M NARASIMHA RAO Vs. VULLI VEERRAJU

JUDGEMENT

(1.) IT is painful to note that this is one of the instances of vexatious litigation which brings justice system itself to ridicule.

(2.) FOR the sake of convenience we refer the parties herein as they are arrayed in W. P. No. 15674/86.

(3.) THE chequered history of the case is that the writ petitioner, while working as a Divisional Forest Officer has intercepted two lorries APN 7891 and APS 2486 on 25-4-1977 for contravening the provisions of the Forest Act and seized them as it was found that they were carrying forest produce. The lorries and the alleged forest produce were released later in compliance with an interim order dated 18-5-1977 passed by this Court in W. P. No. 1275/77 which was finally allowed on 9-12-1977. The respondent No. 2, Vulli Veera Raju, has filed a suit O. S. 56/78 for damages for a sum of Rs. 10,150. 50 paise inter alia contending that he had suffered a loss of Rs. 10,150. 50 paise on account of the wrongful seizure and detention of goods due to the negligent act of defendant. He gave up the claim of Rs. 150-50 paise and claimed a total damages of Rs. 10,000/ -.