Andrew Tennyson Abraham vs Daniel Sam
2021 Latest Caselaw 19781 Mad

                                                                         Review Petition No.5 of 2021

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED: 27.09.2021

                                                    CORAM:

                          THE HONOURABLE MR.JUSTICE M.GOVINDARAJ


                                         Review Petition No.5 of 2021
                                        in C.R.P.(PD) No.1295 of 2017


                 Andrew Tennyson Abraham                                  ... Petitioner


                                                     Vs.

                 Daniel Sam
                 Rep. by his General Power of Attorney
                 N.Durairaj                                               ... Respondent


                 PRAYER: The Review Petition is filed under Order 47 Rule 1 read with Section
                 114 of the Civil Procedure Code to review the order of this Court dated
                 22.08.2019 in C.R.P.(PD) No.1295 of 2017.


                                   For Petitioner          : Mr.D.Rajagopal

                                   For Respondent            : M/s.R.Ramanlaal

                                                    -----




http://www.judis.nic.in
                                                                             Review Petition No.5 of 2021



                                                      ORDER

The Review Petition has been filed questioning the validity of the

Power of Attorney, which has already been decided in various rounds of

litigation upto the level of the Hon'ble Supreme Court. Even in the present Civil

Revision Petition, based on the letter of the decree-holder dated 20.01.2017, this

Court recognized the Power of Attorney.

2. The petitioner / judgment-debtor once again re-agitates the very

same issue, which he did in earlier rounds of litigation. The Review Petition is

not an appeal to re-agitate the settled issue. I do not find any new ground or

sufficient reason to interfere with the order.

3. Accordingly, the Review Petition is dismissed. The Execution Court

is directed to complete the process within a period of two (2) months from the

date of receipt of a copy of this order whether or not the judgment-debtor makes

himself available for execution of the sale deed. There shall be no order as to

costs.

27.09.2021 asi http://www.judis.nic.in Review Petition No.5 of 2021

To

The Subordinate Judge, Poonamallee.

http://www.judis.nic.in Review Petition No.5 of 2021

M. GOVINDARAJ, J.

asi

Review Petition No.5 of 2021 in C.R.P.(PD) No.1295 of 2017

27.09.2021

http://www.judis.nic.in