R.Sundharraj vs G.K.Latchumipathi
2023 Latest Caselaw 15881 Mad

Madras High Court

R.Sundharraj vs G.K.Latchumipathi on 7 December, 2023

Author: T.V.Thamilselvi

Bench: T.V.Thamilselvi

                                                                               C.R.P.No. 4661 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 07.12.2023

                                                       CORAM:

                                  THE HONOURABLE Mrs. JUSTICE T.V.THAMILSELVI

                                                 C.R.P.No. 4661 of 2023
                                                          and
                                                 C.M.P.No.27727 of 2023

                     G.R.Lokabiram (died)
                     G.V.Ramachandiran (Died)

                     1.R.Sundharraj
                     2.G.R.Udhayaraj
                     3.J.Urmila
                     4.J.Sathyamoorthy
                     5.P.Jothilakshmi
                     6.L.Rajeswari
                     7.G.L.Srinivasan
                     8.G.L.Harish                                         .. Petitioners

                                                          Vs

                     1.G.K.Latchumipathi

                     2.The Tahsildar,
                       Taluk Office,
                       Krishnagiri.

                     3.The District Collector,
                       Collectorate,
                       Krishnagiri.                                       .. Respondents


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                   C.R.P.No. 4661 of 2023

                     PRAYER: Civil Revision Petition is filed under Article 227 of the
                     Constitution of India, to direct the District Munsif Court, Krishnagiri to
                     expeditiously dispose of R.E.P.No.19 of 2013 in O.S.No.325 of 2008 within
                     a time frame fixed by this Court.


                                  For Petitioners           : Mr. C. Jagadish


                                                         ORDER

This Civil Revision Petition is filed to direct the District Munsif

Court, Krishnagiri to dispose of the REP.No.19 of 2013 in O.S.No.325 of

2008, the decree holders have preferred this revision.

2. On perusal of the E-Court status, the defendants 2 and 3

remained ex parte and it was reserved for orders long back. Thereafter, the

executing Court adjourned the case on various occasion without making any

progress.

3. On seeing the E-Court status, it shows the lethargic attitude

of the presiding officer of the Court. EP was filed in the year 2013, it was

kept pending for several years. Though some of the judgment debtors are

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

also remained ex parte, delayed justice also amounts to denied justice. So,

the trial Judge namely District Munsif Court, Krishnagiri is directed to

dispose the EP on merits, within eight weeks from the date of receipt of copy

of this order.

4. In the result, the Civil Revision Petition is allowed. No costs.

Consequently, connected miscellaneous petition is closed.

07.12.2023 Index :Yes/No Neutral Citation :Yes/No

AT

To The District Munsif Court, Krishnagiri.

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

T.V.THAMILSELVI, J.

AT

C.R.P.No. 4661 of 2023 and

07.12.2023

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