Madras High Court
Kaliyaperumal vs Kolanjinathan on 11 July, 2023
CRP(PD)Nos.2153 to 2155 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 11.07.2023
CORAM:
THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN
C.R.P.(PD)Nos.2153 to 2155 of 2019
and C.M.P.Nos.13871, 13874, 13876 & 13894 of 2019
1.Kaliyaperumal
2.Rajendran
3.Rajadurai ... Petitioners in
all the three CRPs.
Vs.
1.Kolanjinathan
2.Dakshinamurthy
3.Baskaran ... Respondents in
all the three CRPs.
Common Prayer: Civil Revision Petitions are filed under Article 227 of the
Constitution of India against the fair and decretal order dated 21.02.2019 made in
I.A.Nos.402, 401 & 403 of 2018 in O.S.No.308 of 2015 on the file of the Additional
District Munsif Court, Cuddalore.
In all the three CRPs.
For Petitioner : Mr.J.Pradeep
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CRP(PD)Nos.2153 to 2155 of 2019
COMMON ORDER
These revisions arise against an order passed by the learned Additional District
Munsif at Cuddalore in dismissing the applications filed in I.A.Nos.401 to 403 of
2018 in O.S.No.308 of 2015.
2. The defendants 1, 2 & 5 are the revision petitioners. They had filed
applications in I.A.No.401 of 2018 to re-open the case to recall D.W.1, the 1st
defendant, I.A.No.402 of 2018 to mark the document and I.A.No.403 of 2018 to
receive the document. The document that sought to be marked was the judgment and
decree in O.S.No.1 of 2018 on the file of the District Munsif Court-cum-Judicial
Magistrate's Court, Valangaiman, dated 31.08.2018. The grounds on which the
applications were dismissed, were on two fold:
(i) The averment was not stated in the written statement and
(ii) It amounts to filling up the lacunae in the case.
3. In so far as the first ground is concerned, the demand by the trial Court is
impossible, because the written statement was filed in September 2016, whereas the
decree in O.S.No.1 of 2018 came to be passed in the year 2018. The 1st defendant
could not have pleaded about the decree and judgment in the suit, as on the date on
which he filed written statement, the said judgment and decree was not in existence.
On the second ground, it amounts to filling up the lacunae, the matter is still pending
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CRP(PD)Nos.2153 to 2155 of 2019
trial. The Code of Civil Procedure is not a legislation meant to punish litigants. The
trial Court is the First Court of law and fact and whatever evidence is available to a
litigant should be brought forth before that Court. By giving an opportunity to the
petitioners, no prejudice would have been caused to either party, because the
document that relied upon is the judgment and decree of the regularly constituted
Court. The question of relevancy for filing the document etc., always falls within the
scope of marshalling of evidence. Therefore, I do not need to punish the petitioners
for producing the document, which has come into existence after presentation of the
plaint and after filing written statement, in fact it might have a vital impact, as pleaded
by the defendants, on the outcome of the suit.
4. In fine,
(i) The orders dated 21.02.2019 passed in I.A.Nos.401 to 403 of 2018 in
O.S.No.308 of 2015 on the file of the Additional District Munsif Court, Cuddalore,
are set aside and the Civil Revision Petitions are allowed.
(ii) The trial Court is directed to give an opportunity to the revision petitioners
on 16.08.2023. On that day, the petitioners will examine the 1 st defendant/DW1, mark
the document and close his side. Since the permission is granted only to get the
judgment and decree in the suit, there need not be lengthy cross-examination for the
said purpose. If the learned counsel for the plaintiffs requests time to cross-examine,
the Court below can grant him an opportunity.
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CRP(PD)Nos.2153 to 2155 of 2019
(iii) In any event, the evidence of D.W.1 shall be completed on or before
31.08.2023 and the judgment in the suit O.S.No.308 of 2015 shall be pronounced by
30.09.2023. No costs. Consequently, connected Miscellaneous Petitions are closed.
11.07.2023
Index:Yes/No
Speaking Order :Yes/No
Neutral Citation:Yes/No
Note:Issue order copy on 11.07.2023
kj
To
The Additional District Munsif, Cuddalore.
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CRP(PD)Nos.2153 to 2155 of 2019
V.LAKSHMINARAYANAN,J.
Kj
C.R.P.(PD)Nos.2153 to 2155 of 2019
and C.M.P.Nos.13871, 13874, 13876 & 13894 of 2019
11.07.2023
https://www.mhc.tn.gov.in/judis
