Madras High Court
N. Balasubramanian vs N. Kavitha on 1 February, 2021
Author: R.Subramanian
Bench: R.Subramanian
CRP(MD).No.2531 of 2012
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 01.02.2021
CORAM :
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
CRP(MD).No.2531 of 2012 and
M.P(MD).No. 1 of 2012
N. Balasubramanian .. Petitioner / plaintiff
Vs.
1.N. Kavitha
2.Executive Officer,
Arulmigu Veeramakaliamman Kovil,
Aranthangi,
Aranthangi Taluk,
Pudukkottai Disstrict. ... Respondents / Defendants
Prayer: Civil Revision Petition filed under Article 227 of the
Constitution of India against the fair and decreetal order, dated 19.07.2002
made in I.A.No.142 of 2012 in O.S.No.125 of 2003 on the file of the Sub
Court, Pudukkottai.
For Petitioner : Mr.P. Thiagarajan
For R1 : Mr. Jameel Mohammed
for Mr.K. Balasundharam
For R2 : Mr. G. Mathavan
1/6
http://www.judis.nic.in
CRP(MD).No.2531 of 2012
ORDER
This revision is challenging the order of the Trial Court dismissing the application in I.A.No.142 of 2012 in O.S.No.125 of 2003, filed by the revision petitioner / plaintiff seeking leave to amend the plaint to include the prayer for refund of advance in the suit for specific performance.
2. The plaintiff filed a suit for specific performance of the agreement, dated 04.10.2001. In the Written Statement the defendants have set up title in a temple. The defendants filed an application seeking to implead the temple to the suit. The said application was allowed by the trial Court and the same was challenged by way of revision by the petitioner / plaintiff, the said revision came to be dismissed on 22.02.2011. After dismissal of the revision, the plaintiff came up with the instant application seeking to introduce / include the prayer for refund of advance. This was resisted on the ground that the application is barred by limitation. The learned trial Judge relied upon the Judgment of this Court reported in 2013(6) CTC 801 (S.Manoharan Vs. Karunamurthy), dismissed the application as the prayer for refund of advance is barred by limitation. 2/6 http://www.judis.nic.in CRP(MD).No.2531 of 2012 Aggrieved, the plaintiff has come up with the revision.
3. I have heard Mr.P. Thiagarajan, learned counsel appearing for the petitioner and Mr. Jameel Mohammed learned counsel appearing for the first respondent and Mr.G.Mathavan, learned counsel appearing for second respondent.
4. Mr. Thiagarajan, learned counsel appearing for the petitioner would contend that the Judgment reported in 2013(6) CTC 801 (S.Manoharan Vs. Karunamurthy), will not apply to the facts of case since the relief of refund of advance was sought for in the said case after dismissal of the suit, in the appellate stage. While dealing with such application, this Court held that the limitation would be three years from the date on which the suit was dismissed by the trial Court. In the case on hand, the suit is still pending.
5. Section 22 of the Specific Relief Act, enables the plaintiff to seek alternative relief of refund of advance at any any stage of the proceeding, the Hon'ble Supreme Court in Babu Lal Vs. M/s. Hazari Lal 3/6 http://www.judis.nic.in CRP(MD).No.2531 of 2012 Kishori lal reported in AIR 1982 SC 818 has held that the relief of refund of advance could be sought for even after the disposal of the suit at the time of execution. Therefore, there is no question of relief being barred by limitation during the pendency of the suit. Even otherwise since the charge as created over the property for the value of the advance amount, the period of limitation for seeking the refund of advance would be 12 years and not 3 years.
6. Mr. Thiagarajan, learned counsel appearing for the petitioner relied up on the decision Division Bench of this Court, dated 19.12.1999 made in the case of Suryakala Vs. Prema Naidu, wherein, the Division Bench has pointed out that the alternative relief of refund of advance could be at any stage of the proceeding. If it is sought for before the disposal of the suit, there is no question of the same being barred by limitation.
7. In view of the above, the order of the trial Court is set aside and I.A.No.142 of 2012 in O.S.No.125 of 2003 on the file of the Sub Court, Pudukkottai, stands allowed.
4/6 http://www.judis.nic.in CRP(MD).No.2531 of 2012
8. Accordingly, this Civil Revision Petition is allowed. No costs. Consequently, the connected Miscellaneous Petition is closed.
9. Now, it is informed that the suit has been transferred to the Sub Court, Aranthangi, and re-numbered as O.S.No. 4 of 2017.
10. Considering the fact that the suit is of the year 2003 and that the suit is one for specific performance, the Sub Court, Aranthangi is directed to dispose of the suit within a period of six months from the date of resumption of regular Courts for physical hearing.
01.02.2021 Index : yes/no Internet : yes/no trp To
1. The Sub Court, Pudukkottai.
2. The Sub Court, Aranthangi 5/6 http://www.judis.nic.in CRP(MD).No.2531 of 2012 R.SUBRAMANIAN,J., trp CRP(MD).No.2531 of 2012 and M.P(MD).No. 1 of 2012 01.02.2021 6/6 http://www.judis.nic.in