Madras High Court
S.Padmavathy vs J.Ramadurai on 28 June, 2022
C.R.P(NPD).No.935 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.06.2022
CORAM :
THE HONOURABLE MS. JUSTICE R.N.MANJULA
C.R.P(NPD).No.935 of 2022
and C.M.P.No.4760 of 2022
S.Padmavathy ... Petitioner
Vs
J.Ramadurai ... Respondent
Prayer:- Civil Revision Petition is filed under Article 227 of the Constitution of
India, pleased to strike off the E.P.No.18 of 2020 in O.S.No.145 of 2008 which is
pending before the District Munsif cum Judicial Magistrate Court, Madhavaram
and allow the present Civil Revision Petition.
For Petitioner : Mr.G.Ramadoss
For Respondent : Mr.Kamalahkannan
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C.R.P(NPD).No.935 of 2022
ORDER
This Civil Revision Petition has been preferred challenging to strike off the
E.P.No.18 of 2020 filed to execute the Decree granted in O.S.No.145 of 2008,
which is pending before the District Munsif cum Judicial Magistrate Court,
Madhavaram.
2. The revision petitioner is the Judgment Debtor/defendant in the suit filed
by the respondent/Decree holder/plaintiff in O.S.No.145 of 2008. After the suit
was decreed, the execution proceedings were initiated in E.P.No.18 of 2020. Now,
the petitioner/Judgment Debtor has filed this petition to strike off the proceedings
in E.P.No.18 of 2020.
3. Learned counsel for the petitioner submitted that the property, which is
involved in the suit is different from the property of the petitioner and the
summons in the suit has not been served upon him effectively and the Decree has
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C.R.P(NPD).No.935 of 2022
been obtained by fraud.
4. As of now, the Decree, which has been passed in O.S.No.145 of 2008 is
effective and valid. No appeal is pending against the order passed in O.S.No.145
of 2008 and no stay also granted to stay the operation of the Decree passed in
O.S.No.145 of 2008. Neither a suit has been filed to declare the Decree passed in
O.S.No.145 of 2008 as null and void due to fraud of collusion.
5. In such circumstances, nothing would tie the hands of the executing
Court from continuing the proceedings filed in E.P.No.18 of 2020 in O.S.No.145
of 2008. I think this Civil Revision Petition is not at all maintainable.
6. In the result, this Civil Revision Petition is dismissed and this Court is
not inclined to strike off the E.P.No.18 of 2020 in O.S.No.145 of 2008, which is
pending before the District Munsif cum Judicial Magistrate Court, Madhavaram
R.N.MANJULA, J.
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C.R.P(NPD).No.935 of 2022
rgi
and the learned trial Judge can continue with the execution proceedings in
E.P.No.18 of 2020. Consequently, the connected miscellaneous petition is closed.
No costs.
28.06.2022
rgi
Index : Yes
Internet : Yes
Speaking Order
To
1. The District Munsif cum Judicial Magistrate Court,
Madhavaram.
2. The Section Officer,
VR Section, Madras High Court,
Chennai.
C.R.P(NPD).No.935 of 2022
and C.M.P.No.4760 of 2022
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