Marundiammal vs The Investment Trust Of India Ltd
2025 Latest Caselaw 2387 Mad

Madras High Court

Marundiammal vs The Investment Trust Of India Ltd on 3 February, 2025

Author: A.D.Jagadish Chandira

Bench: A.D.Jagadish Chandira

                                                                                  C.R.P.No.318 of 2025




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 03.02.2025

                                                       CORAM :

                        THE HONOURABLE MR. JUSTICE A.D.JAGADISH CHANDIRA

                                                 C.R.P.No.318 of 2025

                Marundiammal                                                   ... Petitioner


                                                           Vs
                The Investment Trust of India Ltd.,
                Represented by its Managing Director,
                R.Raj Kumar, S/o. Rajagopalan,
                No.60, Mangaiyarkarasi Street,
                East Tambaram, Chennai – 59.                                   ... Respondent


                PRAYER : Civil Revision Petition filed under Article 227 of Constitution of
                India, pleased to direct the learned District Munsif, Tambaram to process the copy
                application of the petitioner in G.No.787 of 2024 and furnish certified copy
                Judgment in O.S.No.91 of 2002 on the file of the District Munsif Court,
                Tambaram as expeditiously as possible.


                                      For Petitioner   :   Mr.R.Prabakar




                 1/5


https://www.mhc.tn.gov.in/judis
                                  C.R.P.No.318 of 2025




                 2/5


https://www.mhc.tn.gov.in/judis
                                                                                   C.R.P.No.318 of 2025




                                                      ORDER

This Civil Revision Petition has been filed seeking to direct the learned

District Munsif, Tambaram, to process the copy application of the petitioner in

G.No.787 of 2024 and to furnish the certified copy Judgment in O.S.No.91 of

2002.

2. Mr.Prabakar, learned counsel for the petitioner submitted that the

petitioner/plaintiff had filed a suit in O.S.No.91 of 2002 seeking for mandatory

and permanent injunction and the same was decreed on 13.12.2002. Thereafter, the

petitioner/plaintiff had filed a copy application in G.No.787 of 2024 on

26.06.2024 and since the date of the document was not mentioned in the copy

application, it was returned on 30.06.2024 directing the petitioner to mention the

date of the document. Thereby, the petitioner had mentioned the date of the

document and represented the same on the very same day, however, till date, the

application has not been considered by the Court concerned. Hence, the present

Civil Revision Petition has been filed.

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

3. Heard the learned counsel for the petitioner and perused the materials

available on record.

4. On perusal of records, this Court finds that the copy application, which

was filed by the petitioner on 26.06.2024, represented on the compliance of return

dated 30.06.2024 has not been considered by the District Munsif Court, Tambaram

so far.

5. In view of the above, a direction is issued to the learned District Munsif,

Tambaram to consider the copy application filed by the petitioner in G.No.787 of

2024 and process the same, as expeditiously as possible as per law, preferably,

within a period of two weeks from the date of receipt of a copy of this order. No

costs.

6. Accordingly, this Civil Revision Petition stands disposed of.

03.02.2025 Index : Yes / No Neutral Citation : Yes / No ham

To : The District Munsif, Tambaram.

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

A.D.JAGADISH CHANDIRA, J.

ham

03.02.2025

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