Gokila vs Palaniammal
2022 Latest Caselaw 16489 Mad

                                                                            C.R.P(NPD).No.2761 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                 DATED: 17.10.2022
                                                         CORAM:
                                   THE HONOURABLE Mr. JUSTICE S.SOUNTHAR
                                            C.R.P(NPD).No.2761 of 2022
                                                       and
                                              C.M.P.No.14540 of 2022

               1.Gokila
               2.S.Srikanth
               3.S.Valarmathi
               4.S.Ramesh                                                   .. Petitioners
                                                           Vs.
               1.Palaniammal
               2.Nirmala
               3.Anuradha
               4.G.R.Ramya
               5.G.R.Nithya                                                 .. Respondents

               PRAYER: Civil Revision Petition filed under Article 227 of Constitution of
               India, praying to set aside the judgment and decree passed in O.S.No.1069 of
               2015 dated 23.06.2017 on the file of the II Additional Sub Court, Coimbatore.


                                       For Petitioners    : Mr.N.Umapathi

                                       For Respondents : Mr.P.Veeraraghavan

                                                   ORDER

The Civil Revision Petition is filed challenging the ex parte judgment

and decree passed by the Court below in O.S.No.1069 of 2015.

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

C.R.P(NPD).No.2761 of 2022

2.As per the law laid down by the Apex Court in Virudhunagar Hindu

Nadargal Dharma Paribalana Sabai versus Tuticorin Educational Society

reported in (2019) 9 SCC 53, it is a settled law in cases where there is effective

remedy available to a person applying for revision before the regular Civil

Court, this Court is not entitled to exercise its supervisory power available

under Article 227 of the Constitution of India. The petitioner can very well file

a petition for availing alternative remedy available in C.P.C., to set aside ex

parte decree passed by the Court below. He can either file an appeal under

Section 96 C.P.C., or to seek set aside the ex parte decree, if so advised.

Therefore, this Court is not inclined to exercise it's supervisory

jurisdiction to entertain the revision petition.

3.With these observations, this Civil Revision Petition is dismissed. No

costs. Consequently, connected miscellaneous petition is closed.

17.10.2022

rpl

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

To The II Additional Sub Court, Coimbatore.

S.SOUNTHAR, J.

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

C.R.P(NPD).No.2761 of 2022

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C.R.P(NPD).No.2761 of 2022

17.10.2022

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