Veerappa Gounder vs D.Saveetha
2021 Latest Caselaw 4733 Mad

                                                                             C.R.P.(NPD)No. 2793 of 2015

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 23.02.2021

                                                           CORAM

                                   THE HON'BLE Mr. JUSTICE G.K.ILANTHIRAIYAN

                                               C.R.P.(NPD) No. 2793 of 2015
                                                   and M.P.No.1 of 2015

                1.Veerappa Gounder
                2.Chandirasekar                                            ... Petitioners

                                                             Vs.

                1.D.Saveetha
                2.Angayammal
                3.Saraswathi                                               ... Respondents

                Prayer :- Civil Revision Petition is filed under Article 227 of the Constitution
                of India to set aside the fair and final order dated 04.03.2015 in I.A.No.589 of
                2013 in O.S.No.180 of 2010 on the file of II Additional Sub Court, Erode, and
                allow the Civil Revision Petition.
                                    For Petitioners     : Mr. S.Kaithamalai Kumaran

                                    For Respondents : M/s.Sathya for M/s.Zeenath Begum for R1
                                                      Mr.K.A,Ravindran for R2 & R3

                                                          ORDER

The Civil Revision Petition is arising out of the fair and final order dated

04.03.2015 made in I.A.No.589 of 2013 in O.S.No.180 of 2010 on the file of

the II Additional Sub Court, Erode, thereby allowing the petition for

https://www.mhc.tn.gov.in/judis/

C.R.P.(NPD)No. 2793 of 2015

appointment of an Advocate Commissioner to effect partition on the strength of

the preliminary decree of the suit.

2. The petitioners are the defendants. The suit was filed by the first

respondent for partition. The said suit was allowed by Judgment and Decree

dated 23.02.2012 in O.S.No.180 of 2010. The first respondent filed a final

decree application to effect partition and the Court below appointed an

Advocate Commissioner to divide the suit property with the help of the

Surveyor. Aggrieved by the same, the petitioners preferred this Civil Revision

Petition before this Court.

3. In view of the above, this Court finds no infirmity or illegality in

the orders passed by the Court below. Accordingly, the Civil Revision Petition

is dismissed. There shall be no order as to costs. Consequently connected

miscellaneous petition is closed.

23.02.2021

Internet : Yes Index : Yes/No Speaking order/Non-speaking order

lpp

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C.R.P.(NPD)No. 2793 of 2015

To

1. The II Additional Sub Court, Erode.

2. The Section Officer, V.R. Section, Madras High Court, Chennai.

https://www.mhc.tn.gov.in/judis/

C.R.P.(NPD)No. 2793 of 2015

G.K.ILANTHIRAIYAN, J.

lpp

C.R.P.(NPD) No. 2793 of 2015 and M.P.No.1 of 2015

23.02.2021

https://www.mhc.tn.gov.in/judis/