Madras High Court
C.Vellingiri vs Pattu @ Pachaiammal on 1 March, 2021
C.R.P.(PD)Nos.3716 & 3717 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 01.03.2021
CORAM
THE HON'BLE Mr. JUSTICE G.K.ILANTHIRAIYAN
C.R.P.(PD) Nos.3716 & 3717 of 2016
and C.M.P.Nos.18886 & 18887 of 2016
1. C.Vellingiri
2. K.Raman
3. B.Vikraman
4. P.V.Babu
5. N.Chinnathambi
6. P.Chinnakannan ... Petitioners in
both CRPs
Vs.
1. Pattu @ Pachaiammal
2. P.R.Periyasamy
3. Sakkarai
4. Kannayiram
5. Anbazhagan
6. Kalyani
7. Chinnamani
8. Chinnasamy
9. Elavarasu
10. Kaveri
11. Madhammal
12. Ashok kumar
13. Ramu
14. Navamani
15. Vennila
Page 1 of 6
C.R.P.(PD)Nos.3716 & 3717 of 2016
16. Vijaya
17. Lakshmi
18. Chinnasamy ... Respondents in
CRP.3716/2016
1. Mumtaj
2. Rafi
3. Parzana
4. Rexana ... Respondents in
CRP.3717/2016
Prayer in C.R.P.No.3716 of 2016:- Civil Revision Petition is filed under
Article 227 of Constitution of India, to set aside the fair and decreetal order
dated 16.03.2016 passed by the learned District Munsif cum Judicial
Magistrate, Pochampalli in I.A.No.19 of 2016 in O.S.No.134 of 2010.
Prayer in C.R.P.No.3717 of 2016:- Civil Revision Petition is filed under
Article 227 of Constitution of India, to set aside the fair and decreetal order
dated 06.04.2016 passed by the learned District Munsif cum Judicial
Magistrate, Pochampalli in I.A.No.20 of 2016 in O.S.No.54 of 2010.
For Petitioners
in both CRPs : Mr.T.M.Hariharan
For Respondents
in both CRPs : No appearance
COMMON ORDER
These Civil Revision Petitions have been filed as against the
fair and decreetal orders dated 16.03.2016 & 06.04.2016, passed by the
learned District Munsif cum Judicial Magistrate, Pochampalli in I.A.No.19
Page 2 of 6
C.R.P.(PD)Nos.3716 & 3717 of 2016
of 2016 in O.S.No.134 of 2010 and I.A.No.20 of 2016 in O.S.No.54 of 2010
respectively, thereby dismissing the petition filed by the petitioners to stay
further proceedings in the above suits.
2. In both the Civil Revision Petitions, the petitioners are the
defendants in the suit filed by the respondents for declaration and injunction
in respect of the suit property. Admittedly, in respect of the very same
property, the petitioners filed suit in O.S.No.46 of 2011 and the said suit
was dismissed by the judgment and decree dated 31.08.2015. Aggrieved by
the same, the petitioners filed an appeal suit on the file of the Sub Court,
Uthangarai. Though appeal suit filed before the first appellate Court
dismissed as against the judgment and decree, the petitioners preferred a
second appeal in S.A.No.222 of 2018 before this Court and it is pending.
3. It is also seen that in respect of the very same property, the
respondents herein also filed suits in O.S.Nos.134 of 2010 & 54 of 2010.
Therefore, till the disposal of the appeal as against the judgment and decree
passed in O.S.No.49 of 2011, further proceedings in O.S.Nos.134 & 54 of
Page 3 of 6
C.R.P.(PD)Nos.3716 & 3717 of 2016
2010 can be stayed. Therefore, the orders passed by the Court below are
perverse and liable to be set aside.
4. In view of the above discussions, the orders dated 16.03.2016
& 06.04.2016, passed by the learned District Munsif cum Judicial
Magistrate, Pochampalli in I.A.No.19 of 2016 in O.S.No.134 of 2010 and
I.A.No.20 of 2016 in O.S.No.54 of 2010 respectively, are hereby set aside.
Till the disposal of the second Appeal in S.A.No.222 of 2018 by this Court,
further proceedings in O.S.Nos.134 & 54 of 2010 are stayed.
5. Accordingly, both the Civil Revision Petitions are allowed.
There shall be no order as to costs. Consequently, connected miscellaneous
petitions are closed.
01.03.2021
Internet : Yes
Index : Yes/No
Speaking order/Non-speaking order
rts
Page 4 of 6
C.R.P.(PD)Nos.3716 & 3717 of 2016
To
1. The District Munsif cum
Judicial Magistrate,
Pochampalli.
2. The Section Officer,
V.R. Section,
Madras High Court,
Chennai.
Page 5 of 6
C.R.P.(PD)Nos.3716 & 3717 of 2016
G.K.ILANTHIRAIYAN, J.
rts
C.R.P.(PD) Nos.3716 & 3717 of 2016
and C.M.P.Nos.18886 & 18887 of 2016
01.03.2021
