Madras High Court
G.Alex Benzigar vs The Parish Council Of ... on 25 September, 2019
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 25.09.2019
CORAM:
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
CRP(PD)(MD)NO.946 OF 2012
and
M.P(MD)Nos.2 and 3 of 2012
G.Alex Benzigar :Petitioner/Petitioner/First Plaintiff
Vs
1.The Parish Council of Maravankudyiruppu,
Thusnevis Matha Church,
represented by its Parish Priest,
Fr.Jesudhasan Thomas,
Maravankudyiruppu,
Nagercoil-2.
2.Inbasagaran
Vice President,
The Parish Council of Maravankudyiruppu,
Thusnevis Matha Church,
Maravankudyiruppu,
Nagercoil-2.
3.David Appathurai
Secretary,
The Parish Council of Maravankudyiruppu,
Thusnevis Matha Church,
Maravankudyiruppu,
Nagercoil-2.
4.Thomas Xavier,
Treasurer,
The Parish Council of Maravankudyiruppu,
Thusnevis Matha Church,
Maravankudyiruppu,
Nagercoil-2.
5.Y.Rymond,
Member,
http://www.judis.nic.in
2
The Parish Council of Maravankudyiruppu,
Thusnevis Matha Church,
Maravankudyiruppu,
Nagercoil-2.
6.The R.C.Diocese of Kottar,
represented by the Treasurer,
Bishops House,
Asaripallam Road,
Nagercoil-2.
7.The Bishop of Kottar,
Bishops House,
Asaripallam Road,
Nagercoil-2 Respondent/Respondent/Defendants
PRAYER: Civil Revision Petition filed under Article 227 of the
Constitution of India, praying this Court to direct the Principal Sub-
Court, Nagercoil not to dispose of the injunction Petition in I.A.No.
193 of 2011 without appointing an Advocate Commissioner and
receiving his final report in I.A.No.194 of 2011 in O.S.No.195 of
2011.
For Petitioner :Mr.M.P.Senthil
For Respondents :Mr.T.Lajapathi Roy
1 to 3
For Respondents :No appearance
4 to 7
ORDER
************* The learned counsel for the respondents 1 to 3 submitted that the main suit itself was dismissed for default. Therefore, nothing survives in this Civil Revision Petition.
2.The learned counsel for the Petitioner submitted that http://www.judis.nic.in 3 liberty may be granted to the Petitioner to restore the Petition as and when the suit is restored to file, by the Court below.
3.Recording the above-said submissions and giving such liberty to the Petitioner, this Civil Revision Petition is closed. No costs. Consequently, connected Miscellaneous Petitions are closed.
25.09.2019 Index:Yes/No Internet:Yes/No vsn To
1.The District Munsif-cum-Judicial Magistrate Thirumayam.
2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.
http://www.judis.nic.in 4 N.ANAND VENKATESH, J.
vsn 0RDER MADE IN CRP(PD)(MD)NO.946 OF 2012 and M.P(MD)Nos.2 and 3 of 2012 25.09.2019 http://www.judis.nic.in