COMMISSIONER OF TAMIL NADU RAFFLES Vs. NARAYANAN POTI

JUDGEMENT

(1.) AGGRIEVED by the order of the learned single Judge dated 12. 11. 2001 made in W. P. No. 17476 of 2001, the Commissioner of Tamil Nadu Raffles, Chennai 6, has filed Writ Appeal No. 537 of 2002 and the writ petitioner has filed Writ Appeal No. 2008 of 2002 for the enhancement of interest rate awarded by the learned single Judge.

(2.) HEARD the learned Special Government Pleader for the appellant/respondent as well as Mr. A. Sivaji learned counsel for respondent/writ petitioner.

(3.) SINCE the issue involved in these appeals is regarding payment of interest at 6% per annum from the date of successful winning of the lottery, viz. , in May, 1988, we are of the view that it is unnecessary to traverse all the factual details as stated in the affidavit filed before the learned single Judge. According to the petitioner, he purchased three lottery tickets from Sri Eswari Lucky Centre on 25. 05. 1988 and came to know that one of the lottery tickets purchased by him got the first prize, i. e. , Rs. 25 lakhs. Thereafter, he deposited the prize winning ticket with the State Bank of Travancore, Pooyapalli Branch on 27. 05. 1988. The Bank, in turn, obtained necessary claim from the then Director of Tamil Nadu Raffles. The necessary form was also executed by the petitioner. He also deposited the counterfoil on 13. 06. 1988 with the said Bank.