Tmt.Vennila vs S.Maharajan
2021 Latest Caselaw 5703 Mad

Citation : 2021 Latest Caselaw 5703 Mad
Judgement Date : 4 March, 2021

Madras High Court

Tmt.Vennila vs S.Maharajan on 4 March, 2021

                                                                                 C.R.P(MD)No.337 of 2021


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 04.03.2021

                                                         CORAM

                                   THE HONOURABLE MRS.JUSTICE J.NISHA BANU

                                                C.R.P(MD)No.337 of 2021

                  Tmt.Vennila                                                                         ...
                  Petitioner
                                                         vs.

                  1.S.Maharajan
                  2.S.Pavur
                  3.S.Saravanamuthu                                                ... Respondents

                  PRAYER:- Civil Revision Petition filed under Article 227 of the
                  Constitution of India, to direct the District Munsif Court, Natham to number
                  the plaint in O.S.SR.No.42 of 2020 and try the same in accordance with law.


                                        For petitioner   : Mr.D.Sadiq Raja


                                                         ORDER

This Civil Revision Petition has been filed to direct the District Munsif

Court, Natham to number the plaint in O.S.Sr.No.42 of 2020.

2.The petitioner/plaintiff filed the above suit in O.S.SR.No.42 of 2020

for the relief of partition of the suit properties and until the relief of partition

https://www.mhc.tn.gov.in/judis/ C.R.P(MD)No.337 of 2021

is granted, sought for permanent injunction. Initially, the Court below

returned the plaint raising 8 queries and after compliance, the plaintiff re-

presented the plaint. Thereafter, the court below returned the plaint stating

that as per Document No.1, the plaintiff is not in possession of the suit

property and therefore, the suit is maintainable without the prayer of

partition. The petitioner re-presented the plaint stating that as per the

judgment in 2003 (3) LW 255, the suit is maintainable. Even thereafter, the

Court below returned the plaint citing the same return. Hence, this revision

petition.

3.Heard the learned counsel for the petitioner. In view of the order

going to be passed, notice to the respondents is not necessary.

4.Perusal of record shows that the learned Judge has returned the plaint

from 18.11.2020 onwards by stating some or other reason. While numbering

the suit, the learned Judge has to see whether the plaint satisfies the

ingredients set out under Order 7 Rule 1 of the Civil Procedure Code which

reads as follows:-

''1.Particulars to be contained in plaint.--- The plaint shall contain the following particulars ---

(a) the name of the Court in which the suit is brought;

https://www.mhc.tn.gov.in/judis/ C.R.P(MD)No.337 of 2021

(b) the name, description and place of residence of the plaintiff;

(d) where the plaintiff or the defendant is a minor or a person of unsound mind, a statement to that effect, and in the case of a minor, a statement regarding his age to the best of the knowledge and belief of the person verifying the plaint;

(e) the facts constituting the cause of action and when it arose;

(f) the facts showing that the Court has jurisdiction;

(g) the relief which the plaint claims;

(h) where the plaintiff has allowed a set-off or relinquished a portion of his claim, the amount so allowed or relinquished; and

(i) a statement of the value of the subject matter of the suit for the purpose of jurisdiction and of court-fees, so far as the case admits.

Provided that, where owing to the large number of defendants or any other sufficient reason, it is not practicable to ascertain with reasonable accuracy the age of the minor defendant, it may be stated that the age of the minor defendant is not known.''

5.If the ingredients under Order 7 Rule 1 of the Civil Procedure Code

are satisfied on the face of the plaint as stated by the plaintiff, then the plaint

has to be numbered and proceeded in the manner known to law. The plaint

cannot be returned questioning the merits of the case. Therefore, the learned

District Munsif, Natham, is directed to number the suit and take the plaint in

J.NISHA BANU, J.

bala/gns

O.S.SR.No.42 of 2020 on file and dispose of the same in accordance with

https://www.mhc.tn.gov.in/judis/ C.R.P(MD)No.337 of 2021

law.

6.With the above direction, this Civil Revision Petition is allowed. No

costs.

04.03.2021

Index :Yes/No Internet:Yes/No bala/gns Note: 1.Registry is directed to return the original plaint (unnumberd) in OS.Sr.No.42 of 2020 to the counsel for the petitioner after getting attesting copies of same.

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.

The District Munsif, Natham.

ORDER MADE IN C.R.P(MD)No.337 of 2021 DATED : 04.03.2021

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