[Cites 1, Cited by 0]
Madras High Court
V.Raguraman vs N.Sankaralingam on 7 April, 2026
Author: T.V.Thamilselvi
Bench: T.V.Thamilselvi
CRP No. 2019 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 07-04-2026
CORAM
THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI
CRP No. 2019 of 2026
V.Raguraman
S/o.Late.Veerabatran,
No.17, Middle Street,
Ranipet, Attur Town and Taluk,
Salem District.
..Petitioner(s)
Vs
1. N.Sankaralingam
S/o.Natarajan,
Kattukottai, Sivasankarapuram
Pattuthurai Village,
Attur Taluk and Salem District
2. N.Sureshbabu
S/o.Natarajan,
Kattukottai, Sivasankarapuram
Pattuthurai Village,
Attur Taluk and Salem District
3. Kaliannagounder
S/o Vaiyapuri Gounder
Sivasankarapuram,
Pattuthurai Village,
Attur Taluk, Salem District
4. Vangalayee
W/o.Kalianna Gounder,
Sivasankarapuram
Pattuthurai Village,
Attur Taluk and Salem District
5. Palanisamy
S/o. KaliannaGounder,
Kirama Kattukotai,Pattuthurai Village,
Attur Taluk and Salem District
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CRP No. 2019 of 2026
6. Thangammal
D/o. KaliannaGounder,
W/o Velusamy
Kirama Kattukotai, Pattuthurai Village,
Attur Taluk and Salem District
7. Paapu
D/o. KaliannaGounder,
W/o Shanmugam
Kirama Kattukotai, Pattuthurai Village,
Attur Taluk, Salem District
8. Manimegalai
D/o. KaliannaGounder,
W/o Palaniyappan
Maravantham Village,
Kattukottai, Chinnasalem Post,
Kallalurichi Taluk, Kallalurichi District
(Old Ramasamy Padayatchi District,
New Villupuram District)
9. V.Murugesan
S/o Varuthappagounder
Sivasankarapuram,
Kattukottai, Pattuthurai Village,
Attur Taluk, Salem District
..Respondent(s)
PRAYER
Civil Revision Petition filed under Art.227 of Constitution of India,
praying to issue appropriate direction to dispose the interlocutory application in
IA.NO.02 of 2021 in OS.No.83 of 2021 on the file of the Ld Additional District
Judge, Attur within a time stipulated by this Court by appreciating the above
stated facts and circumstances.
For Petitioner(s): Mr.M.Guruprasad
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CRP No. 2019 of 2026
ORDER
The Revision Petitioner herein is the 1st defendant in the suit in O.S.No.83
of 2021 on the file of Additional District Judge, Attur, which was filed by the
respondents/plaintiffs 1 and 2 for the relief of declaration and other
consequential relief against the defendants 1 to 8.
2. Since the relief claimed by the Revision Petitioner is to seek only a
direction for a speedy disposal, the notice to the respondents is dispensed with.
3. Before the trial court, aggrieved over the suit filed by the
respondents/plaintiffs 1 and 2 in O.S.No.83 of 2021, the 1 st defendant filed an
application in I.A.No.2 of 2021 praying to reject the plaint stating that already
there was a suit filed in O.S.No. 366 of 1997, wherein the 1st and 2nd
respondents/plaintiffs were added as defendants 4 and 5, who are the purchasers
of the property pending litigation and all their claim was raised before the trial
court in that suit, which were not considered. Accordingly, the suit was decreed
in their favour. Based on that decree, the Execution Petition in R.E.P.No.19 of
2000 was filed and delivery was also been effected in favour of revision
petitioner/1st defendant, besides the findings of the trial judge in that suit in
O.S.No.366 of 1997 was confirmed by the Supreme Court of India in a civil
court proceedings in Civil Appeal No.9848 of 2003. Thereafter, the execution
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proceedings was initiated and proper notice was issued. But suppressing all
those facts, now the respondents/plaintiffs 1 and 2 came forward with the
present suit and also sought for one of the relief to stay the operation of the
decree passed in O.S.No.366 of 1997, which is a clear abuse of process of law,
but the court below failed to take note of the same. Hence, he had filed an
application to reject the plaint and in that suit, counter objections was also filed
by the respondents/plaintiffs 1 and 2. But the trial judge is not inclined to
proceed with the application filed in I.A.No.2 of 2025.
4. Considering the earlier round of application, since it went upto
Supreme Court of India, the respondents/plaintiffs 1 and 2 have came forward
with the present suit. Therefore, the trial judge is directed to dispose the
application filed in I.A.No. 2 of 2021 in O.S.No.83 of 2021 within a period of
two weeks from the date of receipt of copy of this order. Accordingly, this Civil
Revision Petition is disposed of. No costs.
07-04-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
RPP
N.B. : Issue order copy on 08.04.2026
To
The Additional District Judge, Attur.
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T.V.THAMILSELVI J.
RPP
07-04-2026
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