C.Meenakshi vs B.Seethalakshmi
2023 Latest Caselaw 1931 Mad

                                                                           C.R.P(MD)No.603 of 2023



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 06.03.2023

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE C.SARAVANAN

                                            C.R.P(MD)No.603 of 2023

                     A.Chockalingam (Died)

                     1.C.Meenakshi
                     2.Shenbagavalli
                     3.C.Arasappan
                     (Represented by power agent of
                     petitioners 1 to 3 vide order dated
                     25.04.2022 in E.A.No.2 of 2019)

                     E.Shanthi                                   ... Revision Petitioners/
                                                                     Petitioners/Plaintiffs

                                                           Vs.
                     1.B.Seethalakshmi

                     2.L.Palaniappan                              ... Respondents/
                                                                      Respondents/defendants

                     PRAYER: Civil Revision Petition is filed under Article 227 of
                     Constitution of India, to pass on order of speedy disposal of E.P.No.48 of
                     2015 in O.S.No.568 of 2012 within time frame pending on the file of sub
                     ordinate Judge, Devakottai.


                                    For Petitioner    : Mrs.S.Vijayashanthi



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                                                                                  C.R.P(MD)No.603 of 2023

                                                          ORDER

This civil revision petition is disposed of at the time of admission

without notice to the respondents as no adverse order proposed to be

passed against the contesting respondents/defendants in E.P.No.48 of

2015 and the connected miscellaneous petition in E.A.Nos.1 of 2019 and

3 of 2021.

2. The petitioners claim that they are legal heirs of late

A.Chockalingam (since deceased) who had filed O.S.No.568 of 2012

before the Subordinate Judge, Tiruchirapalli and the suit came to be

decreed ex parte on 06.02.2014. Pursuant to the aforesaid ex parte

judgment and decree passed by the Subordinate Judge, Tiruchirappalli,

the plaintiff/decree holder A.Chockalingam, (since deceased) filed

E.P.No.48 of 2015.

3. In the aforesaid proceedings, E.A.Nos.1, 2 of 2019 and 3 of

2021 have been filed. Only orders in E.A.No.2 of 2019 has been passed.

Orders in E.A.Nos.1 of 2019, 3 of 2021 are yet to be taken up for

hearing.

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C.R.P(MD)No.603 of 2023

3. Considering the fact that E.P. is of the year 2015 and

considering the fact that ex parte judgment and decree, dated 06.04.2014

has not been disturbed in the subsequent proceedings, this Court is

inclined to dispose the civil revision petition by directing the

Subordinate Judge, Devakottai to dispose E.P.No.48 of 2015 along with

E.A.Nos.1 of 2019 and 3 of 2021 within a period of 12 months from the

date of receipt of copy of this order. The civil revision petition stands

disposed of. No costs.

                                                                               06.03.2023
                     NCC             :   Yes / No
                     Index           :   Yes / No
                     Internet        :   Yes / No

                     sn


                     To

1.The Subordinate Judge, Devakottai.

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

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C.R.P(MD)No.603 of 2023

C.SARAVANAN,J.

SN

C.R.P(MD)No.603 of 2023

06.03.2023

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