Supreme Court - Daily Orders
Pandurangan vs T. Jayarama Chettiar on 12 November, 2021
Bench: K.M. Joseph, Pamidighantam Sri Narasimha
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ITEM NO.5 Court 10 (Video Conferencing) SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 11882/2021
(Arising out of impugned final judgment and order dated 20-03-2019
in CRPMD No. 1454/2014 passed by the High Court Of Judicature At
Madras)
PANDURANGAN Petitioner(s)
VERSUS
T. JAYARAMA CHETTIAR & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.62157/2021-CONDONATION OF DELAY
IN FILING and IA No.62158/2021-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT
IA No. 62157/2021 - CONDONATION OF DELAY IN FILING
IA No. 62158/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 12-11-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. Ratnakar Das, Sr. adv.
Mr. G.Sivabalamurugan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel for the petitioner would point out that the application under Order VII Rule 11 of the CPC has been allowed, finding that the suit is barred by res-judicata. He points out that this is a case where the petitioner has challenged the Signature Not Verified Digitally signed by JAGDISH KUMAR Date: 2021.11.12 decree in earlier suit on the ground that the Court did not possess 18:10:44 IST Reason:
jurisdiction and on the said basis, the finding rendered by the said Court would not constitute res-judicata. 2 Issue notice both on the application for condonation of dealy as well as on the Special Leave Petition.
(JAGDISH KUMAR) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER