A.Shanmugam vs Devi
2023 Latest Caselaw 9407 Mad

                                                                                  C.R.P.(PD)No.2801 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 01.08.2023

                                                           CORAM :

                         THE HONOURABLE MR.JUSTICE V. LAKSHMINARAYANAN

                                                  C.R.P(PD)No.2801 of 2019
                                                  and CMP.No.18338 of 2019

                     A.Shanmugam                                                       .. Petitioner

                                                                vs

                     Palani Achari (Died)

                     Devi                                                              .. Respondent
                     (Respondent is impleaded by order of this Court
                     dated 01.08.2023 in CMP.Nos.6539, 6541 &
                     6544 of 2023 in CRP(PD)No.2801 of 2019)

                                  Petition filed under Article 227 of the Constitution of India against
                     the proceedings in O.S.No.85 of 2019, on the file of District Munsif
                     Court, Pappireddipatti filed by the Respondent herein.
                                        For Petitioner      : Mr.V.Sakkarapani

                                        For Respondent      : Mr.P.Saravanakumar

                                                           ORDER

The petitioner states that on account of the judgment in

O.S.No.318 of 2000 on the file of the learned Principal District Munsif,

Harur and A.S.No.14 of 2009 on the file of the learned Subordinate

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

C.R.P.(PD)No.2801 of 2019

V. LAKSHMINARAYANAN,J.

Judge, Harur, which were suits for declaration of title and for injunction,

the present suit in O.S.No.85 of 2019 on the file of the learned District

Munsif Court at Pappireddipatti is not maintainable. He would want me

to exercise the jurisdiction under Article 227 of the Constitution of India

to take note of the suit and appeal and reject the plaint.

2.Reserving his right to move an application under Order 7 Rule

11 of CPC or under Order 6 Rule 16 of CPC, this Civil Revision Petition

is dismissed. No costs. Consequently, connected miscellaneous petition

is closed.

                                                                                         01.08.2023
                     Index:Yes/No                                                            (2/3)

Speaking order/Non-speaking order Neutral Citation:Yes/No vs

To

The District Munsif Court, Pappireddipatti.

C.R.P(PD)No.2801 of 2019 and CMP.No.18338 of 2019

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