K SEKAR Vs. REVENUE DIVISIONAL OFFICER COONOOR

JUDGEMENT

(1.) HEARD Mr. V. Nicholas, learned Senior Counsel appearing for the petitioner and Mr. V. Manoharan, learned Government Advocate for respondents 1 and 2 and Mr. C. R. Prasanan, learned counsel for the third respondent.

(2.) THE writ petition has been filed to quash the order of the second respondent, the Tahsildar, Coonoor, Nee-Mu. 14484/98, dated 20. 11. 1998, and to direct the second respondent, to take action for handing over of the pledged jewels to the petitioner.

(3.) IT is stated by the petitioner that he had pledged gold jewels weighing 21 sovereigns with the third respondent in the year 1979. When the petitioner wanted to redeem the jewels, the third respondent declined to return the jewels pledged by the petitioner. Therefore, the petitioner had lodged a complaint with the local police at Coonoor. During the enquiry, the third respondent had agreed to return the jewels weighing 14 sovereigns, out of the 21 sovereigns pledged, after adjusting seven sovereigns towards the principal amount and the borrowed interest therein. Accordingly, the third respondent had executed a receipt to return 11 sovereigns on 30. 12. 1981 and three sovereigns on 20. 1. 1982.