Madras High Court
Krishnan Suresh Kumar vs R. Murugan on 31 October, 2023
C.R.P(MD)No.1884 of 2017
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 31.10.2023
CORAM:
THE HONOURABLE MR.JUSTICE BATTU DEVANAND
C.R.P(MD) No.1884 of 2017
1.Krishnan Suresh Kumar
2.Tmt. A. Muthumari @ Mallika
3. V. Ayyamperumal
4. A. Jeya ...Petitioners
Vs.
1. R. Murugan
2. R. Murugan
3. M. Balammal
4. Tmt. Petchiammal
S. Eswaran (Died)
5. E. Koilammal
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C.R.P(MD)No.1884 of 2017
6. S. Rammamoorthy
7. Tmt. Devika Ranjani
8. A. Subramanian
9. Tmt. Geetha
K. Somu (died )
10. K. Usha Rani
11. K. Lakshmanan
12. Tmt. Sridevi
13. V. Prakash babu
14. G. Thanagaraj
15. P. Pramma Thevan
16. Tmt. Ramu Ammal
17. D. Christopher Jeyapaul
18. A. Durairaj
19. T. Maniraj
20. Tmt. Jay Mary
21. N. Ponnammal @ santhi
22. C. Jeyaraj
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C.R.P(MD)No.1884 of 2017
23. Tmt. R. Pon Selvli
24. P. Subasri
25. Tmt. K. Usharani
26. K. Thiruvasagam
27. V. Muruganantham
28. Tmt. P. Amma Ponnu
29. S. Anbu Selvi
30. Tmt. Santhi Varma
31. Prithivi S. Ajish
32. C. Ramasundaram
33. Tmt. Kalammal
34. T. Ramasamy
35. M. Chelladurai
36. Tmt. Gomathi
37. Tmt. Chandra
38. G. Prem Kumar
39. Tmt. Gnanasundari
40. Tmt. Jeyarani
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C.R.P(MD)No.1884 of 2017
41. R. Sangeetha
42. C. Varadharajan
43. Tmt. Vimala
44. C. Santhankumar
45. N. Anandaraj, Narayanan
46. Tmt. C. Perinba Roja
47. P. Chelladurai
48. Tmt. Y.Chinnathai
49. S. Mohamed Rafeeq
50. M. Ansar Ali
51. S. Saravanan
52. Tmt. Muthulakshmi
53. R. Murugan
54. N. Murugaiah
55. Tmt. Reginal
56. P. Narayanan
57. S. Madasamy
58. Tmt. Krishna Bama
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C.R.P(MD)No.1884 of 2017
59. Tmt. J. Mumtaj
60. J. Sathikkul Ameen
61. M. Sornaraj
62. Tmt. Margaret Rani
63. K. Krishnan
64. Tmt. Mangayarkarasi
65. G. Ramasamy
66. M. Manickasamy
67. Tmt. Poochendu
68. S. Michael
69. V. Jessaiaya
70. S. Sivanthi
71. Tmt. Jeyalakshmi
72. Tmt. Seethalakshmi
73. A. Subakumar
74. Tmt. Tamizharasi
75. K. Kanagasabapathy
K. Shanmugam (Died)
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C.R.P(MD)No.1884 of 2017
76. R. Simson Packiyaraja
77. R. Senthatti
78. A. Arunachalam Pillai
79. Tmt. Valliammal
80. Tmt. Selvi
81. A. Senthilveli
82. Tmt. Shanmugathai
83. Tmt. Valliammal
84. Tmt. Petchiammal
85. Tmt. Subbulakshmi
86. Dr. C. Babu
87. M.D.R. Renganathan
88. T.Maharajan ...Respondents
(Respondents in I.A./Defendants 1, 2, 5, 7, 8, 11, 13, 18, 19, 20, 22
to 24, 26 to 31, 33 to 35, 39 & 10, 42, 46, 48, 50, 57 to 62, 64 to 67,
70 to 76, 78 and 88 to 90 were called absent and set ex-parte in the
trial Court and hence, notice to respondents 2, 3, 5, 7, 8, 10, 12, 17
to 19, 21 to 23, 25 to 30, 32 to 34, 38, 39, 41, 45, 47, 49, 56 to 61,
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C.R.P(MD)No.1884 of 2017
63 to 66, 69 to 76, 86, 87 and 88 herein are not necessary and notice
to them may be dispensed with)
PRAYER: Civil Revision Petition is filed under Article 227 of the
Constitution of India, to set aside the fair and decreetal order dated
02.06.2017 made in I.A.No.981 of 2015 in O.S.No.168 of 2010 on
the file of the Additional Subordinate Court, Tirunelveli and to allow
the same by allowing the present Civil Revision Petition.
For Petitioners : Mr. S.P. Maharajan
For Respondents : Mr. M.S. Jawaharlal - for RR6, 9, 13, 36,
37, 40, 51, 52 & 54
Mr.Ananth C.Rajesh - for RR4 & 68
No Appearance – for RR1, 11, 14, 16, 20,
35, 42 to 44, 46, 48, 50, 53, 62, 67, 77, 79
to 85.
Dispensed with - for RR2, 3, 5, 7, 8,10,
12, 17, 18, 19, 21, 22, 23, 25 to 30, 32 to 34
38, 39, 41, 45, 47, 49, 56 to 61, 63 to 66,
69 to 76 & 86 to 88.
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C.R.P(MD)No.1884 of 2017
Expired – RR15 & 78
Unserved – for RR24, 31, 61 & 55
ORDER
This Civil Revision Petition is filed against the order
02.06.2017 passed in I.A.No.981 of 2015 in O.S.No.168 of 2010 on
the file of the Additional Subordinate Court, Tirunelveli.
2. This Court called for the report from the concerned
Principal District Judge, by order dated 19.10.2023 with regard to
the status of the suit in the trial Court. Accordingly, the concerned
Principal District Judge, has sent a report wherein, it is stated that
the suit in O.S.No.168 of 2010 on the file of the Additional
Subordinate Court, Tirunelveli, is dismissed for non-prosecution, by
its decree and judgment, dated 04.11.2019.
3. In view of the above, as already the suit itself is
dismissed for non-prosecution, in the considered opinion of this
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C.R.P(MD)No.1884 of 2017
Court, nothing survives for further adjudication in this Civil
Revision Petition.
4. Accordingly, this Civil Revision Petition is dismissed
as infructuous. If the petitioners intend to ventilate their rights
against the plaintiffs in O.S.No.168 of 2010, the petitioners are
always at liberty to proceed in accordance with law.
5. No costs.
31.10.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
RM
To
The Additional Subordinate Judge,
Additional Subordinate Court,
Tirunelveli.
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C.R.P(MD)No.1884 of 2017
BATTU DEVANAND, J.
RM
C.R.P(MD) No.1884 of 2017
(2/2)
31.10.2023
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