AIR 1985 MADRAS 69 ::(1984) 97 MadLW 522 ::(1984) 2 MadLJ486 ::(1984) WritLR 266

Madras High Court

Hon'ble Judge(s): V. Ramaswami, David Annoussamy , JJ

(A) Tamil Nadu Raffle Rules (1976) , R.36h— Order of rejection of claim - Must state reasons. Where it is obvious from a plain reading of the orders of the Director of Raffles that he had failed to give the reasons for rejecting the tickets while exercising his powers under R.36h, the orders are untenable.(Para 13) (B) Tamil Nadu Raffle Rules (1976) , R.36A— Two prize-winning Tickets produced - Holder of each is entitled to the prize. Normally, there would be only one holder of a prize winning ticket. But if by chance there are more than one, multiple payment has to be made as per the mandatory provision of the rule.(Para 19) It is understandable that claims are settled straightway by multiple payment when the amount is so trivial as it is not worth examining the case in depth. But this should not lead to mechanical refusal or multiple payment without any consideration when the amount is handsome.(Para 19) (C) Civil P.C. (5 of 1908) , S.11— Tamil Nadu Raffle Rules (1976) , R.36h— Res judicata - Issue of genuineness of ticket - Criminal Court holding ticket not proved to be forged and acquitting accused - Application for payment of prize....