SELVAGANESAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) Heard both sides.

(2.) The real prayer of the writ petitioner is that his aunt's death must be registered by the first respondent and thereafter certificate of death should be issued. But the affidavit and petition have been recklessly typed. The affidavit filed by the petitioner reads that his father Gurusamy married his great grandmother and that the said lady passed away and that her death must be registered.

(3.) The members of the Bar are called upon to double check the contents of what is being filed in the court. They must bestow sufficient care. They ought not to be mechanical or careless. High Courts are courts of record. The papers filed by the litigants are maintained forever. One can overlook petty errors in spelling or grammar. But howlers such as the one on hand are difficult to stomach. Once I was arguing a bail petition before His Lordship Mr.Justice C.Nagappan (As His Lordship Then Was). His Lordship dictated an abrupt order of dismissal. Looking at the shock on my face, the Hon'ble Judge pointed out that in my bail petition, it was typed as "to the satisfaction of the Principle District Judge". Instead of typing the word as "Principal", the typist had typed it as "Principle". Justice Sirpurkar (As His Lordship Then Was) dismissed a contempt petition because my typist had typed the word throughout as "condempt". While Justice C.Nagappan was kind enough to recall the order and grant relief, Justice Sirpukar was unforgiving.