Madras High Court
G.D.Mithra vs Sreemathi Amma on 25 October, 2021
CRP.(MD)No.1622 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 25.10.2021
CORAM:
THE HONOURABLE MR.JUSTICE A.D.JAGADISH CHANDIRA
CRP.(MD)No.1622 of 2021
1.G.D.Mithra
2.Charlet Santhini ... Petitioners
Vs.
1.Sreemathi Amma
2.Helan Prema
3.Samuel Rajan
4.Chandra Singh
5.Helan Vasanth
6.Bagathsingh
7.Helan Santhi
8.Sreekumar
9.Ponnammal
10.Saratha Raj
11.Pappa
12.Murugan
13.Ramachandran
14.Ganapathi
15.R.G.C.Kumar
16.Kavin Rajakumar
17.Thomson
18.Madhavan Nair
19.Ananthavalli Amma
20.Wilson Mathians
21.Rabertson Rajappa
22.Helan
23.Grace Isabella
24.Santhakumari
25.Ajitha
26.Hariprasad
1/5
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CRP.(MD)No.1622 of 2021
Lakshmi (Died)
27.Nagammal
28.Mathavan
29.Natarajan
30.Suseela
31.Saraswathi
32.Panuvel
33.Laihabum
34.Sobitharaj
35.Justin
36.Suraj Immanual
37.Leela Kumari
Prem Kumar (Died)
38.Rajkumar
Vinothkumar(Died)
39.Siyamala Kumara
40.Anitha
41.Beena
42.Santhu
43.Deepa
44.Rajasekaran
45.Chandragiri
46.K.M.Robert Samraj
47.K.M.Selvinlal
48.K.M.Vijayakumar
49.K.M.Jeyachandra
50.Emmanual J.Dawson
51.Bunny Dawson
52.Binita Caroline
53.Deva Beula
54.Subina
55.Femina rose
56.Shamila rose
57.Jesina rose
58.Suresh Kumar
59.Anukumar ... Respondents
PRAYER: Civil Revision Petition filed under Article 227 of the
Constitution of India, to direct the learned Subordinate Judge at
2/5
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CRP.(MD)No.1622 of 2021
Kuzithurai, Kanyakumari District to expedite the proceedings in
A.S.No.107 of 2011 and dispose of the appeal suit in accordance
with law within a time frame.
For Petitioners : Mr.V.Karthikeyen
for M/s.S.Joel
ORDER
This civil revision petition has been filed to direct the learned
Subordinate Judge at Kuzithurai, Kanyakumari District to dispose
of the appeal in A.S.No.107 of 2011, within a stipulated time.
2.The learned counsel appearing for the petitioners would
submit that the petitioners herein are the 36th and 37th respondents
in the appeal in A.S.No.107 of 2011. The respondents 1 to 8 filed a
suit in O.S.No.961 of 1969 for redemption of plaint properties
before the District Munsif Court, Kuzithurai and the said suit was
dismissed by a judgment and decree, dated 08.10.2010. He would
further submit that the said suit was filed based on the 19 th century
document and after a lapse of 40 years, the suit was disposed of
and now the appeal is pending from the year 2011. He would also
submit that the petitioners herein are senior citizens and they are
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CRP.(MD)No.1622 of 2021
unable to see the end of the litigation and thereby, the present
petition has been filed seeking for the above said relief.
3.Heard the learned counsel appearing for the petitioners and
perused the materials on record.
4.Taking into consideration the submission of the learned
counsel for the petitioners and also age of the petitioners, who are
senior citizens, a direction is issued to the learned Subordinate
Judge at Kuzhithurai, Kanyakumari District to dispose of the appeal
in A.S.No.107 of 2011 as expeditiously as possible, preferably,
within a period of six months from the date of receipt of a copy of
this order. Accordingly, this civil revision petition is allowed. No
costs.
25.10.2021
Index: Yes/No
Internet: Yes/No
gns
To
The Subordinate Court,
Kuzhithurai, Kanyakumari District.
https://www.mhc.tn.gov.in/judis/
CRP.(MD)No.1622 of 2021
A.D.JAGADISH CHANDIRA, J.,
gns
CRP.(MD)No.1622 of 2021
25.10.2021
https://www.mhc.tn.gov.in/judis/
