Palaniammal vs M.Sivakumar
2021 Latest Caselaw 10681 Mad

                                                                             W.A.No.2189 of 2018

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 26.04.2021

                                                          CORAM

                                       THE HON'BLE MR.JUSTICE M.M.SUNDRESH
                                                        and
                                        THE HON'BLE MS.JUSTICE R.N.MANJULA

                                                  W.A.No.2189 of 2018


                      1.Palaniammal
                      2.Dhanabhagyam
                      3.Shanmugam
                      4.Sumathi
                      5.Thangamuthu
                      6.Ranganathan
                      7.Balakrishnan                                       .. Appellants

                                                           Vs

                      1.M.Sivakumar
                      2.The Inspector of Police,
                        Uthukuli Police Station,
                        Tiruppur District.
                      3.The Superintendent of Police,
                        Tiruppur District.                                   .. Respondents


                                Writ Appeal filed under Clause 15 of the Letters Patent against

                      the order dated 08.01.2016 passed in W.P.No.546 of 2016.


                                For Appellants        :     Mr.S.Kaithamalai Kumaran

                                For Respondents       :     Mr.G.Shanmugam for R1
                                                            Mr.V.Kadhirvelu,
                                                            Spl. Govt. Pleader for R2 & R3

                      Page 1 of 4


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                                                                              W.A.No.2189 of 2018




                                                       JUDGMENT

(Delivered by M.M.SUNDRESH, J.)

This writ appeal is directed against the order dated 08.01.2016

passed in W.P.No.546 of 2016, whereby the learned single Judge

disposed of the writ petition by directing the official respondents

therein to consider the representation of the first respondent/writ

petitioner and pass orders, after affording an opportunity of hearing to

the appellants herein.

2.The appellants and the contesting respondent are parties in

O.S.No.144 of 1998 on the file of the Sub Court, Erode. After the

passing of the preliminary decree, a final decree was passed, against

which, an appeal is pending in A.S.No.58 of 2017 on the file of the I

Additional District Court, Tiruppur.

3.Learned single Judge disposed of the writ petition in the

absence of the appellants and without taking note of the pendency of

the civil suit.

https://www.mhc.tn.gov.in/judis/ https://www.mhc.tn.gov.in/judis/ W.A.No.2189 of 2018

4.In such view of the matter, the writ appeal was disposed of

while setting aside the order of the learned single Judge, we direct the

I Additional District Court, Tiruppur, to dispose of A.S.No.58 of 2017

within a period of four months from the date of receipt of a copy of this

judgment. No costs.

                                                                  (M.M.S., J.)    (R.N.M., J.)
                                                                          26.04.2021
                      Index:Yes/No
                      mmi

                      To

                      1.The Inspector of Police,
                        Uthukuli Police Station,
                        Tiruppur District.

2.The Superintendent of Police, Tiruppur District.

3.The I Additional District Court, Tiruppur.

https://www.mhc.tn.gov.in/judis/ https://www.mhc.tn.gov.in/judis/ W.A.No.2189 of 2018

M.M.SUNDRESH, J.

and R.N.MANJULA,J.

mmi

W.A.No.2189 of 2018

26.04.2021

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