N.Palanathal vs The Deputy Registrar
2023 Latest Caselaw 12349 Mad

                                                                             CRP.No.1694 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 12.09.2023

                                                    CORAM:

                            THE HONOURABLE Mr. JUSTICE V.LAKSHMINARAYANAN

                                               C.R.P.No.1694 of 2019
                                            and C.M.P.No.10913 of 2019

                N.Palanathal                                                      ... Petitioner

                                                       Vs

                1.The Deputy Registrar,
                  Tamilnadu Co-operative Societies,
                  Dharapuram Circle,
                  Dharapuram.

                2.The Sub Registrar / Sales Officer,
                  Mulanur Cooperatve Society,
                  Mulanur, Tirupur District.

                3.The President,
                  K-797, Kongalnagaram Primary
                  Agricultural Cooperative Credit Society,
                  Kongalnagaram, Udumalpet Taluk,
                  Tirupur District.

                4.P.Jayachandrasekar
                5.Nataraj                                                     ... Respondents



                PRAYER: Civil Revision Petitions filed under Section 115 of Civil Procedure
                Code, to set aside the impugned judgment and decreetal order dated 06.03.2019

                1/4

https://www.mhc.tn.gov.in/judis
                                                                                   CRP.No.1694 of 2019

                passed in C.M.A.No.7 of 2016 by the learned III Additional District and
                Sessions Judge, Dharapuram in confirming the attachment order passed in
                C.E.P.No.69 of 2015/2016 in R.C.No.3294 of 2014/CA dated 08.10.2015 on the
                file of the first respondent/Deputy Registrar, Tamil Nadu Cooperative Societies,
                Dharapuram Circle, Dharapuram.


                                  For Petitioner    : Mr.G.Ethirajalu

                                  For Respondents   : Mr.B.Tamilnidhi,
                                                      Additional Government Pleader for R1 & R2


                                                      ORDER

Mr.G.Ethirajulu, learned counsel for the petitioner submits that as per

the directions of this Court dated 02.08.2023, his client Palanathal, had paid a

sum of Rs.10,00,000/- by way of demand draft to K-797, Kongalnagaram

Primary Agricultural Cooperative Credit Society, Kongalnagaram, Udumalpet

Taluk, Tirupur District.

2. The learned counsel for the petitioner has also produced a receipt from

the Secretary, who has received the amount and has filed a memo to that effect

on the receipt of Rs.10 lakhs, there are no further claims as against the property

or as against the petitioner.

https://www.mhc.tn.gov.in/judis CRP.No.1694 of 2019

3. In the light of the compliance of the order dated 02.08.2023, this Civil

Revision Petition stands allowed and the attachment order in C.E.P.No.69 of

2015/2016 in R.C.No.3294 of 2014/CA dated 08.10.2015 passed by the first

respondent/Deputy Registrar, Tamil Nadu Cooperative Societies, Dharapuram

Circle, Dharapuram stands raised. No costs. Consequently, connected

Miscellaneous Petition is also closed.

12.09.2023

Index:Yes/No Speaking order/Non-speaking order vkr

To

1. The III Additional District and Sessions Judge, Dharapuram.

2.The Deputy Registrar, Tamilnadu Co-operative Societies, Dharapuram Circle, Dharapuram.

3.The Sub Registrar / Sales Officer, Mulanur Cooperatve Society, Mulanur, Tirupur District.

https://www.mhc.tn.gov.in/judis CRP.No.1694 of 2019

V.LAKSHMINARAYANAN,J.

Vkr

CRP.No.1694 of 2019

12.09.2023

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