Madras High Court
A.Kumar vs Mary Elizabeth Rani ... 1St on 9 April, 2025
Author: R.Vijayakumar
Bench: R.Vijayakumar
C.R..P.(PD)(MD).No.1094 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 09.04.2025
CORAM:
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
C.R.P(PD)(MD)No.1094 of 2025
and
C.M.P(MD) No.5957 of 2025
A.Kumar ... Petitioner/4th Defendant
Vs.
1. Mary Elizabeth Rani ... 1st Respondent/Plaintiff
2. Chinna Rani Jesintha
3. Praveen Kumar
4. Pio Roshon Kumar ... Respondents 2 to 4/
Defendants 1 to 3
PRAYER: Civil Revision Petition filed under Article 227 of Constitution of
India, to strike off the plaint in O.S.No.85 of 2022 on the file of the Sub
Court, Tuticorin, and allow this Revision Petition.
For Petitioner : Ms.K.Shwathini
1/7
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C.R..P.(PD)(MD).No.1094 of 2025
ORDER
The fourth defendant in O.S.No.85 of 2022 on the file of the Sub
Court, Tuticorin, has filed the present Civil Revision Petition under Article
227 of Constitution of India, to strike off the plaint on the ground that it is an
abuse of process of Court.
2. A perusal of the plaint averments reveal that the plaintiff and the first
defendant are sisters. The second and third defendants are the sons of the first
defendant. The fourth defendant is a purchaser from the first defendant.
3. The father of the plaintiff and the first defendant, namely, one Siluvai
Pitchai Parnanthu has executed two separate settlement deeds on 21.12.1964.
In one of the settlement deeds, door No.88-A has been settled in favour of the
plaintiff. In the other settlement deed door No. 88-B has been settled in
favour of the first defendant. Both the plaintiff as well as the first defendant
have been given only life interest under the said documents.
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C.R..P.(PD)(MD).No.1094 of 2025
4. The present suit has been filed by the plaintiff seeking to declare that
the sale deed executed by the first defendant in favour of the fourth defendant
on 07.05.2003 is a fraudulent one and declared to be null and void. According
to the learned counsel appearing for the revision petitioner/fourth defendant,
this settlement deed was executed by the first defendant only with regard to
the property allotted to her namely, door No.88-B. Therefore, the plaintiff
does not have any locus standi to challenge the same. In fact the sons of the
first defendant who are arrayed as defendants 2 and 3 have not chosen to
challenge the same. With the said averments, the present Civil Revision
Petition has been filed to strike off the plaint.
5. A perusal of the plaint further reveals that the plaintiff has sought for
the prayer for permanent injunction restraining the defendants from
interfering with the first schedule property, which was allotted to her in
partition. She has also prayed for permanent injunction that the common wall
should not be disturbed by the defendants. The plaintiff has further prayed for
a sum of Rs.5,00,000/- (Rupees Five Lakhs only) as damages for causing
damage to the north south wall on the western side of the first schedule
property. Except the first prayer, all other prayers are relating to the property
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C.R..P.(PD)(MD).No.1094 of 2025
that was allotted to the plaintiff, in the settlement deed dated 21.12.1964. In
such circumstances, it is clear that the plaintiff can very well maintain these
prayers.
6. The Hon'ble Supreme Court in the judgment reported in (2019) 7
SCC 158 (Madhav Prasad Aggarwal and another Vs.Axis Bank Limited
and another) in paragraph No.12 has held as follows:
“12. Indubitably, the plaint can and must be
rejected in exercise of powers under Order 7 Rule
11(d) of CPC on account of non-compliance of
mandatory requirements or being replete with any
institutional deficiency at the time of presentation of
the plaint, ascribable to clauses (a) to (f) of Rule 11
of Order 7 of CPC. In other words, the plaint as
presented must proceed as a whole or can be
rejected as a whole but not in part. In that sense,
the relief claimed by respondent No.1 in the notice
of motion(s) which commended to the High Court,
is clearly a jurisdictional error. The fact that one or
some of the reliefs claimed against respondent No.1
in the suit concerned is barred by Section 34 of the
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C.R..P.(PD)(MD).No.1094 of 2025
2002 Act or otherwise, such objection can be raised
by invoking other remedies including under Order 6
Rule 16 of CPC at the appropriate stage. That can
be considered by the Court on its own merits and in
accordance with law. Although, the High Court has
examined those matters in the impugned judgment
the same, in our opinion, should stand effaced and
we order accordingly.”
7. In view of the judgement of the Hon'ble Supreme Court it is clear
that either the plaint has to be rejected as a whole or the defendant has to face
the trial. Merely because, the plaintiff does not have any locus standi to file a
suit with regard to the first prayer, the plaint cannot be rejected on the ground
that it is an abuse of process of Court. It is always open to the revision
petitioner to raise an objection with regard to the locus standi of the plaintiff
or file appropriate application under Order 6 Rule 16 of C.P.C., at the
appropriate stage of the suit.
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C.R..P.(PD)(MD).No.1094 of 2025
8. In view of the above said facts, this Civil Revision Petition stands
disposed of. There shall be no order as to costs. Consequently connected
Miscellaneous Petition stands closed.
09.04.2025
NCC : Yes/No
Index : Yes / No
Internet : Yes / No
ebsi
To
1. The Sub Court,
Tuticorin.
2. The Section Officer,
Vernacular Records,
Madurai Bench of Madras High Court,
Madurai.
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C.R..P.(PD)(MD).No.1094 of 2025
R.VIJAYAKUMAR,J.
ebsi
C.R.P(PD)(MD)No.1094 of 2025
09.04.2025
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