Madras High Court
Gurumoorthi vs Ravichandran on 8 June, 2023
Author: C.Saravanan
Bench: C.Saravanan
C.R.P.(MD)No.2076 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 08.06.2023
CORAM
THE HONOURABLE MR.JUSTICE C.SARAVANAN
C.R.P.(MD)No.2076 of 2021
and
C.M.P.(MD)No.11053 of 2021
Gurumoorthi .. Petitioner
Versus
Ravichandran .. Respondent
Prayer :- Petition filed under Article 227 of the Constitution of India, against the fair
and decreetal order dated 17.11.2021, made in I.A.No.6 of 2021 in O.S.No.108 of
2019, on the file of the Principal District Munsif Court, Manamadurai.
For Petitioner : Mr.D.Senthil
For Respondent : No Appearance
ORDER
This Civil Revision Petition has been filed against the fair and decreetal order dated 17.11.2021, made in I.A.No.6 of 2021 in O.S.No.108 of 2019, on the file of the Principal District Munsif Court, Manamadurai.
2.The petitioner is the defendant in O.S.No.108 of 2019 before the Principal District Munsif Court, Manamadurai. The above suit has been filed by the https://www.mhc.tn.gov.in/judis 1/5 C.R.P.(MD)No.2076 of 2021 respondent for mandatory injunction and for a declaratory relief. In the suit, the respondent has filed I.A.No.6 of 2021 for introducing additional evidence, namely, an unregistered partition deed, which is said to have been executed on 16.07.1995. By the impugned order, the Court below has allowed the application subject to the respondent paying the requisite stamp duty payable under Section 35 of the Indian Stamp Act, 1899. The operative portion of the impugned order reads as under:-
''12.khz;gik nrd;id caHePjpkd;wk; 2019 (2) MWN (Civil) 246 vd;w Kd;jPHg;G newpapy; Kj;jpiuj;jhs; fl;lzj;ij jPHkhdpg;gjw;fhf ePjpkd;wq;fs; tUtha; Nfhl;lhl;rpaUf;F mDg;gp mwpf;if ngw;W Kj;jpiuj;jhs; fl;lzj;ij ngWtjw;F gjpyhf rhHgjpthshplk; mDg;gp mwpf;if Nfhuyhk; vd;Wk; Nkw;gb rhHgjpthsH Kj;jpiuj;jhs; fl;lzj;ij jPHkhdpf;f chpa mYtyH vd;Wk; murhiz cs;s epiyapy; rhHgjpthsUf;F gjpthfhj Mtzj;ij mDg;gpitf;fyhk; vd;W fPo;fz;lthW $wpAs;sJ.
kyug;gfTz;lH /vjpH/ ey;yk;khs; kw;Wk; gyH: Held, any Public Officer including Court is empowered to impound document on its production – Document can be admitted in evidence only on payment of Stamp Duty and Penalty as prescribed – Jurisdiction Sub-Registrars notified as Collectors for purpose of determining Stamp Duty as per G.O.Ms.No.736, dated 15.3.1971.
khz;gik nrd;id caHePjpkd;w Kd;jPHg;G newpapd;gb ifapYs;s tof;fpy; Kd;dpiyg;gLj;jg;gl;l 15.07.1995k; Njjpa gjpthfhj fpiua Mtzj;ij tUtha; Nfhl;lhrpaUf;F mDg;gp mwpf;if ngWtjw;F gjpyhf Nkw;fz;l Kd;jPHg;G newpapd;gb rk;ke;jg;gl;l rhHgjpthsUf;F Nkw;gb Mtzj;ij mDg;gp Kj;jpiuj;jhs; fl;lz mwpf;ifia ngWtjw;fhf Nkw;gb Mtzj;ij rhHgjpthsUf;F mDg;gp kjpg;gPL nra;a epWj;jp itg;gJ ePjpapd; eyDf;F cfe;jjhf ,Uf;Fk; vd;W ,e;j ePjpkd;wk; jPHkhdpf;fpwJ.
Kbthf ,k;kD nryTj;njhifapd;wp mDkjpf;fg;gLfpwJ.
1.gjpthfhj 16.07.1995k; Njjpa fpiua Mtzj;ij Kj;jpiuj;jhs; fl;lzk; kw;Wk; mguhj fl;lzk; t#ypg;gjw;fhf epWj;jp itf;fg;gLfpwJ.
2.gjpthfhj 16.07.1995k; Njjpa fpiua Mtzk; vOjg;gl;ljhf nrhy;yg;gLk; Njjpapy; gjpT nra;ag;gl;bUe;jhy; vt;tsT &gha;
gjpTf;fl;lzkhf t#y; nra;ag;gl;bUf;Fk; vd;Wk; mjw;Fhpa Kj;jpiuj;jhs; fl;lzk; vt;tsT vd fz;lwptjw;fhf rk;ge;jg;gl;l rhHgjpthsUf;F fbjk; mDg;gp tpguk; njhptpf;f ePjpkdw; https://www.mhc.tn.gov.in/judis 2/5 C.R.P.(MD)No.2076 of 2021 mYtyfj;jpw;F cj;jutplg;gLfpwJ.
3.mt;thW rhHgjpthsuhy; njhptpf;fg;gLk; Kj;jpiuj;jhs; fl;lzk; kw;Wk; Kj;jpiuj;jhs; fl;lzj; njhifapy; 10 klq;F mguhjj;Jld; ePjpkd;wj;jpw;F nrYj;j kDjhuUf;F rhHgjpthshplk; ,Ue;J jfty; ngwg;gl;l jpdj;jpypUe;J 1 khj fhyj;jpw;Fs; nrYj;j kDjhuUf;F cj;jputplg;gLfpwJ.''
3.The learned counsel for the petitioner submits that the prayer in I.A.No.6 of 2021 was for marking an unregistered partition deed, whereas, the Court has allowed marking of a sale deed, dated 16.07.1995. It is therefore submitted that the impugned order is liable to be set aside.
4.A perusal of the fair and decreetal order dated 17.11.2021, passed in I.A.No. 6 of 2021 in O.S.No.196 of 2019 indicates that the said I.A. has been allowed. The Court below has not stated that the I.A. has been disposed of by allowing the respondent to mark the sale deed, dated 16.07.1995. No doubt, in Paragraph 12 of the impugned order, which has been extracted above, the learned Principal District Munsif, Manamadurai, has referred to a sale deed, dated 16.07.1995.
5.It is evident from a reading of the petition filed in support of I.A.No.6 of 2021 and the counter of the petitioner, a reference is made only to a partition deed and not to a sale deed. Thus, it is clear that the reference to the sale deed in the impugned order is a typographical error.
6.Be that as it may, there is no scope for interfering with the impugned order. https://www.mhc.tn.gov.in/judis 3/5 C.R.P.(MD)No.2076 of 2021 It is open for the petitioner to obtain suitable clarification from the Court below or in the alternative, to raise objection regarding marking of document in variance with the affidavit and the petition filed in support of I.A.No.6 of 2021.
7.Considering the fact that the suit is of the year 2019, the Trial Court is directed to dispose of the suit as expeditiously as possible, preferably, within a period of nine months from the date of receipt of a copy of this order.
8.This Civil Revision Petitions stands disposed of with the above observation and direction. No costs. Consequently, connected Miscellaneous Petition is closed.
NCC : Yes/No
Index : Yes/No 08.06.2023
Internet : Yes/No
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To
The Principal District Munsif,
Manamadurai.
https://www.mhc.tn.gov.in/judis
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C.R.P.(MD)No.2076 of 2021
C.SARAVANAN, J.
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Order made in
C.R.P.(MD)No.2076 of 2021
08.06.2023
https://www.mhc.tn.gov.in/judis
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