V. Gunasekaran vs The Deputy Registrar Of Co-Operative ...
2024 Latest Caselaw 8590 Mad

Madras High Court

V. Gunasekaran vs The Deputy Registrar Of Co-Operative ... on 5 June, 2024

Author: Battu Devanand

Bench: Battu Devanand

                                                                                      C.R.P. No. 2315 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 05.06.2024

                                                            CORAM:

                                  THE HONOURABLE MR.JUSTICE BATTU DEVANAND

                                                     C.R.P. No. 2315 of 2021
                                                               and
                                                    C.M.P. No. 17590 of 2021

                     V. Gunasekaran                                                  ... Petitioner

                                                                 Vs.

                     1.The Deputy Registrar of Co-operative Societies (Non-Credit),
                       D.No. 48, Lattice Bridge Road,
                       Adyar, Chennai – 600 020

                     2.The Managing Director,
                       The Tamil Nadu Co-operative Marketing Federation Ltd.,
                       Having office at D.No.91,
                       St.Mary's Salai,
                       Chennai – 600 018.

                     3.Lakshmikandam @ Tamilarasi
                     4.M.M.B. Shivaprakasam
                     5.C.Sehar                                                     ... Respondents

                                  Civil Revision Petition is filed under Article 227 of the Constitution
                     of India, to call for the records pertaining to the judgment and decree passed
                     by the Chief Judge, Court of Small Causes, Chennai in C.M.A.No.1 of 2014
                     dated 31.07.2019 by confirming the order of Surcharge passed by the first

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                       C.R.P. No. 2315 of 2021

                     respondent in Na.Ka.No.2664 of 1998 Sa. Pa.01 dated 27.01.2014 and set
                     aside the same by allowing this Civil Revision Petition.


                                        For Petitioner     : Mr. R. Marudhachalamurthy

                                        For Respondents : Mrs. Amirtha Dinakaran, for R1
                                                          Government Advocate

                                                           ORDER

This Civil Revision Petition has been filed against the judgment and

decree passed in C.M.A.No.1 of 2014 dated 31.07.2019 on the file of the

Chief Judge, Court of Small Causes, Chennai by confirming the order of

Surcharge passed by the first respondent in Na.Ka.No.2664 of 199 Sa.Pa.01

dated 27.01.2014.

2. During the course of hearing, the learned counsel for the petitioner

submits that the sole petitioner died and as such, the case is abated and to

prove the same, he filed death certificate issued by the Greater Chennai

Corporation, Department of Public Health, dated 19.11.2023. The said

certificate is placed on record.

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

3. Considering the request of the learned counsel for the petitioner,

the Civil Revision Petition is dismissed as abated.

4. Consequently, connected miscellaneous petition is closed. No

costs.

05.06.2024

Index : Yes / No Neutral Citation : Yes / No AT

To The Chief Judge, Court of Small Causes, Chennai.

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

BATTU DEVANAND, J.

AT

C.R.P. No. 2315 of 2021 and

05.06.2024

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