DISTRICT COLLECTOR Vs. SARANGAPANI

JUDGEMENT

(1.) SECOND APPEAL filed under Section 100 of the Code of Civil Procedure against the judgment and decree dated 18.08.1997 made in A.S.No,74 of 1996 on the file of the Subordinate Judge, Panruti, confirming the Judgment and Decree dated 22.12.1994 made in O.S.No,3 of 1993 of the learned District Munsif Court, Panruti. The above Second Appeal arises against the judgment and decree dated 18.08.1997 made in A.S.No,74 of 1996 on the file of the Subordinate Judge, Panruti, confirming the Judgment and Decree dated 22.12.1994 made in O.S.No,3 of 1993 on the file of the District Munsif Court, Panruti.

(2.) IN the above second appeal, the defendants in the suit are the appellants and the respondent is the plaintiff in the suit.

(3.) THE brief case of the defendants are as follows:- According to the defendants, they are not the competent authorities for issuing Katunayakkan Community certificate and only the Revenue Divisional Officer, Cuddalore is the competent authority to issue community certificate. According to the defendants, the second defendant has confidentially enquired about the community of the plaintiff and found that the applicant belongs to Kuravar community, which is Schedule Caste community and also reported the matter to the Sub Collector. On that basis, the Sub Collector rejected the application. According to the defendants, the intention of the plaintiff is to get a false community certificate from the competent authority. THErefore, the defendants prayed for dismissal of the suit.