Rajan vs Chitra Devi
2024 Latest Caselaw 18873 Mad

Madras High Court

Rajan vs Chitra Devi on 25 September, 2024

                                                                                       C.R.P.No.3822 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED :    25.09.2024

                                                            CORAM

                                  THE HON'BLE MR.JUSTICE V. LAKSHMINARAYANAN

                                                C.R.P.No.3822 of 2024
                                         and C.M.P.Nos.20972 & 20973 of 2024

                1.Rajan
                2.Durairaj
                3.Savithri                                                       ...    Petitioners

                                                     -Vs-


                Chitra Devi                                                      ...    Respondent



                Prayer : Civil Revision Petition under Article 227 of the Constitution of India to call
                for the records in D.V.C.No.12 of 2024 on the file of Additional Mahila Court,
                Cuddalore and strike off the same as illegal, arbitrary and unenforceable.


                                  For Petitioner     :       Mr.S.Sankar


                                                         ORDER

This Civil Revision Petition seeks to strike off D.V.C.No.12 of 2024 on the file

of the Additional Mahila Court, Cuddalore at Cuddalore.

2. The Full Bench of this Court in Arun Daniel -vs- Suganya [ 2022 (6)

CTC 833 ] in Paragraph 76(ix) had held that it is open to the respondents if they

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have been improperly impleaded as party to the proceedings to move an application

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V. LAKSHMINARAYANAN, J.

KST

to delete them from the array of parties. When the Full Bench has held that this

remedy is available to the parties, I am not inclined to entertain the revision.

3. In the light of the Full Bench judgment, granting liberty to the petitioner to

move appropriate application to delete them from the array of parties, this Civil

Revision Petition is dismissed. No costs. Consequently, connected miscellaneous

petitions are closed.

25.09.2024 Index : Yes/No Neutral Citation : Yes/No

KST

To

The Additional Mahila Court Cuddalore.

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