K.Jamruth vs The Deputy General Manager
2024 Latest Caselaw 19900 Mad

Madras High Court

K.Jamruth vs The Deputy General Manager on 22 October, 2024

Author: R.Subramanian

Bench: R.Subramanian

                                                                      W.A.(MD)No.2101 of 2024




                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 22.10.2024

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                      and
                                  THE HONOURABLE MR.JUSTICE SUNDER MOHAN


                                            W.A.(MD)No.2101 of 2024
                                                      and
                                           C.M.P.(MD)No.14869 of 2024


                     K.Jamruth                                           : Appellants
                                                       Vs.
                     1.The Deputy General Manager,
                        Indian Bank Main Branch,
                        Jeni Plaza, Cantonment,
                        Trichy District.


                     2.The Chief Manager,
                        Indian Bank Main Branch,
                        Jeni Plaza, Cantonment,
                        Trichy District.


                     3.The Branch Manager,
                        Indian Bank,
                        Thambipatti Branch,
                        Trichy District.


                     4.V.Ramamoorthy                                    : Respondents


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

                     1/5
                                                                         W.A.(MD)No.2101 of 2024




                     PRAYER: Writ Appeal filed under Clause 15 of Letters Patent,

                     praying to set aside the order passed in W.P.(MD)No.19966 of 2024

                     dated 21.08.2024 by allowing the Writ Appeal.



                                  For Appellant         : Mr.S.Satheesh Kumar
                                  For Respondents 1 to 3 : Mr.Gowri Shankar
                                                          Panel Standing Counsel


                                                 JUDGMENT

************** [Judgment of the Court was delivered by R.SUBRAMANIAN, J.]

Challenge is to the order of the learned Single Judge

made in W.P.(MD)No. 19966 of 2024 dated 21.08.2024.

2.The learned Judge has only referred the petitioner to

the Civil Court, since the auction had taken place long back and

granting a decree for delivery and possession under Article 226 of

the Constitution of India is impermissible. Hence, we see no reason

to interfere with the judgment of the Writ Court.

3.Accordingly, the Writ Appeal fails and the same is

dismissed. However, it is open to the petitioner to seek appropriate

relief against the Bank for return of the consideration if he deems https://www.mhc.tn.gov.in/judis

fit. There shall be no order as to costs. Consequently, the connected

miscellaneous petition is closed.

[R.S.M.,J.] & [S.M.,J.] 22.10.2024 Neutral Citation : Yes/No Index : Yes/No Internet : Yes/No MR

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

To

1.The Deputy General Manager, Indian Bank Main Branch, Jeni Plaza, Cantonment, Trichy District.

2.The Chief Manager, Indian Bank Main Branch, Jeni Plaza, Cantonment, Trichy District.

3.The Branch Manager, Indian Bank, Thambipatti Branch, Trichy District.

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

R.SUBRAMANIAN, J.

and SUNDER MOHAN, J.

MR

JUDGMENT MADE IN

22.10.2024

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