KALIMUTHU Vs. SIVAKAMIAMMAL

JUDGEMENT

(1.) AT the time of admission itself, arguments were heard and final order was passed.

(2.) CHALLENGING the impugned order dated 20.02.2014, made in Crl.M.P.No. 17493 of 2012 in M.C.No. 13 of 2007, the present revision has been preferred.

(3.) ASSAILING the impugned order, the learned counsel for the petitioner would submit that the petitioner is a retired person and he is aged about 65 years and he has received only a sum of Rs.12,410/ - towards pension and at the time of receiving the retiral benefits, he had already deposited Rs.1,00,000/ - in favour of the second respondent. Hence, the learned counsel prays for reduction of the enhanced amount.