Madras High Court
R.Maheswari vs T.Subramanian ... on 13 October, 2023
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 13.10. 2023
CORAM:
THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI
CRP No. 3879 of 2023
& CMP No. 23924 of 2023
R.Maheswari
...Petitioner/Third Party
Vs.
1.T.Subramanian ...Plaintiff/Petitioner/Auction purchaser/1st respondent
2.G. Arumugasamy
3.Chinnathai
....1st and 2nd Respondents/Judgment debtors/1st and 2nd
Defendant/2nd and 3rd respondents
PRAYER : This Civil Revision Petition is filed under Article 227of
Constitution of India, to allow this Civil Revision petition, set aside the
police Aid order dated 21.09.2023 passed in E.A No. 2 of 2023 in E.P No.
149 of 2017 in O.S No. 557 of 2004 by the Hon'ble Principal District and
Sessions Judge, Thiruvallur.
For Petitioner : Mr.S.Sundaresan
ORDER
This petition has been filed set aside the police Aid order dated
21.09.2023 passed in E.A No. 2 of 2023 in E.P No. 149 of 2017 in O.S No.
https://www.mhc.tn.gov.in/judis
557 of 2004 by the Hon'ble Principal District and Sessions Judge,
Thiruvallur.
2. The learned counsel for the petitioner submitted that admittedly the
petitioner was third party to the suit proceedings in O.S No. 577 of 2004, the said
suit was filed by the respondent/plaintiff against the defendants and the suit was
decreed. Thereafter, E.P No. 149 of 2017 was filed to execute the decree for
delivery. The revision petitioner herein who claim himself as tenant filed the
application Application in E.A(SR) No. 7923 of 2023 in E.P No. 149 of 2017
in O.S No. 557 of 2004 under order 21 rule 9 r/w Section 47 of CPC
application for resistance/obstruction in respect of schedule mentioned property
and the same was returned by the Trial Court and also ordered for delivery with
police aid and break open the lock. Hence he he preferred this petition to leave of
this court since because she is third party.
3. On perusal of the records it reveals that the revision petitioner claiming
himself as tenant filed application under order 21 rule 9 r/w Section 47 of CPC
raising his obstruction in respect of schedule mentioned property as a tenant in the
suit property but that application was returned for the reason that the petitioner is
third party to the suit proceedings. In the meanwhile, execution order for delivery
of break open lock with police aid was ordered by the Trial Court on 21.09.2023.
Hence the learned counsel for the petitioner submitted that as a tenant he was not
https://www.mhc.tn.gov.in/judis
aware of the suit proceedings and also he is a tenant under the third defendant. He
further submitted that the endorsement made by the court amine discloses that
there is three shops in ground in which two shops are closed and one Briyani shop
running by the third party on southern side. Therefore, the opportunity has to be
given to the revision petitioner to establish his claim before the Trial Court. Report
of Amin also perused. It reveals that two shops were closed one shop is under
occupation of third party. Hence, order dated 29.09.2023 passed in E.A No. 2 of
2023 in E.P No. 149 of 2017 in O.S No. 557 of 2004 is set aside. Further, the
Trial Court is directed to hear obstruction petition and decide on merits in E.P
No.149 of 2017 in O.S No. 557 of 2004 within a period of one weeks from the
date of copy of this order, till then shall not proceed execution proceedings.
4. In result, this Civil Revision petition is allowed. No Cost.
Consequentially connected miscellaneous petition is closed.
13.10.2023
pbl
Note: Issue order copy on 17.10.2023.
https://www.mhc.tn.gov.in/judis
T.V.THAMILSELVI,J.
Pbl
CRP No. 3879 of 2023
& CMP No. 23924 of 2023
13.10.2023
https://www.mhc.tn.gov.in/judis
