P.Kanagaraj vs A.Lalitha
2022 Latest Caselaw 916 Mad

                                                                     C.R.P.(NPD) (MD) No.2121 of 2014



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 20.01.2022

                                                    CORAM:

                                   THE HONOURABLE MS.JUSTICE P.T.ASHA

                                        C.R.P.(NPD) (MD) No.2121 of 2014
                                                      and
                                              M.P.(MD) No.1 of 2014

                     P.Kanagaraj                                      .. Petitioner

                                                         -vs-

                     A.Lalitha                                        .. Respondent


                     Prayer :- Petition filed under Section 115 Civil Procedure Code to set

                     aside the order passed in E.A.No.337 of 2014 in E.P.No.57 of 2010 in

                     O.S.No.15 of 2005 dated 08.08.2014 on the file of the Principal District

                     Munsif, Kuzhithurai.


                                   For Petitioner   :      Mr.C.K.M.Appaji

                                   For Respondent   :      Mr.K.N.Thampi


                                                        ******



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                                                                             C.R.P.(NPD) (MD) No.2121 of 2014



                                                           ORDER

This Civil Revision Petition is filed challenging the order dated

08.08.2014 passed in E.A.No.337 of 2014 in E.P.No.57 of 2010 by the

learned Principal District Munsif, Kuzhithurai.

2.The impugned application has been filed to disconnect the

electricity service connection bearing No.07-191-004-131 in Building

No.1/1C in Re.Survey.No.27/2B in Killiyoor Village, Killiyoor Town.

The defendant/judgment debtor has objected to the said application by

stating that the service connection mentioned therein pertain to Door No.

1/76, Old No.1-29B and does not relate to building No.1/1C. In the

connected application viz., E.A.No.368 of 2014 to bring it in sync with

the relief sought for in E.A.No.347 of 2014, the decree holder had sought

orders from the executing court to observe that Door No.1/1C is now

Door No.1/76 and that the service connection bearing No.

07-191-004-131 relates to Door No.1/1C. This application has been

allowed by the court below by order dated 24.09.2014, which has now

been set aside by me in C.R.P.(NPD) (MD).No.2567 of 2014. Therefore,

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https://www.mhc.tn.gov.in/judis C.R.P.(NPD) (MD) No.2121 of 2014

in the light of the orders passed in C.R.P.(NPD) (MD) No.2567 of 2014,

the order dated 08.08.2014 in E.A.No.337 of 2014 should also be set

aside and is, accordingly, set aside.

3.In the result, this Civil Revision Petition is allowed. No costs.

Consequently, connected miscellaneous petition is closed.

20.01.2022 Index : Yes/No Speaking/Non-Speaking Order

abr

Note:-

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To

The Principal District Munsif, Kuzhithurai.

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https://www.mhc.tn.gov.in/judis C.R.P.(NPD) (MD) No.2121 of 2014

P.T.ASHA, J.

abr

C.R.P.(NPD) (MD) No.2121 of 2014

Dated: 20.01.2022

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