C.Subramonia Pillai vs Vetri Velayuthaperumal
2023 Latest Caselaw 13125 Mad

                                                                              C.R.P.(MD).No.85 of 2019


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 25.09.2023

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE C.KUMARAPPAN

                                           C.R.P.(PD)(MD)No.85 of 2019
                                                       and
                                            C.M.P(MD) No.433 of 2019

                     C.Subramonia Pillai                            ... Petitioner/Petitioner/
                                                                        Defendant No.14

                                                          -vs-

                     1. Vetri Velayuthaperumal
                     2. Murugan
                                                                 ... Respondents 1 and 2/
                                                                    Respondents 1 and 2/
                                                                     Plaintiffs

                     3. Thirupananthal Kasi Thirumadam
                        Represented by its Sheer,
                        Muthukumaraswamy Thambiran
                        Thirupananthal Kasi Thirumadam,
                        Thiruvidai Maruthoor Taluk,
                        Tanjore District.

                     4. The Commissioner,
                        Hindu Religious and Charitable Endowment,
                        Nungampakkam,
                       Chennai.




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                                                                             C.R.P.(MD).No.85 of 2019


                     5. The Joint Commissioner,
                        Hindu Religious and Charitable Endowment,
                        Thiruvananthapuram Road,
                        Palayamkottai,
                        Tirunelveli District.

                     6. The Joint Commissioner,
                        Hindu Religious and Charitable Endowment,
                        Tanjore.

                     7. T.Neela

                     8. A.Jeyanthi

                     9. H.Karthikeyan

                     10. G.Murugan

                     11. Rajathi
                     12. Brucelin
                     13. S.Sujanaram
                     14. Mapri Devi
                     15. P.Rethinakaran
                     16. D.Joseph Isac Raja                     ... Respondents 3 to 16/
                                                                    Respondents 3 to 16/
                                                                    Defendants 1 to 13 and 15

                     PRAYER: Civil Revision Petition is filed under Article 227 of the
                     Constitution of India, against the order dated 20.11.2018 made in I.A.No.369
                     of 2018 in O.S.No.81 of 2014 on the file of the learned Principal District
                     Judge, Kanyakumari at Nagercoil.
                                        For Petitioner    : Mr.S.Rajasekar

                                        For Respondents   : Mr.S.C.Herold Singh
                                                            For R1 and R2

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                                                                                      C.R.P.(MD).No.85 of 2019



                                                                   : Mr.M.Senthil Ayyanar
                                                                     Government Advocate
                                                                     for R4 to R6
                                                                  : Mr.D.Saravanan – for R10
                                                                  : No appearance – for R11 to R16

                                                             ORDER

The instant Civil Revision Petition is filed under Article 227 of the

Constitution of India, against the order dated 20.11.2018 made in I.A.No.369

of 2018 in O.S.No.81 of 2014 on the file of the learned Principal District

Judge, Kanyakumari at Nagercoil.

2. The learned counsel for the petitioner was directed to verify the stage

of the suit.

3. When the matter is taken up for hearing, the learned Counsel

appearing for the petitioner would submit that now, the suit is posted for

judgment on 10.10.2023, and he has also filed the print out of the e-Court

website as evidence to that effect. In view of the advanced stage of the suit,

the learned counsel prayed to dispose of the Civil Revision Petition without

going into the merits of the matter.

https://www.mhc.tn.gov.in/judis C.R.P.(MD).No.85 of 2019

4. Recording the stage of the suit, this Civil Revision Petition is

disposed of. However disposal of the Civil Revision Petition, will in no way

affect the rights of both parties to proceed according to law. There shall be no

order as to costs. Consequently connected Miscellaneous Petition is closed.

                                                                                           25.09.2023
                     NCC      : Yes/No
                     Index    : Yes / No
                     Internet : Yes / No
                     ebsi

                     To

1. The Principal District Judge, Kanyakumari at Nagercoil.

https://www.mhc.tn.gov.in/judis C.R.P.(MD).No.85 of 2019

C.KUMARAPPAN,J.

ebsi

C.R.P(PD)(MD)No.85 of 2019

25.09.2023

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