Madras High Court
Karuppaiyan vs Poomalai ... 1St on 30 March, 2023
C.R.P(MD)No.872 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 30.03.2023
CORAM
THE HON'BLE MR.JUSTICE C.SARAVANAN
C.R.P(MD)No.872 of 2023
and
C.M.P(MD) No.3948 of 2023
1.Karuppaiyan
2.Jothi
3.Valliammai
4.Pothum Ponnu
5.Ramanathan
6.Malaiyappan
7.Gengaiammal
8.Pothum Ponnu
9.Jeyanthi
10.Devi ...Petitioners/Petitioners/
Defendants 1 to 7 & 9 to 11
Vs.
1.Poomalai ... 1st Respondent/1st Respondent/
Plaintiff
2.Malarkodi ... 2nd Respondent/2nd Respondent/
8th Defendant
(Notice to 2nd respondent dispensed
with as she remained ex-parte before
Trial Court)
PRAYER: Civil Revision Petition is filed under Article 227 of
Constitution of India, to set aside the fair and decreetal order, dated
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1/8
C.R.P(MD)No.872 of 2023
29.04.2021 made in I.A No. 690 of 2018 in O.S No. 114 of 2018 on the
file of the District Munsif court, Pattukottai.
For Petitioner : Mr.N.Balakrishnan
ORDER
The present Civil Revision Petition has been filed against the
order, dated 29.04.2021 made in I.A No. 690 of 2018 in O.S No. 114 of
2018 on the file of the District Munsif court, Pattukottai.
2. The petitioners are the defendants in O.S.No.114 of 2018 on the
file of District Munsif Court, Pattukottai. The petitioners had filed
I.A.No.690 of 2018 to reject the plaint filed by the respondents herein
under Order 7 Rule 11 of C.P.C. The trial Court by the impugned fair and
decreetal order has rejected the prayer for rejection of the plaint. The
relevant portion of the impugned order reads as under:
"8.,U jug;G fl;rpia ghprPyis nra;ifapy;>
kDjhuh; kDtpy; $wpAs;s fl;rp thjp tof;Fiu
12tJ ghuhtpy; m.t.vz;.56/1998d; 5k; vjph;thjp
nyl;Rkpf;F> thjp jhd; ,e;J thhpRhpik rl;lg;gphpT
15 (2)d; gb thhpR vd;W tpsk;Gif ghpfhuk; Nfhhp
tof;F jhf;fy; nra;Js;sjhf fz;Ls;sjw;F Kuzhf
tof;Fiu VI (m) gj;jpapy; ,we;j khrp mk;gyj;jpw;F
mthpd; Kjy; kidtp kPdhl;rp %yk; gpwe;j thjp
kl;Lk; jhd; ,e;J thhpRhpik rl;lk; gphpT 15(2)d;gb
thhpR vd;W tpsk;Gif nra;Ak;gb vd;W Kd;Df;F
gpd; Kuz;ghlhf Nfl;fg;gl;Ls;sJ. kw;Wk; thjp
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C.R.P(MD)No.872 of 2023
jhf;fy; nra;Js;s tof;Fiuapy; thhpR ghpfhuk;
kl;LNk NfhhpapUg;gjhy; Nkw;fz;l tof;Fiuapy; Kd;
tof;fpy; jPhg ; ;ghiz gpwg;gpf;fg;gl;Ls;s midj;J
nrhj;Jf;fisAk; nfhLj;jpUg;gJ ePjpkd;wj;ij
kiwKfkhf Vkhw;Wk; nrayhFk;. NkYk; mjw;fhd
ePjpkd;wf; fl;lzKk; nrYj;jg;glTkpy;iy. mjid
nghWj;J r%fk; ePjpkd;wj;jhh; mth;fshy;
tof;Fiuia jpUg;gg;gl;l nghOJ Rl;bf;fhl;lg;gLk;
me;j Fiwfis epth;j;jp nra;aglhky; mry;
tof;fhdJ Nfhg;gpw;F vLf;fg;gl;Ls;sJ vd;w
fl;rpia ghprPyid nra;ifapy; mry; tof;fhdJ
Nfhg;gpw;F vLj;jNghJ Taken on file subject to objection
of maintainability vd;w cj;jutpd; mbg;gilapy;jhd;
gpuhJ Nfhg;gpw;F vLf;fg;gl;Ls;sJ. mry; tof;F
epiyf;fj;jf;fjh vd;gJk; Fwpj;Jk; kDjhuh; kDtpy;
$wpAs;s gpuhJ Vw;Gilajy;y vd;w fl;rpia
nghWj;Jk; ,k;kDtpy; jPh;khdpf;f ,ayhJ. mry;
tof;F tprhuizapy; jhd; jPh;khdpf;f ,aYk;.
9.thjp jhf;fy; nra;Js;s tof;F thjp ,we;j
khrp mk;gyj;jpw;F thhpR vd;W tpsk;Gif ghpfhuk;
Nfhhp jhf;fy; nra;Js;shNu jtpu nrhj;jpd; chpij
%yk; Fwpj;J jhth jhf;fy; nra;ag;gltpy;iy.
NkYk;> vjph;kDjhuh; jug;gpy; thjpl;l fw;wwpe;j
tof;fpwQh; chpikapay; eilKiwr;rl;lk; fl;lis 7
tpjp 11y; rhpahd cl;gphpT fz;L jhf;fy;
nra;ag;gltpy;iy vd;w fl;rpia ghprPyid
nra;ifapy; kDjhuh; kDtpy; chpikapay;
eilKiwr;rl;lk; fl;lis 7 tpjp 11y; cl;gphptpd;wp
kD jhf;fy; nra;Js;sJ GydhfpwJ.
NkYk;> xU gpuhij ve;nje;j #o;epiyapy;
epuhfhpf;fyhk; vd chpikapay; eilKiwr;rl;lk;
fl;lis 7 tpjp 11y; $wg;gl;Ls;sJ.
As per Order 7 Rule 11 of CPC
The plaint shall be rejected in the following cases.
a) Where it does not disclose a cause of action
b) Where the relief claimed is undervalued, and the
plaintiff, on being required by the Court to correct the
valuation within a time to be fixed by the Court, fails to do
so;
c) Where the relief claimed is properly valued but
the plaint is written upon paper insufficiently stamped,
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C.R.P(MD)No.872 of 2023
and the plaintiff, on being required by the Court top
supply the requisite stamp-paper within a time to be fixed
by the Court to do so.
d) Where the suit appears from the statement in the
plaint to be barred by any law.
e) Where it is not filed in duplicate
f) Where the plaintiff fails to comply with the
provisions of Rule 9.
mjd;gb xU tof;fpy; tof;F%yk;
nrhy;yg;glhj NghJk; Fiwthd ePjpkd;w fl;lzk;
nrYj;jp ,Uf;Fk;gl;rj;jpy; chpa ePjpkd;w
fl;lzj;ij nrYj;j nrhy;yp ePjpkd;wk; cj;jutpl;l
gpd;G nrYj;jhj NghJk;> chpa ePjpkd;w fl;lzj;ij
nrhy;yptpl;L me;j ePjpkd;w fl;lzk;
nrYj;jg;glhjgl;rj;jpy; ePjpkd;wk; Fwpg;gpLk;
fhyfl;lj;jpy; Nkw;fz;l Fiwe;j jil
nra;ag;gl;bUf;Fk;NghJk; mry; gpuhJ jhf;fy;
nra;ahjg;lrj;jpYk; chpikapay; eilKiwr;rl;lk;
fl;lis 7 tpjp 9y; fz;Ls;s fhuzpfis
epiwNtw;whjNghJk; xU gpuhij epuhfhpj;J
cj;jutplyhk; vd $wg;gl;Ls;sJ.
10.,t;tof;fpy; gpuhij epuhfhpf;f Ntz;b
kDjhuh; NfhhpAs;s fhuzq;fs; vJTk; Nkw;fz;l
gphptpw;F cl;gl;l fhuzpf;Fs; mlq;ftpy;iy. NkYk;
kDjhuhy; gpuhij epuhfhpg;gjw;fhf $wpAs;s
fhuzpfs; midj;Jk; mry; tof;fpy; jPh;khdk;
nra;ag;gl Ntz;baitahf ,Uf;fpd;w fhuzj;jhy;
kDjhuh; NfhhpAs;sgb thjpapd; gpuhij epuhfhpj;J
cj;jutpl ,ayhJ vd ,e;ePjpkd;wk; KbT
nra;fpd;wJ. vdNt kDjhuhpd; ,k;kDthdJ
js;Sgb nra;J cj;jutplg;gLfpwJ.
Kbthf ,k;kDthdJ js;Sgb nra;J
cj;jutplg;gLfpwJ. nryTj;njhif ,y;iy."
3. Already another Civil Revision Petition in C.R.P(MD)No.2517
of 2022 has been filed by the petitioners herein wherein, an order came
to be passed on 15.03.2023.
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C.R.P(MD)No.872 of 2023
4. The case of the petitioner appears to be that the
respondents/plaintiffs have no rights to file a suit as the issue has
attained finality by a judgment and decree of this Court in S.A.(MD)Nos.
1618 and 1619 of 1992, dated 23.07.2008. Merely, aforesaid judgment
and decree states that there shall be a preliminary decree for partition and
that the first respondent, who is the plaintiff therein is entitled to 50% of
the share and legal representations of the fifth respondent therein is
entitled to ½ share in Schedule A and B property. The relevant portion of
the aforesaid order reads as under:
"24. The decree of the Court below is modified as
follows:
"There shall be a preliminary decree for partition.
The plaintiff in O.S.No.56 of 1988, the daughter of Masi
Ambalam and the fifth defendant Lakshmi shall be entitled
to half share each in 'A' schedule property and half share
each in half of 'B' schedule property."
5. Therefore, the issue has to whether the petitioners are entitled to
inherit the rights on account of the death of his mother is to be decided in
the light of the above observations. This Court has not come to the
conclusion that the petitioners are the legal representatives. Therefore,
there is no merit in the civil revision petition as ordered in C.R.P.2571 of
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C.R.P(MD)No.872 of 2023
2022. The Trial Court is directed to expedite the trial in O.S.No.114 of
2018.
6. The present Civil Revision Petition stands dismissed with the
above observations. No costs. Consequently, connected miscellaneous
petition is closed.
30.03.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
sn
To
1.The District Munsif court,
Pattukottai.
2.The Section Officer
Vernacular Section,
Madurai Bench of Madras High Court,
Madurai.
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C.R.P(MD)No.872 of 2023
https://www.mhc.tn.gov.in/judis
C.R.P(MD)No.872 of 2023
C.SARAVANAN,J.
SN
C.R.P(MD)No.872 of 2023
30.03.2023
https://www.mhc.tn.gov.in/judis
