Madras High Court
Muthulakshmi vs Vijitha on 30 November, 2022
Author: B.Pugalendhi
Bench: B.Pugalendhi
2023/MHC/428
CRP(PD)(MD)No.896 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 30.11.2022
CORAM:
THE HONOURABLE MR.JUSTICE B.PUGALENDHI
CRP(PD)(MD)No.896 of 2021
and
CMP(MD)Nos.5026 and 5027 of 2021
1.Muthulakshmi
2.Saminathan ... Petitioners/ Respondents 2&3
versus
Vijitha ... Respondent/Petitioner
PRAYER: Civil Revision Petition filed under Article 227 of the
Constitution of India, to quash the proceedings in DVOP No.11 of
2021 on the file of the Judicial Magistrate Court No.I, Tirunelveli
initiated against this petitioners.
For Petitioners : Mr.P.M.Vishnuvarthanan
For Respondent : Mr.M.P.Senthil
1/6
https://www.mhc.tn.gov.in/judis
CRP(PD)(MD)No.896 of 2021
ORDER
This Civil Revision Petition is filed against the proceedings initiated by the respondent herein in D.V.O.P.No.11 of 2021 before the learned Judicial Magistrate Court No.I, Tirunelveli. The petitioners herein are the respondents 2 and 3 in D.V.O.P.No.11 of 2021.
2. The Hon'ble Full Bench of this Court, in the reference made in Crl.O.P.SR.Nos.31852 of 2022, etc. (batch), dated 17.11.2022, has answered as follows:
“A petition under Article 227 of the Constitution may still be maintainable if it is shown that the proceedings before the Magistrate suffer from a patent lack of jurisdiction. The jurisdiction under Article 227 is one of superintendence and is visitorial in nature and will not be exercised unless there exists a clear jurisdictional error and that manifest or substantial injustice would be caused if the power is not exercised in favour of the petitioner. (See Abdul Razak v Mangesh Rajaram Wagle (2010) 2 SCC 432, Virudhunagar Hindu Nadargal 2/6 https://www.mhc.tn.gov.in/judis CRP(PD)(MD)No.896 of 2021 Dharma Paribalana Sabai v Tuticorin Educational Society (2019) 9 SCC 538). In normal circumstances, the power under Article 227 will not be exercised, as a measure of self-imposed restriction, in view of the corrective mechanism available to the aggrieved parties before the Magistrate, and then by way of an appeal under Section 29 of the Act.”
3. The Hon'ble Full Bench of this Court has also held that the personal appearance of the parties shall not be insisted upon, if the parties are effectively represented through a counsel. The relevant portion is extracted as under:
“iv. Personal appearance of the respondent(s) shall not be ordinarily insisted upon, if the parties are effectively represented through a counsel. Form VII of the D.V. Rules, 2006, makes it clear that the parties can appear before the Magistrate either in person or through a duly authorized counsel. In all cases, the personal appearance of relatives and other third parties to the domestic relationship shall be insisted only upon compelling reasons being shown. (See Siladitya Basak v. State of West Bengal (2009 SCC OnLine Cal 1903).” 3/6 https://www.mhc.tn.gov.in/judis CRP(PD)(MD)No.896 of 2021
4. This Civil Revision Petition is filed challenging the notice issued under Section 13 of the Protection of Women from Domestic Violence Act and not filed on the ground of lack of jurisdiction. Therefore, this Civil Revision Petition is not maintainable before this Court, as per the decision rendered by the Hon'ble Full Bench (cited supra). However, this Court is inclined to dispose of the Civil Revision Petition in the following terms:
(i) If the petitioners are having any grievance that they have been unnecessarily added as parties to the proceedings, it is open to them to file an application before the learned Magistrate to delete their names and if any such application is filed, the learned Magistrate shall decide the same, as per the decision of the Hon'ble Supreme Court in Kunapareddy v. Kunapareddy Swarna Kumari, reported in (2016) 11 SCC 774.
(ii) If the petitioners are represented through a counsel, the learned Magistrate shall not insist on the personal appearance of the petitioners. However, the 4/6 https://www.mhc.tn.gov.in/judis CRP(PD)(MD)No.896 of 2021 petitioners shall appear before the Court as and when their presence is required by the Court.
(iii) The learned Magistrate is directed to dispose of D.V.O.P.No.11 of 2021 as expeditiously as possible preferably within a period of five months from the date of receipt of a copy of this order.
5. Accordingly, the Civil Revision Petition is disposed of. No costs. Consequently, connected miscellaneous petitions are closed.
30.11.2022
rmk
NCC : Yes/ No.
Index : Yes / No.
To
The Judicial Magistrate Court No.I, Tirunelveli. 5/6 https://www.mhc.tn.gov.in/judis CRP(PD)(MD)No.896 of 2021 B.PUGALENDHI, J.
rmk CRP(PD)(MD)No.896 of 2021 30.11.2022 6/6 https://www.mhc.tn.gov.in/judis