MANIVANNAN Vs. HIS EXCELLENCY THE LT. GOVERNOR, PONDICHERRY STATE, REPRESENTING THE PRESIDENT OF THE INDIAN REPUBLIC AND ORS.

JUDGEMENT

(1.) THE plaintiff in O.S. No. 32 of 1969 on the file of the Court of the Second Additional District Judge, Pondicherry is the appellant herein.

(2.) THE suit was instituted by the Appellant for recovery of a sum of Rs. 1,63,180 on the following allegations:

(3.) TO this suit, he had impleaded the following as defendants; (1) The Lt. Governor representing the State of Pondicherry and representing the President of the Republic of India; (2) The Chief of Contributions Department of the Pondicherry State; and (3) The Secretary, Finance Department, Pondicherry State.