T.Ramachandran vs Thiruvenkata Reddiar
2023 Latest Caselaw 1853 Mad

                                                                          C.R.P(MD)No.2368 of 2014



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 03.03.2023

                                                        CORAM

                                  THE HON'BLE MRS.JUSTICE L.VICTORIA GOWRI

                                            C.R.P(MD)No.2368 of 2014
                                                     and
                                              M.P(MD)No.1 of 2014

                     T.Ramachandran                             ... Petitioner /
                                                            2 Respondent / 2nd Defendant
                                                               nd



                                                         Vs.

                     1.Thiruvenkata Reddiar
                     2.T.Seenivasan
                     3.R.Dhanasekara Pandian
                     4.M.Serjun
                     5.R.Malliga
                     6.R.Rajeswari
                     7.V.Rajalakshmi                             ... Respondents /
                                                        Respondents 3 to 8 / Defendants 3 to 8

                     PRAYER : Civil Revision Petition is filed under Article 227 of
                     Constitution of India, to set aside the order and decreetal order dated
                     07.10.2014 passed in I.A.No.70 of 2014 in O.S.No.63 of 2008 on the file
                     of the learned Subordinate Judge, Virudhunagar and pass such other
                     appropriate order as this Court.

                     1/4



https://www.mhc.tn.gov.in/judis
                                                                                C.R.P(MD)No.2368 of 2014




                                         For Petitioner    : Mr.S.Manickam
                                                             for Mr.R.Aravind Raj

                                         For R-1, R-4,
                                              R-6 & R-7 : No appearance
                                         For R-2        : Mr.Lakshmi Gopinathan
                                         For R-3 & R-5 : Dismissed


                                                          ORDER

Both the learned Counsel for the petitioner and the respondents are

present today. Heard the learned Counsel on either side and perused the

materials available on record.

2. The learned Counsels for the petitioner as well as the

respondents submitted that this Civil Revision Petition has been

preferred as against the orders passed by the District Munsif Court,

Thuraiyur in I.A.No.70 of 2014 in O.S.No.63 of 2008 which was one for

seeking the permission of the trial Court to receive the additional written

statement of the first defendant and that came to be allowed on

07.10.2014. Challenging the same, this Civil Revision Petition is filed.

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.2368 of 2014

However, when this case was called up for hearing, both the learned

Counsels for the petitioner and the respondents submitted that this Civil

Revision Petitioner may be given the liberty to challenge whatever they

have raised in this revision at the time of trial in O.S.No.63 of 2008 and

the trial Court may be given a direction to complete the trial in O.S.No.

63 of 2008 and pronounce the judgment as expeditiously as possible

within a period of three (3) months from the date of receipt of a copy of

this order.

3. With the above said observations, this Civil Revision Petition

stands disposed of. There shall be no order as to costs. Consequently,

connected Miscellaneous Petition stands closed.

                                                                                     03.03.2023

                     NCC                : Yes / No
                     Index              : Yes / No
                     Internet           : Yes / No
                     BTR

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.2368 of 2014

L.VICTORIA GOWRI, J.

BTR To

1.The Subordinate Judge, Virudhunagar.

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

Order made in C.R.P(MD)No.2368 of 2014

03.03.2023

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