V.Marimuthu vs The Superintendent Of Police
2021 Latest Caselaw 2845 Mad

                                                                         Crl.O.P.(MD)No.15107 of 2020

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 08.02.2021

                                                       CORAM:

                              THE HONOURABLE MRS.JUSTICE J.NISHA BANU

                                          Crl.O.P.(MD)No.15107 of 2020

                      V.Marimuthu                                        ... Petitioner
                                                          Vs.
                      1.The Superintendent of Police,
                        Trichy District,
                        Trichy.

                      2.The Deputy Superintendent of Police,
                        Manaparai,
                        Trichy District.

                      3.The Inspector of Police,
                        Thuvarankurichi Police Station,
                        Marungapuri Taluk,
                        Trichy District.

                      4.The Sub Inspector of Police,
                        Valanadu Police Station,
                        Trichy District.

                      5.Dharmaraj                                               ...Respondents
                      PRAYER: Criminal Original Petition is filed under Section 482 of
                      Cr.P.C., to issue a direction forbearing the respondents 1 to 4 from
                      interfering in the civil dispute pending between the petitioner and the
                      5th respondent, which was the subject matter of Appeal Suit in A.S.No.
                      6/2019, on the file of the Sub Court, Manaparai.


                                    For Petitioner     : Mr.AN.Ramanathan
                                    For R1 to R4       : Mr.V.Neelakandan
                                                         Additional Public Prosecutor.
                                    For R5             : Mr.K.Arunraj


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                                                                        Crl.O.P.(MD)No.15107 of 2020




                                                     ORDER

This petition has been filed to issue a direction forbearing the

respondents 1 to 4 from interfering in the civil dispute pending

between the petitioner and the 5th respondent, which was the subject

matter of Appeal Suit in A.S.No.6/2019, on the file of the Sub Court,

Manaparai.

2.The learned counsel for the petitioner would submit that the

property in S.F.No.157/3 and S.F.No.158/3 of Vallaiyakonpatti Village,

Marungapuri Taluk, Trichy District was in possession and enjoyment

of Vaguthalwarpatti Panchayat, Marungapuri Taluk, Trichy District.

The Vaguthalwarpatti Panchayat has constructed a community hall

raised a water tank and also leased the said lands to conduct santhai

for the village. While that being so, one T.R.K. Kumara Vijayan claims

to be hereditary Trustee of Sri Rajarajendra Soliswarar Mudaiyar

Veerama Kaliamman Temple claims right over the above said property

and filed suit in O.S.No.148 of 2004, on the file of the District Munsif

Court, Manaparai against panchayat and one A.Rasu for the relief of

declaration and consequential injunction. The Panchayat Board

contested the suit and the said suit was decreed by judgment and

decree dated 07.03.2015. Aggrieved against the judgment and decree

in O.S. No.148/2004, the Panchayat had preferred appeal suit in

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A.S.No.91 of 2015, on the file of the Principal Sub Judge, Trichy and

the same was transferred to the file of Sub Court, Manaparai and

renumbered as A.S.No.6 of 2019 and the said appeal is still pending.

3.The learned counsel for the petitioner would further submit

that the wife of the 5th respondent along with one A.Krishnan, claims

to be a tenant under the Hereditary Trustee of Sri Rajarajendra

Soliswarar Mudaiyar Veerama Kaliamman Temple filed O.S.No.236 of

2004, on the file of the District Munsif Court, Manaparai seeking

relief of injunction against two defendants initially. As the suit was

filed against the defendants in the representative capacity, the

petitioner and 5 others impleaded themselves in the suit and

contested the same and the suit was decreed on 07.03.2015.

Thereafter, the second plaintiff in O.S.No.236 of 2004 had filed a

petition in W.P.(MD)No.22439 of 2017 seeking police protection and

this Court by order dated 23.02.2018 has clearly held as follows:-

“5.Admittedly, the petitioner has obtained a decree in O.S.No.236 of 2004 on the file of the District Munsif Court, Manapparai against one Palaniyandi Chettiyar and 8 others. According to the petitioner, against the said decree, the defendants in that suit have not filed any appeal and therefore, if any of the defendants or their men or their legal heirs disobeyed the said decree, the petitioner has to file execution petition under Order 21 Rule 32 of the Civil Procedure

http://www.judis.nic.in Crl.O.P.(MD)No.15107 of 2020

Code. But, in the affidavit, the petitioner has stated that some identified, unknown persons introducing themselves as villagers of Vellaiyakonpatti, threatened and prevented him from fencing his land. Therefore, the second respondent is directed to enquire the petitioner's representation and if the enquiry reveals that only the defendants or their men in O.S.No.236 of 2004 on the file of the District Munsif Court, Manapparai have prevented the petitioner from fencing his land, he has to direct the petitioner to file an execution petition before the concerned court. If the enquiry reveals that some other persons prevented the petitioner from fencing the land, then, it is open to him to provide police protection.”

4.Admittedly, the present petitioner is also one of the parties in

the above suit and therefore, has directed by this Court that the

respondent police only have to direct the fifth respondent to file an

Execution Petition before the Court below and the respondent police

shall not interfere into the civil dispute.

5.When the matter is taken up for hearing today, the learned

counsel for the fifth respondent would state that they would approach

the Court by filing Execution Petition for fencing and till then, they

will not do fencing work.

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6.In the present facts and circumstances and in view of the

order passed by this Court in the earlier writ petition in W.P.(MD)No.

22439 of 2017 and the undertaking given by the fifth respondent, the

police shall not interfere in the above matter. Accordingly, this

criminal original petition is allowed.

08.02.2021 Index :Yes/No Internet:Yes/No gns NOTE: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To

1.The Superintendent of Police, Trichy District, Trichy.

2.The Deputy Superintendent of Police, Manaparai, Trichy District.

3.The Inspector of Police, Thuvarankurichi Police Station, Marungapuri Taluk, Trichy District.

4.The Sub Inspector of Police, Valanadu Police Station, Trichy District.

5.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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J.NISHA BANU,J gns

Crl.O.P.(MD)No.15107 of 2020

08.02.2021

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