MARIMUTHU Vs. SAVARIMUTHU

JUDGEMENT

(1.) FIRST defendant in O.S.No.90 of 1998 on the file of District Munsif Court, Keeranur is the revision petitioner. The revision is filed under Art.227 of Constitution of India.

(2.) RESPONDENTS 1 and 2 in this revision have filed the suit for the following reliefs. "TAMIL"

(3.) A similar question came up for consideration before Honourable Supreme Court in the decision reported in State of Tamil Nadu and others v. Gurusamy State of Tamil Nadu and others v. Gurusamy State of Tamil Nadu and others v. Gurusamy , (1997)3 S.C.C. 542 That is a case where a community certificate was cancelled which was challenged in the civil court. Plaintiff in that case wanted to get a declaration that he belongs to Kattunalicken community a scheduled tribe. The declaration was granted by the trial court and the appellate court confirmed the same. Second appeal was also dismissed. The same was challenged by the State in S.L.P. before the Honourable Supreme Court, In the said judgment their Lordships held thus,