Madras High Court
Syed Fathima vs The Principal Executive Officer on 31 August, 2023
C.R.P(MD)No.2151 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 31.08.2023
CORAM
THE HONOURABLE MRS JUSTICE K. GOVINDARAJAN
THILAKAVADI
C.R.P(MD)No.2151 of 2023
Syed Fathima ... Petitioner/Plaintiff
Vs.
1.The Principal Executive Officer,
Tamil Nadu Wakf Board,
Door No.1,
Jaffer Sirang Street,
Vallal Seethakathi Nagar,
Chennai-600 001.
2.The Secretary,
Nagal Nagar Jimma Pallivasal,
Door No.9/42,
Pallivasal Street,
Nagal Nagar Town,
Dindigul District.
3.The Sub Registrar,
Sub Registrar Office,
Nagalnayakkampatti,
Dindigul District. ... Respondents/Defendants
Civil Revision Petition is filed under Article 227 of the Constitution
of India, to set aside the docket order dated 02.02.2023 passed in the suit in
unnumbered O.S.SR.No.1912 of 2022 on the file of the Principal
Subordinate Court, Dindigul, and consequently, direct the lower Court to
take the plaint on file and thus allow the civil revision petition.
1/6
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C.R.P(MD)No.2151 of 2023
For Petitioner :Mr.J.Barathan
For R3 :Mr.G.Suriyanath,
Additional Government Pleader
ORDER
This civil revision petition is filed against the docket order dated
02.02.2023 passed in the suit in unnumbered O.S.SR.No.1912 of 2022 by
the Principal Subordinate Court, Dindigul,
2.The learned counsel appearing for the petitioner submitted that the
Court below erred in rejecting the plaint without proper application of mind,
which resulted in, failure of justice to the petitioner. It is further submitted
that the petitioner/plaintiff has specifically stated that the suit property
originally belonged to one Mohamed Hussain and Vellayagiri and they had
sold the same, through a registered sale deed, dated 25.09.1932 in favour of
one Ibrahim Jahir. On 28.09.1932, the said Ibrahim Jahir passed away and
his legal heirs sold the same through a registered a sale deed, dated
10.-5.1957 in favour of one Mayakkal, who sold the same through a
registered sale deed, dated 01.08.1967 in favour of Mariammal. There was a
resale agreement dated 01.08.1967 between Mayakkal and Mariammal and
they jointly sold the same through a registered sale deed, dated 04.07.1970
in favour of Pappathiammal, who executed a registered power of attorney
dated 02.04.1992 in favour of Samundeeswari. The suit property was laid
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C.R.P(MD)No.2151 of 2023
into a layout of housing sites and approved by the Commissioner of
Dindigul Panchayat Union. The said Pappathiammal sold 29 house sites
through power agent, through registered sale deed, dated 20.04.2007 in
favour of Seenivasan and the petitioner had purchased Plot No.9 through a
registered sale deed, dated 14.07.2008. Therefore, the suit property is not a
Wakf property. Therefore, the trial Court erroneously observed that the suit
is barred under Section 9 of C.P.C., when the question of title between the
Wakf and the Government is to be decided and returned the plaint without
numbering. Hence, the present civil revision petition is filed.
3.Heard the learned counsel appearing for the petitioner and perused
the materials available on record.
4.The revision petitioner has filed the above suit for the following
reliefs:
“m).fle;j 1932k; Mz;L Vw;gl;l fpiua Mtzk;
KthypJy; ifuhj; kju]htpd; bghJ ed;ikf;fhf Vw;gl;ljd;
fhuzkhf mJ rl;lg;go bry;yj;jf;fJ vd;W tpsk;g[if ghpfhuk;
bra;a[k; gof;Fk;.
M).fle;j 20.11.1967k; njjpad;W jpz;Lf;fy; o.K
ePjpkd;wj;jhy; X.v];.vz;.1042/67k; tHf;fpy; tHq;fpa jPh;g;ghdJ
rl;lg;go bry;yj;jf;fjy;y (Null and Void) vd tpsk;g[if
bra;a[k; gof;Fk;.
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C.R.P(MD)No.2151 of 2023
,).\ jPh;g;gpd; mog;gilapy; epiwntw;Wjy; kD vz;.
22/76y; fle;j 22.06.1976k; njjpapy; bgwg;gl;l iffhl;o
xg;gilg;g[ rl;lg;go bry;yj;jf;fjy;y vd tpsk;g[if bra;a[k;
gof;Fk;.
<)jhth brhj;J ,e;j thjpf;F kl;Lk; jdpj;J
ghj;jpag;gl;J vd tpsk;g[if bra;a[k; gof;Fk;
c)jhth brhj;ij ,e;j thjp mDgtpj;J mth; ,\;lk;
nghy; <L xj;jp tpw;fpiuaq;fs; bra;tij ,e;j gpujpthjpfnsh
mth; jk; tif Ml;fnsh ve;j tpjj;jpYk; jLj;J ,ilQ;ry;
bra;a Tlhbjd epue;ju cWj;J fl;lis ghpfhuk;
tHq;Fk;gof;Fk;
C).,d;Dk; ,e;j tHf;fpd; bryt[ bjhifapid
thjpf;F ,e;j gpujpthjpfns brYj;jp itf;Fk; go cj;jutpLk;
gof;Fk;.”
5.Since the revision petitioner has challenged the ex-parte decree and
judgment passed in O.S.No.1042 of 1967, on the date of filing the above
suit stating that the defendants are not having any title over the subject
matter of the suit. Therefore, when there is a question of title between the
Wakf and the Government has to be decided, the trial Court ought to have
considered the above facts and numbered the plaint.
6.In view of the above, the Principal Sub-Court, Dindigul, is directed
to number the plaint if it is in order and dispose the suit, on merits and in
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C.R.P(MD)No.2151 of 2023
accordance with law. Accordingly, the Civil Revision Petition is disposed
of. No costs.
31.08.2023
NCC:Yes/No
Index:Yes/No
Internet:Yes/No
To
1.The Principal Subordinate Court,
Dindigul.
2.The Sub Registrar,
Sub Registrar Office,
Nagalnayakkampatti,
Dindigul District.
3.The Section Officer,
V.R.Section,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
C.R.P(MD)No.2151 of 2023
K.GOVINDARAJAN THILAKAVADI, J.
Ns
C.R.P(MD)No.2151 of 2023
31.08.2023
https://www.mhc.tn.gov.in/judis
