Arokiyaraj vs Arokiyaraj
2025 Latest Caselaw 8772 Mad

Madras High Court

Arokiyaraj vs Arokiyaraj on 20 November, 2025

                                                                                      C.R.P.No.5878 of 2025



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 20-11-2025

                                                           CORAM

                                   THE HONOURABLE MR.JUSTICE P.B. BALAJI

                                               C.R.P.No. 5878 of 2025



                Arokiyaraj                                                               ...Petitioner
                                                               Vs
                1. Arokiyaraj

                2. Jerry Anand

                3. Joy Wilson                                                            ...Respondents

                PRAYER: This Civil Revision Petition filed under Article 227 of Constitution of
                India, praying to direct the Principal District Judge, Ariyalur, to dispose E.P.No.53
                of 2023 in O.S.No.10 of 2011 on its file expeditiously.

                                        For Petitioner          :     Mrs. R.Vaishali

                                                           ORDER

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The petitioner herein is the plaintiff who is the decree holder in O.S.No.10 of

2011. In order to execute the decree, the petitioner has instituted the execution

petition proceedings in E.P.No.53 of 2023 which is pending on the file of the

learned the Principal District Judge, Ariyalur.

2. The revision petitioner seeks expeditious disposal of the said

execution petition. In view of the limited prayer sought for in the revision petition,

notice to the respondents is dispensed with.

3. The petitioner has obtained the decree in his favour as early as on

28.08.2012 and the said decree was challenged by the respondents in A.S..No.194

of 2013 before this Court which came to be dismissed on 18.03.2021. Challenging

the dismissal of the first appeal, the respondents also moved the Hon’ble Supreme

Court of India and the Special Leave Petition was also dismissed. Therefore, the

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judgment and decree of the trial Court has become final and therefore, the

petitioner has filed E.P.No.53 of 2023.

4. The petitioner merely seeks expeditious disposal of the said execution

petition. The Hon'ble Supreme Court of India has also directed all the execution

petitions to be disposed of within a period of six months.

5. In the light of the above, I am inclined to allow this petition, directing

the learned Principal District Judge, Ariyalur, to dispose of the execution petition

in E.P.No.53 of 2023 on merits and in accordance with law by the end of February,

2026. Accordingly, this petition is allowed. No costs.

20-11-2025

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Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No ssa

To

1.The Principal District Judge, Ariyalur.

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P.B.BALAJI J.

ssa

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20-11-2025

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