The Deputy Registrar Of ... vs R.Vinu
2021 Latest Caselaw 11517 Mad

                                                          1         C.R.P.(MD)NO. 876 OF 2021

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 09.06.2021

                                                     CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                          C.R.P.(MD)No.876 of 2021 and
                                           C.M.P.(MD)No.4786 of 2021


                     The Deputy Registrar of Co-operative Societies,
                     Thuckalay, Thuckalay Post,
                     Kalkulam Taluk,
                     Kanyakumari District.             ... Revision Petitioner/
                                                           Respondent/Respondent

                                                       Vs.


                     R.Vinu                                   ... Respondent/Petitioner/
                                                                   Claimant

                                   Prayer: Civil Revision petition filed under Section
                     115 of C.P.C., to set aside the Judgment and Decree passed in
                     fair and decreetal order passed in E.P.No.29 of 2019 in
                     M.C.O.P.No.71 of 2014 dated 19.04.2021 on the file of the Sub
                     Court, Padmanabhapuram and allow the civil revision petition.


                                   For Petitioner   : Mr.R.Baskaran,
                                                     Special Government Pleader.

                                                      ***




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                                                                  2           C.R.P.(MD)NO. 876 OF 2021

                                                          ORDER

This civil revision petition is directed against the

order passed by the executing Court for enforcing the award

passed by the Motor Accidents Claims Tribunal in M.C.O.P.

No.71 of 2014.

2. The learned Special Government Pleader points out

that the award will be satisfied and only due to the current

pandemic situation, they are not able to satisfy the award. He

would also point out that the Deputy Registrar of the

Co-operative Societies is not possessed with requisite funds

also.

3. I made it clear that unless some definite

commitment is given as regards the settlement of the award

amount, I will not be inclined to entertain this civil revision

petition.

4. In these circumstances, the learned Special

Government Pleader submitted that within a period of four

months, the award amount will be deposited. The said

submission is recorded.

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

3 C.R.P.(MD)NO. 876 OF 2021

5. The executing Court is directed to keep the

impugned order in abeyance for a period of four more months.

This civil revision petition is disposed. No costs. Consequently,

connected Miscellaneous petition is closed.

                                                                              09.06.2021

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

Note: 1. Issue order copy on 10.06.2021.

2. 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 Sub Judge, Padmanabhapuram.

2. The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

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

4 C.R.P.(MD)NO. 876 OF 2021

G.R.SWAMINATHAN,J.

PMU

C.R.P.(MD)No.876 of 2021

09.06.2021

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