Madras High Court
P.Arivudainambi vs Dhanalakshmi on 22 April, 2022
C.R.P (PD) Nos.1292, 1294 & 1296 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 22.04.2022
CORAM: JUSTICE N.SESHASAYEE
C.R.P (PD) Nos.1292, 1294 & 1296 of 2022
C.R.P. (PD) No.1292 of 2022
P.Gnanambal (died)
1.P.Arivudainambi ... Petitioner
Vs.
Annamalai (Died on 15.10.2017)
1.Dhanalakshmi
2.Angaiyarkanni
3.Palmozhi
4.Kamatchi
5.A.Pandiyan
6.A.Thirumavalavan
7.A.Aravazhi @ Aravindan
Gengadaran (Died on 14.04.2011)
8.G.Swaminathan
9.Nalini
10.Hemavathy
11.Yogambal
12.Karthikeyan
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C.R.P (PD) Nos.1292, 1294 & 1296 of 2022
13.Alalasundaram
14.Anjalakshi
15.A.Venkatesan
16.Ponni
17.Chitra
18.Jaya
19.Kumar
20.Thilagam
Thirumalai (Died on 22.05.2017)
21.T.Sivakumar
22.Arul Mozhi
23.T.Sasikumar
24.Sundaram
25.Salammal @ Shantha
26.Neela
27.Joint Sub Registrar No.I, Cheyyar
Kanchipuram Road
Thiruvathipuram
Cheyyar Town & Taluk
Tiruvannamalai District
28.Joint Sub Registrar No.II, Cheyyar
Gandhi Salai, Thiruvathipuram
Cheyyar Town & Taluk
Tiruvannamalai District ... Respondents
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C.R.P (PD) Nos.1292, 1294 & 1296 of 2022
C.R.P. (PD) No.1294 of 2022
1.P.Arivudainambi ... Petitioner
Vs.
1.Dhanalakshmi
Gengadaran (Died)
Namachivayam (Died)
Thirumalai (Died)
2.Sub Inspector of Police
Cheyyar ... Respondents
C.R.P. (PD) No.1296 of 2022
P.Gnanambal (died)
1.P.Arivudainambi ... Petitioner
Vs.
1.Alalasundaram
2.Mrs.Anjalakshi
3.Joint Sub Registrar No.I, Cheyyar
Kanchipuram Road
Thiruvathipuram
Cheyyar Town & Taluk
Tiruvannamalai District ... Respondents
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C.R.P (PD) Nos.1292, 1294 & 1296 of 2022
PRAYER IN ALL THE CRPs.: These Civil Revision Petitions are filed under
Article 227 of the Constitution of India, to direct the Additional District Judge,
Arani, Tiruvannamalai District to dispose of A.S. Nos.59 of 2017, 4 of 2018
and 9 of 2018, pending on its file.
For Petitioner : Mr.N.Damodharan
COMMON ORDER
These three revision petitions are filed to dispose of three appeals, which are
pending on the file of the learned Additional District Judge, Arani,
Tiruvannamalai District. These appeals arise out of a common judgment and
jointly being heard.
2. This court is informed that the appeals were argued by the appellants for the
first time on 24.04.2019. But the respondent did not argue. Then the learned
Judge, who heard the arguments, was transferred and thereafter the appeals
were yet again argued before another Presiding officer on 06.02.2020 and as
this misfortune continued, as Covid lock down was clamped, following which
the respondents' arguments in the appeals were deferred. In the meantime, the
learned Judge, who heard the arguments of the appellants for the second time,
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C.R.P (PD) Nos.1292, 1294 & 1296 of 2022
was superannuated and a third officer has now come and the appeals are to be
heard. In the meantime, some of the respondents died and the impleading
applications are pending in service of notice for the last six months.
3. The learned Additional District Judge, Arani, Tiruvannamalai District, is now
required to ensure that notice is served on the proposed parties for which he
may resort to such necessary options available to him under the procedure of
law and need not feel helpless. This process of impleadment is required to be
completed by June 2022 and thereafter, the appeals are required to be heard and
disposed of by July, 2022.
4. With the above direction, the revision petitions are disposed of. However,
there is no order as to costs.
22.04.2022
Asr
To
The Additional District Judge, Arani,
Tiruvannamalai District.
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C.R.P (PD) Nos.1292, 1294 & 1296 of 2022
N.SESHASAYEE, J.,
Asr
C.R.P (PD) Nos.1292, 1294 & 1296 of 2022
22.04.2022
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