RATTAN LAL Vs. LOK NATH

JUDGEMENT

(1.) THE very "sanctity of oath" requires that a person put on oath must speak the truth and nothing but the truth. Filling of false affidavit is not to be taken lightly.

(2.) THE petitioner submits that the respondent herein filed a false affidavit to the effect that his income was Rs. 850/ - p.m. He submits that he in fact is a millionaire. He lodged an FIR with the police. This was to the effect that the petitioner not only owned land but infact also had a house in Purani Mandi. Jammu. It was stated that he is in fact a millionaire. For filing a false affidavit he wants the respondent to be proceeded against FIR was recorded. The case was registered under Section 420/ 467/ 4687 471 RPC.

(3.) THE trial court has come to the conclusion that as the affidavit in question was filed before the Jammu Development Authority and as the Jammu Development Authority has not made any grievance, therefore, a cognizance of this need not to be taken. It is this order passed by the Trial Court which is subject matter of challenge in this revision petition.