P.Selvi vs R.Balamurugan
2022 Latest Caselaw 7993 Mad

                                                                          C.R.P(PD)(MD).No. 860 of 2022


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 18.04.2022

                                                          CORAM

                                  THE HONOURABLE MRS.JUSTICE S. ANANTHI

                                            C.R.P(PD)(MD).No. 860 of 2022
                                            and CMP(MD)No.3439 of 2022


                    1.P.Selvi

                    2.P.Raja

                    3.P.Prabhu
                                                                                     ... Petitioners

                                                           Vs

                    R.Balamurugan
                                                                                    .. Respondent


                    PRAYER: Civil Revision Petition filed under Article 227 of Constitution
                    of India to set aside the fair and decreetal order, dated 26.11.2021 made in
                    I.A.No.1 of 2020, in O.S.No.569 of 2014, on the file of the II Additional
                    Subordinate Judge, Tiruchirappalli.

                                    For Petitioners   :     Mr.A.John Vincent




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https://www.mhc.tn.gov.in/judis
                                                                             C.R.P(PD)(MD).No. 860 of 2022


                                                         ORDER

This Civil Revision Petition has been filed by the revision petitioner

to set aside the fair and decreetal order, dated 26.11.2021 made in I.A.No.1

of 2020, in O.S.No.569 of 2014, on the file of the learned II Additional

Subordinate Judge, Tiruchirappalli.

2.Heard the learned counsel appearing for the petitioner and perused

the materials available on record.

3.I.A.No.1 of 2020 was filed by this petitioner/defendant to send for

the document ie., suit pronote for comparison of signature of Late

Paneerselvam, to Forensic Department. Already the petitioner was set

exparte and the petition to set aside exparte decree was filed by the

petitioner, belatedly after four years with written statement. In the written

statement filed by the petitioner, he has simply denied the execution of

pronote and not disputed the signature of late Paneerselvam and no

contemporary documents filed along with this petition. Now, the case after

hearing both side evidence, posed for Judgment.

https://www.mhc.tn.gov.in/judis C.R.P(PD)(MD).No. 860 of 2022

4.In view of the above, the trial Court has rightly dismissed the

petition and this Court finds no valid reason to interfere with the order

passed by the Court below.

5.Accordingly, this Civil Revision Petition stands dismissed. No

costs. Consequently, connected miscellaneous petition is closed.

18.04.2022

Index :Yes/No Internet:Yes/No PNM

To

1.The II Additional Subordinate Judge, Tiruchirappalli.

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.R.P(PD)(MD).No. 860 of 2022

S. ANANTHI, J.,

PNM

C.R.P(PD)(MD).No. 860 of 2022 and CMP(MD)No.3439 of 2022

18.04.2022

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