Madras High Court
A.Antony Ezhil Arasu Bose vs Kuzhithurai Roman Catholic Diocese on 28 July, 2023
C.R.P(MD)No.1848 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 28.07.2023
CORAM
THE HONOURABLE MRS JUSTICE K. GOVINDARAJAN
THILAKAVADI
C.R.P(MD)No.1848 of 2023
A.Antony Ezhil Arasu Bose ... Petitioner/Plaintiff
Vs.
1.Kuzhithurai Roman Catholic Diocese,
rep by its Bishop
having the office at
Unnamalaikadai, Unnamalaikadai Post,
Nalloor Village, Vilvancode Taluk,
Kanyakumari District.
2.The Parish Priest
(President of Parish Council)
of Church of St. Antony,
Manali, Thuckalay Post, Thuckalay Village,
Kalkulam Taluk,
Kanyakumari District.
3.The Secretary of Parish Council,
Church of St.Antony Manali,
Thuckalay Post,
Thuckalay Village,
Kalkulam Taluk,
Kanyakumari District. ... Respondents/Defendants
Civil Revision Petition is filed under Article 227 of the Constitution
of India, to direct the learned Principal District Munsif Jude,
1/4
https://www.mhc.tn.gov.in/judis
C.R.P(MD)No.1848 of 2023
Padmanabhapuram, to dispose the suit in O.S.No.109 of 2019 on the file of
the Principal District Munsif Judge, Padmanabhapuram within a time
stipulated by this Court.
For Petitioner :Mr.R.Murugan
ORDER
This civil revision petition is filed for a direction to direct the learned Principal District Munsif Jude, Padmanabhapuram, to dispose the suit in O.S.No.109 of 2019, within a time stipulated by this Court.
2.According to the petitioner/plaintiff, he filed a suit in O.S.No.109 of 2019 before the District Munsif Court, Padmanabhapuram, for a decree directing the defendants 2 and 3 to publish the statement of account of Church funds for the period from 2016-2017, 2017-2018 and 2018-2019 in the notice board of church of St. Antony, Manali and pass appropriate order to maintain the account of the church committee in future.
3.The learned counsel appearing for the petitioner submitted that the said suit was filed in the year 2019 and even after completion of four years, trial is not yet commenced. Hence, he prays for early disposal of the suit. 2/4 https://www.mhc.tn.gov.in/judis C.R.P(MD)No.1848 of 2023
4.On perusal of 'B' diary extract, it is seen that the case was posted for filing of additional written statement.
5.Considering the facts and circumstances of the case, this Court directs the learned Principal District Munsif Judge, Padmanabhapuram, to dispose the suit in O.S.No.109 of 2019, on merits and in accordance with law, as expeditiously as possible, without any unnecessary adjournment, after affording sufficient opportunities to the parties concerned, within a period of six months from the date of receipt of a copy of this order.
6.With the above direction, this Civil Revision Petition is disposed of. No costs.
28.07.2023 NCC:Yes/No Index:Yes/No Internet:Yes/No Ns To
1.The Principal District Munsif Judge, Padmanabhapuram.
2.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.
3/4 https://www.mhc.tn.gov.in/judis C.R.P(MD)No.1848 of 2023 K.GOVINDARAJAN THILAKAVADI, J.
Ns C.R.P(MD)No.1848 of 2023 28.07.2023 4/4 https://www.mhc.tn.gov.in/judis