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Madras High Court

Valliammal vs T.K.S.Karl Marx (Died on 10 July, 2024

Author: D.Bharatha Chakravarthy

Bench: D.Bharatha Chakravarthy

                                                                                  C.RP(MD)No194 of 2023

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                         Dated: 10.07.2024

                                                             CORAM

                                     THE HONOURABLE MR JUSTICE D.BHARATHA
                                               CHAKRAVARTHY

                                                    C.R.P(MD)No.194 of 2023

                      1.Valliammal
                      2.Gowtham Sundar
                      3.Ramani Amarnath                                      ... Petitioners / Petitioners
                                                                                     / Plaintiffs 1 to 3

                                                                 Vs.

                      T.K.S.Karl Marx (died
                      1.Sangeetha Rajalakshmi
                      2.Minor K.Kishore Rajan
                      3.Minor K.Abishek Rajan                               ..Respondents / Respondents
                                                                                     / Defendants
                      4.Manisha Priya                                  ... 4 Respondent / 4th Petitioner
                                                                             th

                                                                                     / 4th Plaintiff

                      (Minor Respondents 2 and 3 are rep. by her mother and natural guardian 1st
                      respondent. No relief sought against the 4th respondent. Hence, notice to
                      the respondents 2 to 4 may be dispensed with.)

                                  Civil Revision Petition is filed under Article 227 of the Constitution
                      of India, to direct the learned Principal District Munsif, Thoothukudi to
                      expeditiously hear the Execution Petition in E.P.No.49 of 2018 in O.S.No.24
                      of 2017 on the file of the Principal District Munsif Court, Thoothukudi.


                                        For Petitioner     : Mr.G.Prabhu Rajadurai
                                        For R1 to R3       : Mr.Ka.Ramakrishnan


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https://www.mhc.tn.gov.in/judis
                                                                                C.RP(MD)No194 of 2023


                                                            ORDER

In view of the innocuous relief which is prayed for in the Civil Revision Petition to dispose of the petition in E.P.No.49 of 2018 in O.S.No. 24 of 2017 on the file of the learned Principal District Munsif, Thoothukudi, this Civil Revision Petition is disposed of on the following terms:

(i)The learned Principal District Munsif, Thoothukdi is requested to take up the petition in E.P.No.49 of 2018 in O.S.No.24 of 2017 for speedy disposal and dispose of the same as expeditiously as possible, in any event, not later than four (4) months from the date of receipt of a copy of this order. No costs.

10.07.2024 NCC:Yes/No Ns To The Principal District Munsif, Thoothukudi.

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https://www.mhc.tn.gov.in/judis C.RP(MD)No194 of 2023 D.BHARATHA CHAKRAVARTHY, J.

Ns C.R.P(MD)No.194 of 2023 10.07.2024 3/3 https://www.mhc.tn.gov.in/judis