community to Scheduled Tribe when his kith and kin and other relatives belong to 'Vaduga" community?

(3.) Heard the learned counsel appearing for the appellants as well as the respondent.