Madras High Court
S.Saravanan vs Sakthivel on 7 March, 2023
C.R.P(MD).No.612 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 07.03.2023
CORAM
THE HONOURABLE MR.JUSTICE C.SARAVANAN
C.R.P(MD).No.612 of 2023
and
CMP(MD)No.2804 of 2023
1.S.Saravanan
2.Rajamanikam Servai
... Revision Petitioners/Petitioners/Defendants 2&3
Vs.
1.Sakthivel
2.Pandi Prasath ... Respondents/Respondents/Plaintiffs
PRAYER:- This Civil Revision Petition has been filed under Article 227 of
the Constitution of India, to call for the records pertaining to the impugned
fair and decreetal orders made in I.A.No.2 of 2022 in O.S.No.143 of 2021 on
the file of the District Munsif court, Uthamapalayam, Theni District, dated
31.10.2022 and set aside the same by allowing the above civil revision
petition.
For petitioners : Mr.R.Shankar Ganesh
ORDER
The defendants 2 & 3 in O.S.No.143 of 2021 on the file of District
Munsif Court, Uthamapalayam, Theni District, have filed this Civil Revision
Petition against the order passed in I.A.No.2 of 2022 in O.S.No.143 of 2021
https://www.mhc.tn.gov.in/judis
C.R.P(MD).No.612 of 2023
on the file of the District Munsif court, Uthamapalayam, Theni District, dated
31.10.2022. The aforesaid order has been passed by the Trial Court on an
application filed under Order 7 Rule 11 of CPC.
2.The specific case of the petitioners is that the respondents/plaintiffs
in the above suit have colluded with the first defendant namely, Murugan,
who is not a party to the proceedings. It it submitted that they have no role in
the administration of the subject temple and therefore, the suit is liable to be
dismissed in view of the Section 41(i)(j) of the Specific Relief Act, 1963. The
Trial Court has dismissed the application filed by the petitioners with the
following observation:-
“nkw;fz;l ghprPyidapd;go kDjhuh;fs; fw;wwpe;j
tHf;fwpQh;fs; Kykhf nghjpa rl;l mwpt[iuf;F gpd;dh; ,e;j
kDit jhf;fy; bra;Js;shh;fs; vd;gJ bjhpa tUfpw epiyapy;
rl;lg;goahd vt;tpj Kfhe;jpuKk; ,y;yhky; chpikapay;
eilKiwr; rl;lk; 07R11(d)- d; mog;gilapy; tHf;Fiuia
epuhfhpf;fj;jf;f ve;j xU tpguKk; Twpf;bfhs;sg;glhky; ,e;j
kD jhf;fy; bra;ag;gl;L ePjpkd;wj;jpd; neuk; tPzof;fg;gl;L>
tHf;F tprhuizia fhyjhkjg;gLj;Jk; tpjkhf kDjhuh;fs;
bray;gl;Ls;sjhf ,e;ePjpkd;wk; fUJtjhy; ,e;j kDtpw;fhf
bryt[ bjhifahf U.3000/-j;ij kDjhuh;fs;/2> 3
gpujpthjpfs;> vjph;kDjhuh;fs;/thjpfSf;F brYj;j ntz;Lk; vd;W
cj;jutpLtJ ePjpapd; bghUl;L mtrpakhdjhf cs;sJ
vd;W ,e;ePjpkd;wk; fUJfpwJ. ,Wjpahf kD js;Sgo bra;J
cj;jutplg;gLfpwJ.:
https://www.mhc.tn.gov.in/judis
C.R.P(MD).No.612 of 2023
3.Reading the averments in the affidavit filed along with petition under
Order 7 Rule 11 of CPC, the Trial Court has dismissed the application in
I.A.No.2 of 2022 in O.S.No.143 of 2021. The Trial Court has come to a fair
conclusion that the petitioners/defendants have wrongly invoked the
jurisdiction of the Court to short circuit the suit filed under Section 9 CPC by
invoking Order VII Rule 11(d) of CPC.
4.This Civil Revision Petition is dismissed with the above observation.
No costs. Consequently, the connected miscellaneous petition is closed.
5.Considering the fact that the trial has already commenced in O.S.No.
143 of 2021, the District Munsif Court, Uthamapalayam, Theni District, is
directed to endeavour to complete the trial and pass judgment and decree in
O.S.No.143 of 2021 as expeditiously as possible preferably within a period
of 12 months from the date of receipt of a copy of this order.
07.03.2023
NCC : Yes/No
Index : Yes/No
Internet:Yes/No
dss
https://www.mhc.tn.gov.in/judis
C.R.P(MD).No.612 of 2023
C.SARAVANAN,J.
dss
To
1.The the District Munsif court,
Uthamapalayam, Theni District.
2.The Record Keeper,
V.R. Section,
Madurai Bench of Madras High Court,
Madurai.
C.R.P(MD).No.612 of 2023
and
CMP(MD)No.2804 of 2023
07.03.2023
https://www.mhc.tn.gov.in/judis
