K.Mathivanan vs Veerachamy
2024 Latest Caselaw 21523 Mad

Madras High Court

K.Mathivanan vs Veerachamy on 12 November, 2024

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 12.11.2024

                                                        CORAM

                                  THE HONOURABLE MR.JUSTICE N.SENTHILKUMAR

                                            C.R.P.(MD)(PD)No.315 of 2020

                 K.Mathivanan                                            ... Petitioner

                                                          vs.


                 1.Veerachamy
                 2.Minor Seema Rathi
                 3.Minor Sanjiv Gandhi
                 4.Bala

                 5.The District Collector,
                 Pudukottai District,
                 Collector's Office, Pudukottai.                         ...Respondents

                 PRAYER: Civil Revision Petition is filed under Article 227 of Constitution of
                 India to call for the records and set side the judgment and decree dated
                 14.11.2019 in Pauper O.P.No.20 of 2018 on the file of the learned Principal
                 District Judge, Pudukottai.


                                       For Petitioner   :Mr.N.Ananthapadmanabhan
                                                        for M/s.APN Law Associates
                                       For R1 to R4     :Mr.N.Kamesh
                                                        *****

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

                           The learned Counsel for the petitioner submits that originally, a suit was

                 filed before the Principal District Court, Pudukottai in P.O.P.No.20 of 2018. The

                 said petition was filed for declaring the plaintiff as a pauper. The said petition

                 was allowed by the learned Principal District Judge, by order, dated 14.11.2019.

                 The first respondent in POP has filed the present Civil Revision Petition.



                           2.The learned Counsel appearing for the respondents 1 to 4 submitted that

                 the respondents 1 to 4 are willing to pay the entire Court fee and requested that

                 the suit may be disposed of as expeditiously.



                           3.Recording the same, the Civil Revision Petition is disposed of with a

                 direction to the respondents 1 to 4 to pay the entire Court as per the Tamil Nadu

                 Court Fees Act, 2017 and the learned Principal District Judge, Pudukottai, shall

                 dispose of the suit as expeditiously as possible. No costs.



                 Internet              :Yes/No                        12.11.2024
                 NCC                   :Yes/No
                 Speaking Order        :Yes/No
                 cmr

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

                 1.The Principal District Judge, Pudukottai.
                 2.The District Collector,
                 Pudukottai District,
                 Collector's Office, Pudukottai.




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https://www.mhc.tn.gov.in/judis
                                        N.SENTHILKUMAR, J.

cmr

Order made in C.R.P.(MD)(PD)No.315 of 2020

12.11.2024

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