Madras High Court
Aruljothi vs Sudhakaran on 20 April, 2023
Author: C.Saravanan
Bench: C.Saravanan
C.R.P(MD).No.885 and 886 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 20.04.2023
CORAM
THE HONOURABLE MR.JUSTICE C.SARAVANAN
C.R.P(MD).Nos.885 & 886 of 2023
and
C.M.P(MD).No.4065 of 2023
Aruljothi ... Petitioner/Petitioner/Respondent
(In both Petitions)
Vs.
Sudhakaran ... Respondent/Respondent/Petitioner
(In both Petitions)
COMMON PRAYER:- These Civil Revision Petitions have been filed
under Article 227 of the Constitution of India, to call for the records and set
aside the order dated 27th January 2023 in I.A.Nos.10 and 11 of 2023 in
HMOP.No.26/2020 passed by the Family Court, Karur and allow these Civil
Revision Petitions.
(In both Petitions)
For petitioner : Mr.Vasik Ali
for Mr.RM.Sivakumar
COMMON ORDER
These Civil Revision Petitions have been filed by the petitioner to set aside the passed by the Family Court, Karur, in I.A.Nos.10 and 11 of 2023 in HMOP.No.26 of 2020 dated 27.01.2023.
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2.The petitioner is aggrieved by the impugned order passed in I.A.Nos.
10 and 11 of 2023in HMOP.No.26 of 2020 dated 27.01.2023.
3.By the impugned order, the Court has dismissed both the Interlocutory Applications filed by the petitioner. I.A.No.10 of 2023 was filed for reopening the case and I.A.No.11 of 2023 filed for recall P.W.2 and P.W3 namely, the respondent's daughter and the Investigating Officer, Pasupathipalayam Police Station, Karur District, who had investigated the criminal complaint lodged by P.W.2 on 02.02.2020 against the petitioner and the second respondent for cross examination. The Trial Court has dismissed the respective applications filed by the petitioner with the following observations:-
'5)gpur;ridf;F jPh;t[:;-
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vjph;kDjhuuhf cs;shh;. ,e;j vjph;kDjhuh; kDjhuh; kw;Wk; xU utpf;Fkhh; kPJ U/s 13(1-a)apd; fPH; tpthfuj;J nfhhp tHf;F jhf;fy; bra;Js;shh;. nkw;go mry; kD tprhuizf;F vLf;fg;gl;L ,e;j kDjhuh; jug;g[ rhl;rpaj;jpw;fhf tha;jh nghlg;gl;Ls;s epiyapy; ,e;j kDjhuh; jug;gp;y; k.rh.2> 3id kPz;Lk; Fwf;F tprhuiz bra;at[k; tHf;fpid kW jpwg;g[ bra;at[k; ,k;kDf;fs; jhf;fy; bra;ag;gl;Ls;sJ.
6) ,k; kDf;fs; jhf;fy; bra;tjw;F Kd;ghf I.A.6/2022 kw;Wk; I.A.7/2022 kD;;f;fs; ,nj fhuzj;jpw;fhf kW jpwg;g[ bra;at[k; k.rh.2> 3ia Fwf;F tprhuiz bra;at[k;
jhf;fy; bra;ag;gl;L nkw;go kDf;fs; mDkjpf;fg;gl;L k.rh.2 5.9.2022k; njjpapYk; k.rh.3 28.09.2022k; njjpapYk; gpd;dpl;L FWf;F tprhuiz bra;ag;gl;Ls;shh;fs;.
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7) ,k;kDjhuh; jug;gpy; Fw;wtpay; tprhuiz Kiwr; rl;lk; gphpt[ 92d; fPH; k.rh.2 gof;Fk; fy;Y}hp Kjy;tiua[k;> k.rh.2d; jk;gp gof;Fk; gs;sp Kjy;th; kw;Wk; gs;sp eph;thfj;jpdiu tprhhpf;f ntz;Lk; vd;Wk;> mth; gog;gjw;F mspj;j tpz;zg;g kD kw;Wk; mtUf;F brYj;jg;gl;l fl;lzq;fspd; mof;fl;il Mfpatw;iw jhf;fy; bra;a ntz;Lbkd;W nfl;L I.A.8/2022 kw;Wk; I.A.9/2022 kDf;fs; jhf;fy; bra;ag;gl;L ,U jug;g[ tprhuizf;F gpd;dpl;L js;Sgo bra;ag;gl;Ls;sJ.
8),k;kDjhuh; jug;gpy; k.rh.2> 3 Mfpnahh; gpukhz thf;FK:yk; jhf;fy; bra;j gpwF gy tha;jhf;fs; tHq;fpa[k; Fwf;F tprhuiz bra;ahky; ePjpkd;wj;jhy; Fwf;F tprhuiz ,y;iy vd;W vLf;fg;gl;l gpwF kDjhuh; jug;gpy; I.A.6/2022 kw;Wk; I.A.7/2022 kDf;fs; jhf;fy; bra;ag;gl;lL> kDjhuUf;F tha;g;g[ tHq;fg;gl;L mth;fis Fwf;F tprhuiz bra;ag;gl;Ls;sJ. ,k;kDjhuh; jug;gpy; I.A.8/2022 kw;Wk; I.A. 9/2022 cj;jutpd; nghpy; khz;g[kpF brd;id cah;ePjpkd;wk;> kJiu fpisapy; Revision bra;jjhf Twp gy tha;jhf;fs; bgw;w gpwFk;> mjd; nghpy; ve;j tpj nky; KiwaPLk; bra;ahky; jw;nghJ k.rh.2> k.rh.2ia 2MtJ Kiwahf FWf;F tprhuiz bra;a ntz;Lk; vd;W TwpapUg;gJ tHf;fpid ePl;of;f ntz;Lk; vd;w vz;zj;jpy; ,k; kDjhuh; ,k;kDf;fs;
jhf;fy; bra;jpUg;gJ bjhpa tUfpwJ. Jw;nghJ vd;d
fhuzj;jpw;fhf 2 MtJ Kiwahf tHf;fpid
kPz;Lk; kW jpwg;g[ bra;J k.rh.2> 3ia miHj;J tprhhpf;f ntz;Lk; vd;W kDjhuh; jug;gpy; ve;j tpjkhd fhuzq;fSk; brhy;yg;gltpy;iy.
9)kDjhuh; jug;gpy; gy ,ilepiy kDf;fis jhf;fy; bra;Jk;> gy tha;jhf;fs; tHq;fpa[k; kDjhuh; tHf;fpid elj;j Kd; tutpy;iy vd;gJk;> tHf;fpid ePl;of;f ntz;Lk; vd;w vz;zj;jpy; kDjhuh; bray;g:Lfpwhh; vd;gJk; bjhpa tUfpwJ. Kdjhuh; chpa rl;lg; gphpt[fspd; fPH; kDf;fisj; jhf;fy; bra;ahkYk;> tHf;fpw;F ntrpakw;w Mtzq;fis jUtpf;f nfhhpa[k; kD;ffis jhf;fy; bra;Jk;> k.rh.2> 3ia Vw;fdnt Kgikahf Fwf;F tprhuiz bra;ag;gl;l gpwFk; jw;nghJ kPz;Lk; Fwf;F tprhuiz bra;a ntz;Lk; vd;W ve;j tpj fhuzKk; ,y;yhky; jhf;fy; bra;jpUf;Fk; ,e;j kDf;fs; Vw;Wf; bfhs;sf; Toajhf ,y;iy vd;W ,e;ePjpkd;wk; jPh;khdpf;fpwJ.
Kothf> ,k;kDf;fs; js;Sgo bra;ag;gLfpd;wJ.' 3/6 https://www.mhc.tn.gov.in/judis C.R.P(MD).No.885 and 886 of 2023
4.It is submitted that P.W.2 was born only on 15.06.2002. On the date of complaint on 02.02.2020, P.W.2 was a minor. That apart, it is submitted that P.W.3, the Investigating Officer was allowed to mark inadmissible evidence and therefore, the documents marked by P.W.3 is liable to be eschewed.
5.I have considered the argument advanced by the learned counsel for the petitioner and I have perused the impugned order passed by the Trial Court.
6.In my view, the petitioner has not made out a case for interfering with the impugned order dated 27.01.2023. Therefore, this Civil Revision Petition is liable to be dismissed. The petitioner has delayed the proceedings by seeking repeated adjournment. The question as to whether P.W.2 was a major or minor on the date of giving complaint on 02.02.2020 can be established based on the records that are available. Asfar as the statement recorded under Section 161(3) of Cr.P.C is concerned, the documents that have been allowed to be marked are subject to proof and relevancy. It is always open for the petitioner to make appropriate submissions regarding to the admissibility and relevancy of such statements.
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7.The Family Court, Karur, is therefore directed to pass final order in HMOP.No.26 of 2020 as expeditiously as possible preferably within a period of 6 months from the date of receipt of a copy of this order. Therefore, this Civil Revision Petition is liable to be dismissed.
8.With the above observation and direction, these Civil Revision Petitions are dismissed. No costs. Consequently, the connected miscellaneous petition is closed.
20.04.2023 NCC : Yes/No Index : Yes/No Internet:Yes/No dss To
1.The Family Court, Karur.
2.The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.
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dss C.R.P(MD).Nos.885 & 886 of 2023 and C.M.P(MD).No.4065 of 2023 20.04.2023 6/6 https://www.mhc.tn.gov.in/judis