Madras High Court
Thiruppathur Varthaga Sangam vs Pandiselvi on 2 November, 2022
CRP(MD)Nos.2071 and 2072 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated: 02.11.2022
CORAM:
THE HONOURABLE MR.JUSTICE B.PUGALENDHI
CRP(MD)Nos.2071 and 2072 of 2022
Thiruppathur Varthaga Sangam
Through its President,
SRC Lakshmanan,
Lena Pathirakadai,
North Car Street,
Thiruppathur Town and Taluk
... Petitioner in both CRPs
Vs
Maragatham (died)
1.Pandiselvi
2.Pandithurai
3.Muthalazhu Pandi
4.Thangapandi ... Respondents in
CRP(MD)No.2071 of 2022
1.Agorikhan Masthan Pallivasal,
represented through its
Administrator and Priest,
Mr.Mohammad Ali
2.Pandiselvi
3.Pandithurai
4.Muthalazhu Pandi
5.Thangapandi ... Respondents in
CRP(MD)No.2072 of 2022
1/5
https://www.mhc.tn.gov.in/judis
CRP(MD)Nos.2071 and 2072 of 2022
PRAYER: Civil Revision Petitions are filed under Article
227 of the Constitution of India, to direct the District
Munsif cum Judicial Magistrate, Thriuppathur to dispose of
EP.No.80 of 2014 and EA.No.4 of 2021 in EP.No.80 of 2014 in
OS.No.88 of 1999 within a time frame stipulated by this
Court.
For Petitioner :Mr.G.Mohan Kumar
For Respondent :Mr.C.M.Arumugam
R4 in CRP(MD)No.2071 of 2022 &
R5 in CRP(MD)No.2072 of 2022
: No representation for
R1-R3 in CRP(MD)No.2071 of 2022
R1-R4 in CRP(MD)No.2071 of 2022
ORDER
These civil revision petitions are filed by the decree
holder in OS.No.80 of 1999 for a direction to the
District Munsif cum Judicial Magistrate, Thriuppathur to
dispose of EP.No.80 of 2014 and EA.No.4 of 2021 in
EP.No.80 of 2014 in OS.No.88 of 1999 within a time frame
fixed by this Court.
2.The learned Counsel for the petitioner submits that
the above suit was filed by the petitioner for a relief of
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CRP(MD)Nos.2071 and 2072 of 2022
ejectment and the same was decreed on 30.04.2014.
The first appeal and the second appeal preferred by the
defendants were dismissed. While so execution proceedings
in EP.No.80 of 2014 were initiated. In the said execution
proceedings, the first respondent in CRP(MD)No.2072 of 2022
has filed an application in EA.No.4 of 2021 claiming title
over the property and this application was also filed in
the year 2021. Therefore, this civil revision petitions are
filed with the above prayer.
3.Though notice were served, no representation for the
respondents except Thangapandi and the learned Counsel
appearing for the said respondent seeks time.
4.Considering the suit is filed in the year 1999,
it was decreed on 30.04.2014, EP.No.80 of 2014 was filed in
the year 2014, the first appeal and the second appeal filed
as against the judgment and decree passed in
OS.No.88 of 1999 were also dismissed, this Court directs
the learned District Munsif cum Judicial Magistrate,
Thiruppathur to dispose of E.A.No.4 of 2021 within a period
of two weeks from the date of receipt of a copy of this
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CRP(MD)Nos.2071 and 2072 of 2022
order and to dispose of E.P.No.80 of 2014 within a period
four months therefrom.
5.This civil revision petition is dispose of
accordingly. No costs.
02.11.2022
dsk
To
The District Munsif cum
Judicial Magistrate,
Thriuppathur.
https://www.mhc.tn.gov.in/judis
CRP(MD)Nos.2071 and 2072 of 2022
B.PUGALENDHI, J.
dsk
CRP(MD)Nos.2071 and 2072 of 2022
02.11.2022
https://www.mhc.tn.gov.in/judis
