(The vs P.Murugan ...1St
2025 Latest Caselaw 2671 Mad

Madras High Court

(The vs P.Murugan ...1St on 10 February, 2025

Author: R.Vijayakumar

Bench: R.Vijayakumar

                                                                               C.R.P.(PD)(MD)No.335 of 2025


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED: 10.02.2025

                                                            CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                             C.R.P.(PD)(MD)No.335 of 2025

                1.T.A.Sudhaman
                2.Kalpagam Sudhaman
                (Cause title is accepted Vide Court order dated 27.01.2025
                made in CMP(MD)Nos.1070 &1072 of 2025 in
                CRP(MD)Nos.SR.3922 & 3923 of 2025 respectively)

                (The petitioner 1 &2 herein represented through their
                power agent R.Ramesh Babu)
                                                               ...Petitioners/Respondents 1&2/Plaintiffs

                                                               Vs.

                1.P.Murugan                                   ...1st Respondent/Appellant/1st Defendant

                2.The Sub Registrar,
                Sub Registrar Office,
                Kodaikanal,
                Dindigul District.
                                                             ...2nd Respondent/3rd Respondent/
                                                                      2nd Defendant

                PRAYER: Civil Revision Petition is filed under Article 227 of Constitution of
                India, against the orders of frequent adjournments in A.S.No.30 of 2019 on the
                file of the Sub Court, Palani Camp at Kodaikanal.


                                       For Petitioners         : M/s.K.Sudalaiyandi

                                       For Respondents         : Mr.S.P.Maharajan
                                                                 Special Government Pleader
                                                                    for R2
https://www.mhc.tn.gov.in/judis                            *****

                1/4
                                                                          C.R.P.(PD)(MD)No.335 of 2025




                                                     ORDER

The present revision has been filed by the respondents in A.S.No.30 of

2019 on the file of the Sub Court, Palani, seeking a direction to expedite the

disposal of the appeal.

2.A perusal of 'B' diary extract reveal that initially on 24.02.2023 after

completion of the arguments, it was adjourned for delivering judgment. Due to

transfer of the Judicial Officer, it was reopened. After hearing the arguments,

again orders were reserved on 21.07.2023 to deliver the judgment on

18.08.2023. Thereafter, the learned Judge has suo motu reopened the appeal for

clarification.

3.Pending clarification petition, the respondents in the appeal have filed

an application to recognise their power agent. The said application was allowed.

The appellant has to carry out the amendments in the memorandum of appeal.

For the said purpose, the appeal is being adjourned from time to time.

4.Considering the above said facts, the learned Subordinate Judge, Palani,

is directed to dispose of A.S.No.30 of 2019 on or before 30.04.2025.

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

C.R.P.(PD)(MD)No.335 of 2025

5.With the above said directions, this Civil Revision Petition stands

disposed of. No costs.

10.02.2025

Internet:Yes/No Index:Yes/No RJR

To

The learned Subordinate Judge, Palani.

Copy to:-

The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

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

C.R.P.(PD)(MD)No.335 of 2025

R.VIJAYAKUMAR, J.

RJR

C.R.P.(PD)(MD)No.335 of 2025

10.02.2025

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