B.Vijayarani vs Muthu
2024 Latest Caselaw 19919 Mad

Madras High Court

B.Vijayarani vs Muthu on 22 October, 2024

                                                                                 C.R.P.No.2357 of 2023


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 22.10.2024

                                                        CORAM

                                  THE HONOURABLE Mrs. JUSTICE R.KALAIMATHI

                                                 C.R.P.No.2357 of 2023
                                              and C.M.P.No.14589 of 2023
                  1. B.Vijayarani
                  2. Diwakar
                  3. D.Keethiga                                                    ...Petitioners
                                                          vs.


                  Muthu                                                           ... Respondent


                  PRAYER: Civil Revision Petition is filed under Article 227 of the
                  Constitution of India to struck down the petition in R.E.A.No.1 of 2022 in
                  R.E.P.No.60 of 2021 in O.S.No.19 of 2016 pending on the file of the
                  Principal District and Sessions Court, Tiruvannamalai.


                                    For Petitioners   : Mr.S.Akshai Sujinkumar
                                                       for Mr.B.Jawahar
                                    For Respondent : Mr.K.Govi Ganesan


                                                      ORDER

Mr.S.Akshai Sujinkumar for Mr.B.Jawahar, learned representing

counsel for the revision petitioners and Mr.K.Govi Ganesan, learned

counsel for the respondent are present.

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

2. This Civil Revision Petition is filed to struck down the petition in

R.E.A.No.1 of 2022 in R.E.P.No.60 of 2021 in O.S.No.19 of 2016 on the

file of the Principal District and Sessions Court, Thiruvannamalai. The

petitioners are the judgment debtors in the above said E.P.

3. On perusal of the records, it appears that E.A.No.1 of 2022 was

filed by the decree holder for an order of delivery under Order 21 Rule 35

read with Section 151 of Code of Civil Procedure, 1908. It appears that

the order of delivery was passed by the Execution Court as delivery is

ordered.

4. Recording the abovesaid observations, this Civil Revision Petition

stands dismissed. There is no order as to costs. Consequently,

connected Civil Miscellaneous Petition stands closed.

                                                                                        22.10.2024

                  Index        : Yes/No
                  Internet     : Yes/No

Speaking Order/Non-Speaking Order Neutral Citation Case : Yes/No mac

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

R.KALAIMATHI, J.

mac

To The Principal District and Sessions Court, Tiruvannamalai.

22.10.2024

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