M.Chandrasekhar vs M.K.Srinivasan
2023 Latest Caselaw 1856 Mad

                                                                                   C.M.P(MD).No.12284 of 2022
                                                                               in CRP(MD).SR.No.76870 of 2022



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 03.03.2023

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                         C.M.P(MD).No.12284 of 2022
                                                     in
                                        C.R.P(MD).SR.No.76870 of 2022

                     C.M.P(MD).No.12284 of 2022

                     M.Chandrasekhar                             .. Petitioner/Petitioner

                                                       Vs.
                     1.M.K.Srinivasan
                     2.M.S.Jeevarekha
                     3.M.S.Giridharan
                     4.M.S.Sakthinivasan
                     5.R.Ramasamy
                     6.N.Palanisamy
                     7.P.Vijaya Baskar
                     8.P.Devi
                     9.K.Rengasamy
                     10.Pappathi
                     11.K.Subbulakshmi
                     12.R.Sellammal
                     13.V.Ramasamy
                     14.R.Karunanithi
                     15.R.Ramesh
                     16.Senthilkumar
                     17.Prakash
                     18.R.Suresh                          .. Respondents/Respondents

                     PRAYER : Revision Petition filed under Section 151 of the Code of
                     Civil Procedure, to grant leave to the petitioner to file the above civil

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                                                                                     C.M.P(MD).No.12284 of 2022
                                                                                 in CRP(MD).SR.No.76870 of 2022



                     revision petition challenging the proceedings in E.P.No.49 of 2022 in
                     O.S.No.6 of 2011 on the file of the learned District Judge, Karur.
                     C.R.P(MD).SR.No.12284 of 2022
                     M.Chandrasekhar                     ... Petitioner/Third Party/Third Party
                                               Vs.,
                     1.M.K.Srinivasan
                     2.M.S.Jeevarekha
                     3.M.S.Giridharan
                     4.M.S.Sakthinivasan              ... Respondents 1 to 4/Petitioners/Decree
                                                                          -holder/Plaintiffs
                     5.R.Ramasamy
                     6.N.Palanisamy
                     7.P.Vijaya Baskar
                     8.P.Devi
                     9.K.Rengasamy
                     10.Pappathi
                     11.K.Subbulakshmi
                     12.R.Sellammal
                     13.V.Ramasamy
                     14.R.Karunanithi
                     15.R.Ramesh
                     16.Senthilkumar
                     17.Prakash
                     18.R.Suresh                          .. Respondents 5 to 18
                                                  /Respondents/Judgment debtors/defendants
                     PRAYER: Revision Petition filed under Article 227 of the Constitution
                     of India, to strike off the petition in E.P.No.49 of 2022 in O.S.No.6 of
                     2011 on the file of the learned District Judge, Karur.
                     In both
                                  For Petitioner  : Mrs.J.Anandhavalli
                                  For Respondents : Mr.P.Samuvel Gunasingh (for R1 to R4)




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                                                                                     C.M.P(MD).No.12284 of 2022
                                                                                 in CRP(MD).SR.No.76870 of 2022




                                                        ORDER

The present revision has been filed by a third party to the

execution proceedings seeking to quash the execution proceedings with

an application to grant leave of this Court to file the civil revision

petition.

2. Now, the learned counsel appearing for the revision

petitioner points out that the present revision petitioner has already filed

an application under Order 21 Rule 58 of the Code of Civil Procedure

before the Executing Court. The revision petitioner is permitted to raise

all the pleas before the said Court.

2. Granting such liberty, the application seeking leave to file

civil revision petition is closed, as no further orders are called for in the

revision. Accordingly, the Civil Revision Petition is rejected at the SR

stage itself. No costs.

                                                                          03.03.2023

                     Index          :     Yes / No
                     Internet       :     Yes / No
                     Rmk

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C.M.P(MD).No.12284 of 2022 in CRP(MD).SR.No.76870 of 2022

To

1.The District Judge, Karur.

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

C.M.P(MD).No.12284 of 2022 in CRP(MD).SR.No.76870 of 2022

R.VIJAYAKUMAR ,J.,

Rmk

Order made in C.M.P(MD).No.12284 of 2022 in C.R.P(MD).SR.No.76870 of 2022

Dated:

03.03.2023

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