LAWS(MAD)-2018-6-741

K GOPALRAM Vs. A MUTHUMARI

Decided On June 28, 2018
K Gopalram Appellant
V/S
A Muthumari Respondents

JUDGEMENT

(1.) The instant petition under the nomenclature of Civil Miscellaneous Petition with a different title as "Perjury Application" is been triggered by the petitioner, who is a party-in-person, is posted for maintainability and the same is decided as follows:

(2.) The grievance of the petitioner is that when he filed a miscellaneous petition in C.M.P.(MD)No.2171 of 2016 in C.R.P.(MD)SR.No.7083 of 2016 before this Court, a counter affidavit was filed by respondent and the respondent mentioned in the 2nd Paragraph of her counter affidavit as follows:

(3.) This is the contention raised by the petitioner in his so called Perjury Application stated that the said statement would constitute prima- facie offence which are punishable under sections 191, 193, 209 of IPC. According to the petitioner, because of the false statement, the Court was misled and misguided by 1st Respondent and thereby the 1st respondent got order in her favour in C.M.P.(MD)No.2171 of 2016. In addition to the affidavit filed, the petitioner has also filed written argument on the point of maintainability, on 09.04.2018.