Madras High Court
K.Sibi vs K.Chinnathambi on 11 September, 2024
C.R.P.(PD).No.3632 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 11.09.2024
CORAM :
THE HON'BLE MR.JUSTICE V.LAKSHMINARAYANAN
C.R.P.(PD).No.3632 of 2024
K.Sibi .. Petitioner
Versus
1. K.Chinnathambi
2. C.Kirubanandhan
3. K.K.Rithanya
4. C.Akilandam
5. K.Kanagadevi .. Respondents
Prayer : Civil Revision Petition filed under Article 227 of the Constitution
of India to direct the learned Principal District and Sessions Judge,
Namakkal to number the plaint in O.S.C.F.R.No.1571 of 2024, dated
26.07.2024 and proceed in accordance with law.
For Petitioner : Mr.R.T.Vishnu
ORDER
This Civil Revision Petition is at the instance of the plaintiff in
O.S.C.F.R.No.1571 of 2024. The plaint seeks for the following reliefs:-
m) jhth brhj;Jf;fis MW rk ghfkhfg;
gphpj;J. thjpf;F xU ghfj;ij gpujpthjpfs;
bfhLf;f ntz;Lbkd;W Kjy;epiy
jPg;g;ghizia gpwg;gpj;Jk;.
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M) gpujpthjpfs; jtWk;gl;rj;jpy; thjp Mizah;
epakd kD K:yk; ,Wjpepiy jPg;g;giz bgw;Wf;
bfhs;Sk; tifapy; thjp chpikia jf;f itj;J
cj;jputspj;Jk;.
,) jhth brhj;Jf;fisg; bghWj;J 05.07.2006k;
Mz;L Mtz vz;.1660/2006k; Mz;L Vw;gl;l
ghfg; ghfg; gphptpidg; gj;jpuk; uj;J bra;jJ
bry;yhJ vd;W tpsk;gi[ f ghpfhuk; tH';fpa[k;.
<) jhth brhj;Jf;fis ,Wjpepiy jPhg;giz
Vw;gLk; tiu gpujpthjp ve;j tpy;y';f
tptfhu';fs; cl;gLj;jf; TlhJ vd;W epue;ju
cWj;Jf;fl;lis ghpfhuk; tH';fpa[[k;.
c) jhth bryt[j; bjhifia gpujpthjpfs;
thjpf;F brYj;Jk;go cj;jputspj;Jk;. kw;Wk;
cs) ,d;Dk; rK:fk; nfhh;l;lhh; mth;fs; ,e;j
tHf;F NH;epiyfSf;F crpjk; vd;W
fUjf;Toa ,ju ghpfhu';fisa[k; thjpf;F
Mjuthft[k;. gpujpthjpfSf;F vjpuhf[k; tH';f
ePjp brYj;j ntz;Lkha; thjp gpuhh;j;jpf;fpwhh;/
2. The suit was originally presented before the learned District Munsif
at Tiruchengode. The learned District Munsif took a view that since one of
the prayers seeks for setting aside the partition deed, the proper remedy for
the parties is to seek for cancellation and present the suit before the District
Court, Namakkal. Accordingly, the petitioner/plaintiff paid the enhanced
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Court fees, corrected the plaint to that of Section 40 of the Tamil Nadu
Court-Fees and Suits Valuation Act, 1965 and presented the suit before the
District Court, Namakkal.
3. The District Court, referring to the judgment of this Court in
Tamilzhselvi and Ors. Vs. Kaliyavardhan, C.R.P(PD).No.3636 of 2017,
dated 20.04.2024, directed that the valuation of the suit is to be under
Section 25 of the Act and returned the plaint.
4. Here is an unfortunate case where the petitioner/plaintiff valued the
suit in terms of Section 25(d) of the Act and presented before the proper
Court. On account of the return, he was constrained to approach the District
Court. Today, between the two Courts, the plaint is being shuttled across.
In clear and categorical terms, the Hon'ble Mr.Justice G.K.Ilanthiraiyan held
in C.R.P.(PD).No.3636 of 2017 that seeking for setting aside a partition will
not come within the scope of Section 40 of the Act. Therefore, the return
made by the learned District Munsif itself is contrary to the view taken by
this Court.
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5. In order to give a solution to the present imbroglio, there shall be a
direction to the learned District Munsif, Tiruchengode to receive
O.S.C.F.R.No.1571 of 2024 with the prayer as couched for setting aside the
same instead of cancellation and he shall, on presentation of the plaint
within 30 days from the date of receipt of a copy of this order, number the
plaint, if it is otherwise in order and issue summons to the defendants.
6. This Civil Revision Petition is ordered accordingly. No costs.
11.09.2024
Index : yes/no
Speaking order/Non-speaking order
Neutral Citation : yes/no
grs
Note:- Registry is directed to return the original plaint
to the learned Counsel for the petitioner, after
obtaining the usual endorsement.
To
1. The Principal District and Sessions Judge,
Namakkal.
2. The District Munsif,
Tiruchengode.
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V.LAKSHMINARAYANAN, J.
grs
11.09.2024
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