Madras High Court
Kr.Vellaiappan Chettiar vs P.Marirajan on 7 February, 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
RESERVED ON 24.09.2021
DELIVERED ON 22.10.2021
CORAM :
THE HONOURABLE MRS.JUSTICE S.ANANTHI
C.R.P(MD)No.747 of 2019
and
C.M.P.(MD)No.4460 of 2019
KR.Vellaiappan Chettiar ...Petitioner/Petitioner/
Defendant
vs.
P.Marirajan ...Respondent/Respondent/
Plaintiff
PRAYER: Petition filed under Article 227 of the Constitution of India,
to set aside the order passed by the Principal District Court, Sivagangai
in I.A.No.254 of 2018 in O.S.No.9 of 2017, dated 07.02.2019.
For Petitioner : Mr.M.V.Vekataseshan
For Respondent : No appearance
******
ORDER
The Civil Revision Petition has been filed by the revision petitioner to set aside the fair and decreetal order, dated 07.02.2019 1/12 https://www.mhc.tn.gov.in/judis/ passed by the learned Principal District Judge, Sivagangai in I.A.No.254 of 2018 in O.S.No.9 of 2017.
2.The respondent herein/plaintiff has filed a suit in O.S.No.9 of 2017 on the file of the Principal District Court, Sivagangai, for directing the respondent herein/plaintiff to pay a sum of Rs.15,00,000/-to the revision petitioner herein/defendant as damages together with interest at the rate of 24% on the sum of Rs.12 Lakhs from the date of plaint till the date of realization.
3.As against the said suit, the revision petitioner herein/defendant has filed a interlocutory petition in I.A.No.09 of 2017 in O.S.No.9 of 2017, under Order 7 Rule 11 and Section 151 of Civil Procedure Code, to reject the plaint filed by the respondent herein/plaintiff with costs of the revision petitioner. The said I.A.No.09 of 2017 was dismissed by the Court below on 07.02.2019. Aggrieved over the same, the revision petitioner/defendant is before this Court.
4.Heard Mr.M.V.Vekataseshan, learned counsel appearing for the revision petitioner. Perused the material documents available on record.
2/12https://www.mhc.tn.gov.in/judis/
5.The revision petitioner has filed a petition in I.A.No.254 of 2018 in O.S.No.9 of 2017 under Order 7 Rule 11 and Section 151 of Civil Procedure Code to reject the plaint. The reasons stated in the petition in I.A.No.254 of 2018 in O.S.No.9 of 2017 is extracted hereunder:
.......
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eph;thff;FOtpy; kDjhuh; Nf.Mh;.nts;isag;gd; nrl;bahh; nrayhsuhf epakdk; nra;ag;gl;Ls;shh;. kDjhuhpd; epakdj;ij rptfq;if khtl;l fy;tp mjpfhhpapd; (Sivagangai District Educational officer) 18.09.2012-e; Njjpa elg;G fbj vz;.4783-V1-2012-,d;gb mq;ff P hpj;J 01.09.2012 Kjy; 31.08.2015 tiuapyhd fhyq;fSf;F kDjhuh; nrayhsuhf nray;gl mDkjpf;fg;gl;Ls;shh;.
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3/12https://www.mhc.tn.gov.in/judis/ mq;ff P hpj;j gpNuuizia fUj;jpw;nfhz;L jFe;j cj;juT gpwg;gpf;fNtz;Lnkd kDjhuh; khz;GkpF nrd;id cah;ePjpkd;w kJiu fpisapy; W.P.No.424 of 2016 vd;w ePjpg;Nguhiz kDit jhf;fy; nra;Js;shh;. mjid Vw;W khz;GkpF nrd;id cah;ePjpkd;w kJiu fpis vl;L thuj;jpw;Fs; ghprPyid nra;aNtz;Lnkd;W vjph;kDjhuUf;F cj;jutpl;L tof;if epYitapy; itj;Js;sJ. mNjrkak;> gs;spf;$lk; rk;ge;jg;gl;l tuT nryT eltbf;iffs; fy;tpj;Jiwapd; fz;fhzpg;gpw;F khw;wg;gl;L ,Ug;gjhf fy;tpj;Jiwapy; ,Ue;J cj;juT gpwg;gpf;fg;gl;L> mjd; mbg;gilapy; ,d;W tiu Nkw;gb gs;spapd; gzk; rk;ge;jg;gl;l tuT nryT eltbf;iffis fy;tpj;Jiw Neubahf nra;J tUfpwJ.
(c) ,e;epiyapy; kDjhuhpd; nrayhsh; gjtp fy;tpj;Jiw mjpfhhpfshy; Ch;[pjk; nra;ag;glhjjhy;> kDjhuh; me;j nghWg;gpypUe;J tpLtpf;fg;gl;Ls;shh;. ,r;R+o;epiyapy; vk;.v];.Mh;. uhN[e;jpud; vd;gthpd; tpUg;g Xa;T fhuzkhf Nkw;gb gs;spf;Fz;lhd jiyik Mrphpah; gzpaplk; fhypahf itf;fg;gl;Ls;sJ. mjidj; njhlh;e;J vjph;kDjhuhd jpU.khhpuh[d; vd;gth; gzp %g;G mbg;gilapy; 30.05.2013 md;W nghWg;G jiyik Mrphpauhf epakdk; nra;ag;gl;Ls;shh;. 04.07.2013-k; ehspl;l fbjj;jpd;gb gs;spia rpwg;ghf elj;j Ntz;Lnkd;w vz;zj;jpy; ,k;kDtpd; vjph;kDjhuh; Nkw;gb gs;spapy; nghWg;G jiyik Mrphpauhf ,Ue;J tq;fp fzf;if eph;tfpf;f mDkjpf;fg;gl;Ls;shh;.
(C) ,r;R+o;epiyapy;> 14.08.2015 md;W Nkw;gb gs;spapy; kDjhuiu jiyik Mrphpauhf gzp cah;T mspj;J epakdk; nra;tjw;fhd Nfhhpf;ifia vjph;kDjhuh; ghprPyid nra;a cj;jutplf; Nfhhp ,k;kDtpd; vjph;kDjhuh; khz;GkpF nrd;id cah;ePjpkd;w kJiu fpisapy; W.P.(MD)No.17413 of 4/12 https://www.mhc.tn.gov.in/judis/ 2015 vd;w ePjpg;Nguhiz kDit jhf;fy; nra;J> mJ khz;GkpF nrd;id cah;ePjpkd;w kJiu fpisapy; 28.09.2015 md;W jPh;T fhzg;gl;Ls;sjhf njhpfpwJ. mNjrkak;> kDjhuh; mthpd; nrayhsh; gjtpia ePl;bf;f Ntz;Lnkd;w fUj;Jiuia fy;tp mjpfhhpfSf;F mDg;gpAs;sjpy; ve;jtpj cj;juTk; gpwg;gpf;fg;glhky; epYitapy; itf;fg;gl;lJ. Mifahy;> kDjhuh; mtuJ nrayh; gjtpapypUe;J 31.08.2015 md;W tpyfpAs;shh;.
(v) ,e;epiyapy;> khz;GkpF nrd;id
cah;ePjpkd;w kJiu fpis ePjpg;Nguhiz W.P.
(MD)No.17413 of 2015-y; cj;juT gpwg;gpj;j
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nray;gltpy;iy. vjph;kDjhuh; gzpGhpe;J te;j
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(V) NkYk;> vjph;kDjhuh; midj;J gzp Xa;T gyd;fisAk; ngw;w gpwF> ,k;kDtpd; vjph;kDjhuh; kDjhuiu kWgbAk; mr;RWj;j Ntz;Lnkd;w vz;zj;jpy; Vw;fdNt mDg;gg;gl;l tof;fwpQh; mwptpg;gpy; nrhy;yg;gl;Ls;s tpguq;fis kiwj;J 22.12.2016 md;W kDjhuhplk; e\;laPL Nfl;L xU tof;fwpQh; mwptpg;ig mDg;gpAs;shh;. mtw;iw kDjhuh; 02.12.2016 md;W ngw;Ws;shh;. mjd;gpwF> kDjhuh; xU tphpthd gjpy; mwptpg;ig 13.12.2016 5/12 https://www.mhc.tn.gov.in/judis/ md;W vjph;kDjhuUf;F mDg;gpAs;shh;. mjid vjph;kDjhuUk; ngw;Wf;nfhz;Ls;shh;. kDjhuhpd; nrayhy; vjph;kDjhuUf;F jiyik Mrphpah; vd;w gzp cah;T fpilf;ftpy;iy vd;Wk;> mjdhy; vjph;kDjhuUf;F ,og;G Vw;gl;Ls;sJ vd;Wk; nrhy;yp kDjhuUf;F vjpuhf ,og;gPL Nfl;L mry; tof;F jhf;fy; nra;ag;gl;Ls;sJ.
(x) vjph;kDjhuh; Rj;jkhd
iffSld; ,e;ePjpkd;wj;ij mZftpy;iy.
NkYk;> Kf;fpakhd cz;ikfis kiwj;J mry; tof;if jhf;fy; nra;Js;shh;. rhpahd cw;gj;jp %yj;ij (Cause of action) mry; tof;fpy; vjph;kDjhuh; njhptpf;ftpy;iy. GphpT 17-,d;gb nrhy;yg;gl;Ls;s cw;gj;jp %yk; rhpahdjy;y. vjph;kDjhuh; jhf;fy; nra;Js;s mry; tof;F fhytiuaiw rl;lruj;jpd;gb ghjpf;fg;gl;Ls;sJ.”
6. A plaint can be rejected under Order 7 Rule 11 of Civil Procedure Code on the following grounds:
“11. Rejection of Plaint:-
The plaint shall be rejected in the following cases:-
(a) where it does not disclose a cause of action,
(b) where the relief claimed is undervalued and the plaintiff, on being required by the court to correct the valuation within a time to be fixed by the court, fails to do so;
(c) where the relief claimed is properly valued, but the plaint is written upon paper insufficiently stamped and the plaintiff, on being required by the court to supply 6/12 https://www.mhc.tn.gov.in/judis/ the requisite stamp paper within a time to be fixed by the Court, fails to do so;
(d)where the suit appears from the statement in the plaint to be barred by any law;
(e) where it is not filed in duplicate;
(f) where the plaintiff fails to comply with the provisions of rule 9 Provided that the time fixed by the court for the correction of the valuation of supplying of the requisite stamp papers shall not be extended unless the court, for reasons to be recorded, is satisfied that the plaintiff was prevented by any cause of an exceptional nature from connecting the valuation or supplying the requisite stamp papers, as the case may be, within the time fixed by the court and that refusal to extend such time would cause grave injustice to the plaintiff.”
7.The revision petitioner has filed this Civil Revision Petition on the basis of facts of the case. The limitation stated in the petition is also a mixed question of law and facts. It can be decided only after full trial.
8.The cause of action stated by the respondent/plaintiff in the plaint is extracted hereunder:
7/12https://www.mhc.tn.gov.in/judis/ ........
“XVII. The cause of action for filing the suit arose on 02.06.1982 when the Plaintiff was appointed as P.G.Assistant Botany in O.V.C. Higher Secondary School, Manamadurai on 01.06.2012 when the Plaintiff was promoted as Assistant Head Master by the Defendant, on 30.05.2013 when the Plaintiff was posted as Head Master in-charge by the Defendant herein, on 01.06.2013 when the Plaintiff assumed the charge as Head Master in-
charge in O.V.C. Higher Secondary School, Manamadurai, on 14.08.2015 when the Plaintiff made a representation to the Head Master, on 28.09.2015 when the Hon'ble High Court Madras Madurai Bench by an order passed in W.P.(M)No.17413 of 2015 directed the defendant herein to consider the representation dated14.08.2015 submitted by the Plaintiff in accordance with law within a period of 30 days from the date of receipt of copy of the order and when the Defendant wantonly and willfully failed and neglected to promote the Plaintiff as Head Master and allowed the Plaintiff to retire from service, on 22.11.2016 when the Plaintiff 8/12 https://www.mhc.tn.gov.in/judis/ issued a legal notice to the defendant to pay the damages and on 13.12.2016 when the defendant issued reply notice stating false statement and where the Defendant resides within the jurisdiction of this Hon'ble Court.”
9.The revision petitioner/defendant has approached this Court for striking off the plaint only after direction of this Court, this Civil Revision Petition was filed.
10.All the averments stated in the Civil Revision Petition can be decided after full trial.
11.The revision petitioner/defendant has filed written statement also with all the averments contained in the petition. Therefore, he cannot seek rejection of plaint.
12.The learned Principal District Judge, Sivagangai, has rightly dismissed the I.A.No.254 of 2018 in O.S.No.9 of 2017. This Court has no valid reason to interfere with the order of the Court below.
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13.In view of the foregoing reasons, this Civil Revision Petition stands dismissed by confirming the order, dated 07.02.2019 in I.A. No.254 of 2018 in O.S.No.9 of 2017 passed by the learned Principal District Judge, Sivagangai. No Costs. Consequently, connected miscellaneous petition is closed.
22.10.2021
Index : Yes/ No
Internet : Yes/No
ksa
Note :In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate/litigant concerned.
10/12https://www.mhc.tn.gov.in/judis/ To
1.The Principal District Judge, Sivagangai.
2. The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.
11/12https://www.mhc.tn.gov.in/judis/ S.ANANTHI, J.
ksa Order made in C.R.P(MD)No.747 of 2019 22.10.2021 12/12 https://www.mhc.tn.gov.in/judis/