Madras High Court
W.T.Sundaramurthi vs Arulmighu Vaigundaperumal ... on 29 October, 2021
C.R.P.NPD.No.975 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 29.10.2021
CORAM:
THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI
C.R.P.(NPD).No.975 of 2019
and
C.M.P.No.6455 of 2019
W.T.Sundaramurthi ... Petitioner
Versus
Arulmighu Vaigundaperumal Thirukoil,
Represented by its Executive Officer,
having his office at
Vaikundaperumal Koil Sannadi Street,
Kanchipuram Town. ... Respondent
PRAYER: Civil Revision Petition filed under Section 115 of Civil Procedure
Code, praying to set aside the order and decretal order made in E.A.No.86 of
2018 in E.P.No.205 of 1991 in O.S.No.161 of 1970 dated 08.02.2019, on the
file of the Principal District Munsif Court, Kancheepuram.
For Petitioner : Mr.R.Tholgappian
For Respondent : No appearance
Page No.1/5
https://www.mhc.tn.gov.in/judis
C.R.P.NPD.No.975 of 2019
ORDER
The petitioner is challenging the order passed by the learned Principal
District Munsif, Kancheepuram in E.A.No.86 of 2018 in E.P.No.205 of 1991
in O.S.No.161 of 1970, dated 08.02.2019.
2. The revision petitioner herein is the judgment debtor and the
defendant in O.S.No.161 of 2070 filed by the respondent / Temple through its
Executive Officer and the same was decreed. The revision petitioner has
preferred an appeal before the learned District Judge of Chengalpattu, in
A.S.No.92 of 1978, which was also dismissed on 08.03.1978, against the
petitioner. Thereafter, he has preferred SLP Nos.13768 of 2018 and 13769 of
2018 and the same were dismissed by the Hon'ble Supreme Court on
06.08.2018. During the pendency of the E.P.No.205 of 1991 filed by the
plaintiff to execute the decree passed in O.S.No.161 of 2070, he filed E.A.
No.86 of 2018 under Section 151 of C.P.C to grant temporary stay of
operation of delivery order passed on 03.10.2018, in order to get compromise
and the said application was objected by the plaintiff.
Page No.2/5
https://www.mhc.tn.gov.in/judis
C.R.P.NPD.No.975 of 2019
3. On hearing both sides, the Executing Court dismissed the petition
concluding that, already the judgment debtor gained 4 months time and if
again time is granted, it would be a mockery of law. Aggrieved by that order,
he has preferred this revision.
4. The learned counsel for the revision petitioner appeared and
submitted that he wants to know the present status of the petitioner. But on a
perusal of the records, it reveals that, the suit was filed in the year 2017 by
the Temple authority and they contested the suit before the Hon'ble Apex
Court on 06.10.2018. The SLP confirmed the order of the lower Court, and
the Execution Petition is also pending from the year 1991 onwards. The
judgment debtor exhausted all these remedies available to him under law
before all the forums. During the execution proceedings, he filed petition
seeking permission of stay in order to enter into compromise, which is not
permissible under law. The conduct of the revision petitioner is going on
filing such an applications to cause stall the proceeding should not be
encouraged by the Court.
Page No.3/5
https://www.mhc.tn.gov.in/judis
C.R.P.NPD.No.975 of 2019
5. This Court does not find any merits in this revision Petition.
Accordingly this Civil Revision Petition is dismissed. The trial Court is
directed to dispose of the Execution Petition within a period of three months
from the date of receipt of a copy of this order without any delay.
Consequently, connected miscellaneous petition is closed. No costs.
29.10.2021
Index : Yes / No
Speaking Order:Yes/No
rri
To
1.The Principal District Munsif,
Kancheepuram.
2.The Section Officer,
V.R.Section, High Court of Madras.
Page No.4/5
https://www.mhc.tn.gov.in/judis
C.R.P.NPD.No.975 of 2019
T.V.THAMILSELVI, J.
rri
C.R.P.(NPD).No.975 of 2019
and
C.M.P.No.6455 of 2019
29.10.2021
Page No.5/5
https://www.mhc.tn.gov.in/judis
