Madras High Court
M.S.Baskaran @ S.K.Baskaran vs Dhurga Jawaharlal on 6 June, 2023
C.R.P(MD)No.1313 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 06.06.2023
CORAM
THE HON'BLE MR.JUSTICE C.SARAVANAN
C.R.P(MD)No.1313 of 2023
and
C.M.P(MD)No.6519 of 2023
M.S.Baskaran @ S.K.Baskaran ...Petitioner/Petitioner/
Respondent/Defendant
Vs.
Dhurga Jawaharlal ...Respondent/Respondent/
Petitioner/Plaintiff
PRAYER: Civil Revision Petition is filed under Article 227 of
Constitution of India, to set aside the fair and decreetal order, dated
13.04.2023 in E.A.No.3 of 2023 in E.P.No.19 of 2022 in O.S.No.39 of
2020 on the file of the District Munsif Court, Madurai Taluk pending
disposal of the above civil revision petition.
For Petitioner : Mr.G.Prabhu Rajadurai
ORDER
The present Civil Revision Petition has been filed against the fair
and decreetal order, dated dated 13.04.2023 in E.A.No.3 of 2023 in
https://www.mhc.tn.gov.in/judis
C.R.P(MD)No.1313 of 2023
E.P.No.19 of 2022 in O.S.No.39 of 2020 on the file of the District
Munsif Court, Madurai.
2. The petitioner is the unsuccessful defendant in O.S.No.39 of
2020 filed by the respondent herein. The suit was filed for recovering the
arrears of rent and for rejecting the petitioner from the suit schedule
property. The suit was decreed on 24.08.2022. According to the
petitioner, the arrears in the plaint was a sum of Rs.18,500/- together
with damages for Rs.50,000/-.
3. Aggrieved by the same, the petitioner has also filed first appeal
in A.S.No.67 of 2022 before the learned II Sub Judge, Madurai along
with I.A.No.33 of 2023 to stay the operation of the judgment and decree,
dated 24.08.2022.
4. In the meanwhile, the respondent has initiated the execution
proceeding in E.P.No.19 of 2022 before the District Munsif Court,
Madurai, in which the petitioner has filed E.A.No.3 of 2023 to stay the
operation of the proceeding in E.P.No.19 of 2022, in view of the
pendency of I.A.No.33 of 2023 in A.S.No.67 of 2022. The District
https://www.mhc.tn.gov.in/judis
C.R.P(MD)No.1313 of 2023
Munsif Court, Madurai has rejected the application to stay the execution
proceeding with the following observations:
"4.NkYk; ,e;j eph; vjph;kDjhuh;/kDjhuh; Mfpa
vdJ jug;gpy ,e;j eph; kDjhuh; jhf;fy; nra;Js;s
Nky;KiwaPl;by vdJ jug;G vOj;J%ykhd thJiuAk;>
Nky;KiwaPl;Lld; jhf;fy nra;Js;s I.A.No.33 of
2023 ,ilf;fhy kDtpy; vdJ jug;G Counter Affidavit-k;
fle;j 25.01.2023k; NjjpNa jhf;fy; nra;J tpl;Nld;.
mjd;gpd; fle;j 10.02.2023k; Njjp Nkw;gb ,e;j eph;
kDjhuh;/vjph;kDjhuh; jhf;fy; nra;Js;s Nky;KiwaPl;by
Nky;KiwaPl;lhsh; jug;gpy; tof;fwpQh; change of Vakkalath
jhf;fy; nra;J Nky;KiwaPl;lhsh; jug;gpy; Argument
nra;a 10 ehl;fs; fhymtfhrk; Nfl;ljhy; fle;j
20.02.2023k; Njjp Nkw;gb Nky;KiwaPL A.S.No.67/2022
tha;jh Vw;gl;lJ. Mdhy; ,e;j eph; kDjhuh;/vjph;kDjhuh;
jhd; jhf;fy; nra;j Nky;KiwaPL A.S.No.67/2022-
y; ,Jehs;tiu jdJ jug;G Argument-I Kbf;fhky;
gy ,ilf;fhy kDit A.S.No.67/2022 kw;Wk; ,e;j mry;
epiwNtw;Wjy; kD E.P.No.19/2022-y; jhf;fy;
nra;J ,Oj;jbg;G nra;J tUfpd;whh;.
5. NkYk; ,e;e eph; kDjhuh;/vjph;kDjhuh; Order 21,
Rule 26 of C.P.C-y; jhf;fy; nra;Js;s ,e;j eph; kDthdJ
rl;lg;gbAk; rq;fjpfs;gbAk; epiyepw;fj;jf;fjy;y.
Vndd;why; Order 21, Rule 26 of C.P.C vd;gJ fPoik
ePjpkd;wj;jpy; toq;fg;gl;l cj;jutpy; FiwTw;w egh; jhd;
Nky;KiwaPL nra;Ak; fhyk; tiu jdf;F fhy mtfhrk;
toq;f Ntz;Lk; vd Nfl;gjw;F kl;LNk KbAk;. Nkw;gb
cj;juit vjph;j;J Nky;KiwaPL nra;j gpd;G
epiwNtw;Wjy; ePjpkd;wj;jpy; te;J fPoik ePjpkd;w
cj;juit stay nra;Ak;gb Nfl;f ,ayhJ. NkYk; ,e;j
eph; kDjhuh;/vjph;kDjhuh; khz;GkpF ,uz;lhtJ $Ljy;
rhh;G ePjpkd;wj;jpy; jhf;fy; nra;Js;s Nky;KiwaPL
A.S.No.67/2022-y; ,e;j mry; epiwNtw;Wjy; kDtpd;
tprhuizia stay nra;a I.A.No.33/2022 vd;w ,ilf;fhy
kDit ,e;j eph; kDjhuh;/vjph;kDjhuhpd; nryTj;
njhifAld; js;Sgb nra;J cj;juT gpwg;gpf;f
Ntz;LfpNwd;.
6. ,e;j eph; vjph;kDjhuh; Njitg;gbd; $Ljy;
vjph;tof;Fiu jhf;fy; nra;Ak; chpikia ,jd;%yk;
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C.R.P(MD)No.1313 of 2023
jf;f itj;Jf; nfhs;fpd;whh;."
5. There is no scope for interference as admittedly the petitioner is
seeking to get relief in E.A.No.3 of 2023 in E.P.No.19 of 2022 in
O.S.No.39 of 2020. It is for the petitioner to press for the interim relief in
I.A.No.33 of 2023 in A.S.No.67 of 2022.
6. Therefore, this Court is not inclined to grant any relief to the
petitioner by entertaining the present civil revision petition. At the same
time, there shall be a direction to the learned II Sub Judge, Madurai to
dispose of the I.A.No.33 of 2023 filed by the petitioner as expeditiously
as possible preferably within a period of two weeks from the date of
receipt of copy of this order. Pending such disposal within such period,
the Distrtict Munsif Court, Madurai shall keep the execution proceeding
in E.P.No.19 of 2022 in abeyance.
7. The present Civil Revision Petition stands disposed of with the
above observations. No costs. Consequently, the connected
miscellaneous petition is closed.
06.06.2023
NCC : Yes / No
Index : Yes / No
https://www.mhc.tn.gov.in/judis
C.R.P(MD)No.1313 of 2023
Internet : Yes / No
sn
Note: Issue order copy on 07.06.2023.
To
1.The District Munsif Court,
Madurai.
2.The learned II Sub Judge,
Madurai.
3.The Section Officer
Vernacular Section,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
C.R.P(MD)No.1313 of 2023
C.SARAVANAN,J.
SN
C.R.P(MD)No.1313 of 2023
06.06.2023
https://www.mhc.tn.gov.in/judis
