REGENT COMPUTRONICS PVT. LTD.

KARUNANIDHI NAIDU Appellant

V/S

STATE OF MADRAS BY THE COLLECTOR OF TANJORE Respondents

Referred Judgements :-

REG V. JUSTICE OF HERTFORDSHIRE [REFERRED TO]
REG V. MEYER [REFERRED TO]
QUEEN JUSTICE OF YARMOUTH [REFERRED TO]
QUEEN V. BOLINGBROKE [REFERRED TO]
EXPARTE WORKINGTON OVERSEERS [REFERRED TO]
SHENTON V. SMITH [REFERRED TO]
THE DECISION MUST BE MADE IN GOOD FAITH: MARSHALL V. CORPORATION OF BLACKPOOL [REFERRED TO]
REG V. HUNTINGDON CONFIRMING AUTHORITY [REFERRED TO]
ERRINQTON V. MINISTER OF HEALTH [REFERRED TO]
UNITED BREWERIES V. BATH JUSTICES [REFERRED TO]
VENKATA RAO V. SECRETARY OF STATE [REFERRED TO]
REX V. SPEYER [REFERRED TO]
DUNN V. THE QUEEN [REFERRED TO]
RANGACHARI V. SECRETARY OF STATE [REFERRED TO]
GANGU V. MAHANRAJ [REFERRED TO]
P.B.THIRUVENKATACHARYULU V. SECRETARY OF STATE [REFERRED TO]
PUNJAB PROVINCE V. THARA CHAND [REFERRED TO]
COOPER V. WILSON [REFERRED TO]
HORN V. MINISTER OF HEALTH [REFERRED TO]
ABDUL VAKIL V. SECRETARY OF STATE [REFERRED TO]
SECRETARY OF STATE V. I.M.LALL [REFERRED TO]
SURAJ NARAIN ANAND V. NORTHWEST FRONTIER PROVINCE [REFERRED TO]
NORTH-WEST FRONTIER PROVINCE V. SURAJ NARAIN ANAND [REFERRED TO]
VINE V. NATIONAL DOCK LABOUR BOARD [REFERRED TO]
HOKES V. DENCASTER COLLIERIES [REFERRED TO]
BARNARD V. DOCK LABOUR BOARD [REFERRED TO]
STATE OF BIHAR VS. ABDULMAJID [REFERRED TO]
T C NILAMEGHAM PILLAI VS. SECRETARY OF STATE [REFERRED TO]
R T RANGACHARI VS. SECRETARY OF STATE [REFERRED TO]
PROVINCIAL GOVERNMENT, CENTRAL PROVINCES AND BERAR THROUGH COLLECTOR VS. SHAMSHUL HUSSAIN SIRAJ HUSSAIN [REFERRED TO]

JUDGEMENT

(1.) THIS is an appeal preferred against the decree and judgment of the learned Subordinate Judge of Kumbakonam in O. S. No. 43 of 1947.

(2.) THE facts are: The appellant entered the Madras Police Service as sub-inspector of police in 1927. He got promoted as circle inspector of police and was working at Nagapattinam in February 1941. The proceedings of the Inspector-General of Police dated 2 May 1944, show that this appellant had shown promise and was responsible for good work and the higher authorities entertained a good opinion of him. But unfortunately, as not un often happens in factious places with wealthy persons around, this appellant seems to have been drawn into the vortex of local factions in the villages of Andanapet and Papakoil in 1941.

(3.) IN the villages of Andanapet and Papakoil, which were within the jurisdiction of the circle inspector of Nagapattinam, there were two factions one headed by two persons called Kaliappa Tevar and Govindarajulu Pillai and the other headed by Govindasami and Manikkam. This Govindarajulu Pillai, it is common ground, was a rich and influential man. This circle inspector has been found to be siding with Govindarajulu Pillai and his faction and this came out in crime No. 14 of 1941, Velipalayam police station.

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KARUNANIDHI NAIDU Vs. STATE OF MADRAS

Referred Judgements :-

JUDGEMENT

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