Madras High Court
R.Shankar vs Minor Rahul on 11 December, 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 11.12.2024
CORAM
THE HONOURABLE MR.JUSTICE N.SENTHILKUMAR
C.R.P.(MD)(PD)No.818 of 2020
and
C.M.P.(MD)No.5554 of 2020
1.R.Shankar
2.R.Kumar ... Petitioners
-vs.-
1.Minor Rahul
2.Minor Ajay
both are represented by their Mother
and Natural Guardian, S.J.Priya ...Respondent
PRAYER: Civil Revision Petition is filed under Article 227 of Constitution of
India to set aside the fair and final order, dated 20.02.2020 made in I.A.No.4 of
2019 in I.A.No.1 of 2019 in Probate O.P.No.1 of 2017 on the file of the
Principal District Court, Virudhunagar District at Srivilliputhur.
For Petitioner :Mr.Anvithkumar
for Mr.A.Sivaji
For Respondents :Mr.Jothi Basu
*****
_______________
Page 1 of 6
https://www.mhc.tn.gov.in/judis
ORDER
The present Civil Revision Petition has been filed challenging the order
passed in I.A.No.4 of 2019 in I.A.No.1 of 2019 in Probate O.P.No.1 of 2017,
dated 20.02.2020, by the learned Principal District Judge, Virudhunagar
District at Srivilliputhur.
2.The respondents, who are minors, represented by their natural
guardian, have filed a Probate Original Petition in Pro.O.P.No.1 of 2017 before
the Principal District Court, Virudhunagar District at Srivilliputhur, to pass an
order granting probate of the Will, dated 10.09.2014 executed by
S.R.Jeganatharaja. During the pendency of that petition, the the Revision
Petitioners/respondents filed a petition in I.A.No.4 of 2019 in I.A.No.1 of 2019
in Pro.O.P.No.1 of 2017 to mark certain documents, which are annexed along
with the application.
3.The trial Court after hearing the both sides and by taking into
consideration the Section 281 of the Hindu Succession Act, with regard to the
nature of title of S.R.Jeganatharaja and the fact that a case was registered in
Cr.No.5 of 2014 for the offences punishable under Sections 222, 223, 276, 281
_______________
Page 2 of 6
https://www.mhc.tn.gov.in/judis
and 295 IPC, had dismissed the said application by observing that those
documents are relevant to prove the case in Probate Original Petition.
Challenging the same, present Civil Revision Petition has been filed.
4.The learned Counsel for the Revision Petitioner contended that the
documents which are need to be marked are primary documents and dismissing
the application without assigning any reasons will cause irreparable loss to the
petitioners herein.
5.The learned Counsel appearing for the respondents contended that the
Revision Petitioners have not taken a stand that the documents filed in the
application are relevant and there are no pleadings in the application and in the
absence of any pleadings, the said documents could not be marked before the
trial Court.
6.It is not in dispute that at the time of marking of documents, the
respondents has a right to oppose the same and the said objection shall be
considered by the trial Court while deciding the finality of the original petition.
_______________
Page 3 of 6
https://www.mhc.tn.gov.in/judis
Though the revision petitioner contended that those documents are primary
documents, whether it is primary documents or secondary documents shall be
considered by the trial Court at the time of marking of documents and any
objections raised by the respondents will be considered by the trial Court.
7.With the above, the Civil Revision Petition is disposed of and the
order passed in I.A.No.4 of 2019 in I.A.No.1 of 2019 in Probate O.P.No.1 of
2017, dated 20.02.2020 by the learned Principal District Judge, Virudhunagar
District at Srivilliputhur, is set aside. As the Probate Original Petition is of the
year 2017, the trial Court is directed to conclude the proceedings within a
period of one year from the date of receipt of a copy of this order. No costs.
Consequently, connected miscellaneous petition is closed.
11.12.2024
Internet :Yes/No
NCC :Yes/No
Index :Yes/No
cmr
_______________
Page 4 of 6
https://www.mhc.tn.gov.in/judis
To
The Principal District Judge, Virudhunagar District at Srivilliputhur.
_______________
Page 5 of 6
https://www.mhc.tn.gov.in/judis
N.SENTHILKUMAR, J.
cmr C.R.P.(MD)(PD)No.818 of 2020 11.12.2024 _______________ Page 6 of 6 https://www.mhc.tn.gov.in/judis