Madras High Court
Sarasu Ammal vs T.V.Ramamoorthy on 5 July, 2021
CRP(PD)No.1050 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05.07.2021
CORAM:
THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN
CRP(PD)No.1050 of 2021
[Through Video Conferencing]
1.Sarasu Ammal
2.Mahalakshmi Ammal
3.Gnanasoundari
4.Lakshmananan
5.Kalyanasundaram
6.Kaliyaperumal
7.Kamalakannan
8.Kuppusamy
9.Ganesh
10.Vengadesan
11.Arumugam
12.Padma (A) Padmavathy
13.Dhanapal
14.Rajalakshmi
15.Sathyamoorthy
16.Mahalingam
17.Nayagam ... Petitioners/3rd party
vs
1.T.V.Ramamoorthy
2.T.V.Sundramoorthy
3.Vijayalakshmi ... Respondents/Decree Holder
Rathinasami (died)
Ramakrishna Reddiar (removed)
Vishavanatha Reddiar (died)
Vadivel (died)
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CRP(PD)No.1050 of 2021
Rajamanikkam (died)
4.Singaravel
5.Dhanam
6.Raasaayi
7.Sundharam
8.Elavarasi
9.Selvi
10.Mahalakshmi
11.Uthrapathi ... Respondents/Judgment Debtor
12.Arumugam
13.Indirani Ammal ... Respondents/3rd party
PRAYER: Civil Revision Petition filed under Section 115 of the Code of Civil
Procedure seeking to set aside the order and decreetal order dated 23.02.2021
passed in E.A.No.198 of 2019 in E.P.No.60 of 2006 in O.S.No.143 of 1984 on
the file of the learned I Additional Subordinate Court at Cuddalore by allowing
the present Civil Revision petition.
For Petitioners : Mr.P.Suresh Babu
For Respondents : No appearance
*****
ORDER
I am not inclined to interfere with the order dated 23.02.2021 in
E.A.No.198 of 2019 in E.P.No.60 of 2006 in O.S.No.143 of 1984 passed by the
I Additional Subordinate Court at Cuddalore.
2.By the said order E.P.No.60 0f 2006 which had been dismissed for non
impleading the legal heirs of the 1st respondent therein, had been revived for
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CRP(PD)No.1050 of 2021
further hearing. This only has been questioned by the revision petitioners
herein. The Court has a duty to examine whether lawfully passed Judgments
and consequential decrees are put in for execution in manner known to law.
3.Therefore I am not inclined to interfere with the said order and hence,
the revision petition is dismissed.
4.On perusal of the records it is seen that E.P.No.60 of 2006 has been
pending for past more than 15 years.
5.The learned I Additional Subordinate Judge at Cuddalore may take up
and dispose of the said E.P give a quietus to the matter and if any party tries to
prolong the matter, should not grant unnecessary adjournments. Let the learned
Judge hear the matter as far as possible atleast once every week and try to
dispose of the same on or before 31.12.2021.
6.With the above directions, the Civil Revision Petition is disposed of.
No order as to costs.
05.07.2021
Index:Yes/No
Internet:Yes/No
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https://www.mhc.tn.gov.in/judis/
CRP(PD)No.1050 of 2021
C.V.KARTHIKEYAN, J.
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To
1.The I Additional Subordinate Judge, Cuddalore.
CRP(PD)No.1050 of 2021
05.07.2021
https://www.mhc.tn.gov.in/judis/
