Madras High Court
Karpagavalli ... Revision vs Malarkodi on 4 October, 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 04.10.2021
CORAM :
THE HONOURABLE MRS.JUSTICE S.ANANTHI
C.R.P(MD)No.442 of 2021
and
C.M.P.(MD)No.2403 of 2021
Karpagavalli ... Revision Petitioner/Petitioner/
Plaintiff
vs.
1.Malarkodi
2.Manivannan
3.Priyadarshini
4.Manivarman ...Respondents/Respondents/
Defendants
PRAYER: Petition filed under Article 227 of the Constitution of India,
to set aside the fair and decreetal order, dated 04.04.2018 passed in
I.A.No.24 of 2018 in O.S.No.4 of 2014 on the file of the learned
Additional District Judge/Fast Track Court, Kumbakonam .
For Petitioner : Mr.S.Pon Senthil Kumaran
For R-1, R-3 & R-4 : Mr.V.Chandrasekar
For R-2 : No appearance
******
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ORDER
The Civil Revision Petition has been filed by the revision
petitioner to set aside the fair and decreetal order, dated 04.04.2018 in
I.A.No.24 of 2018 in O.S.No.4 of 2014, passed by the learned Additional
District Judge/Fast Track Court, Kumbakonam.
2.The revision petitioner/plaintiff in O.S.No.4 of 2014 has filed a
interlocutory petition in I.A.No.24 of 2018 in O.S.No.4 of 2014 against
the respondents/defendants, under Order 6 Rule 17 read with 151 of
Civil Procedure Code, to amend the plaint, for excluding the 'D' schedule
property partition. The learned Additional District Judge/Fast Track
Court, Kumbakonam, has dismissed the said I.A.No.24 of 2018 on
04.04.2018. Aggrieved over the same, the revision petitioner/plaintiff, is
before this Court.
3.Heard Mr.S.Pon Senthil Kumaran, learned counsel appearing for
the revision petitioner and Mr.V.Chandrasekar, learned counsel
appearing for the respondent Nos.1, 3 & 4. Perused the material
documents available on record.
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4.Originally, the suit in O.S.No.4 of 2014 was filed for partition
for 'A' and 'B' schedule properties. The plaintiff has filed amendment
petition to include the 'C' schedule properties. Again, the
respondents/defendants have filed I.A.No.107 of 2011 to include the 'D'
schedule property for partition. The petition was allowed and the plaint
was also amended and trial has also begun. Pending for cross
examination of D.W.1. At this stage, the plaintiff has filed a I.A.No.24
of 2018 to amend the property as exclude the 'D' schedule property.
Consequently, amendment petition was dismissed by the learned
Additional District Judge/Fast Track Court, Kumbakonam, on
04.04.2018. The relevant portion of the order is extracted hereunder:
.......
“7.tof;fpil tpz;zg;g vz;.107-11-y;
29.09.2011 md;W Fk;gNfhzk; $Ljy; rhh;G
ePjpkd;wk; me;j tof;fpil tpz;zg;gk; mry;
tof;fpy; cs;s gpujpthjpfshfpa ,k;kDtpd;
vjph;kDjhuh;fs; jug;gpy; jhf;fy; nra;ag;gl;l
NghJ> mjpy; nrhj;J khkpahh; Nfhksts;sp
mk;khSf;F ghj;jpag;gl;lJ vd;W ,Ujug;gpYk;
xg;Gf;nfhs;sg;gl;l epiyapy;> ,e;j kDtpy;
fz;l nrhj;Jf;fs; ,e;j tof;fpy;
Nrh;f;fNtz;Lk; vd;W tof;fpil tpz;zg;g vz;.
107-11-d; kDjhuh;fs; jug;gpy; NfhUtJ
Vw;fj;jf;fnjd;Wk;> cz;ikapNyNa me;j
nrhj;Jf;fs; capy; %yk; thjpf;F Nghf
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Ntz;baJ vd;why; mijAk; mry; tof;fpy;
jPh;khdpj;J nfhs;syhk; vd jPh;khdpj;J kDit
mDkjpj;J cj;juT gpwg;gpj;Js;sJ. ”
5. Hence, this Court observed that the trial Court should decide
that whether the property belonged to the plaintiff as per Will or can be
partitioned. The issue can be decided only after the trial at the time of
passing Judgment and hence, this Civil Revision Petition is not
maintainable.
6.With the above observations, this Civil Revision Petition is
disposed of. No Costs. Consequently, connected miscellaneous petition
is closed.
04.10.2021
Index : Yes/ No
Internet : Yes/No
ksa
Note :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.
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To
1) The Additional District Judge/Fast Track Court,
Kumbakonam.
2) The Section Officer,
V.R.Section,
Madurai Bench of Madras High Court,
Madurai.
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S.ANANTHI, J.
ksa
C.R.P(MD)No.442 of 2021
04.10.2021
https://www.mhc.tn.gov.in/judis/
