P.Suresh vs. D.Kalaivani

2026 INSC 121
Reportable

IN THE SUPRME COURT OF INDIA
CIVIL APPELLATE JURISDICTION

P.SURESH
…APPELLANT(S)


VS.


D.KALAIVANI & ORS.
…RESPONDENT(S)

J U D G M E N T

N.V. ANJARIA, J.

Leave granted.
2. Could the High Court entertain an application invoking and
exercising its powers of superintendence under Article 227 of the
Constitution, even where a specific remedial provision available in
the Code of Civil Procedure Code, 1908 (hereinafter referred to as
Signature Not Verified
Digitally signed by
MINI
Date: 2026.02.04
16:44:46 IST
Reason:
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‘CPC’) relating to the subject matter – issue is the focal point
arising to be addressed in the present appeal.
2.1 What is challenged in this appeal at the instance of the
appellant - original plaintiff, is the judgment and order passed by
the High Court of Madras dated 03.06.2025 in CRP No. 3197 of
2024 and CMP No. 17106 of 2024, which were the proceedings of
the Civil Revision Petition filed by the defendant under Article 227
of the Constitution, whereby, the High Court allowed the Revision
Petition and struck off the plaint in Original Suit No. 93 of 2020
before the Court of District Munsif, Tambaram.
3. Outlining the facts would be relevant to notice the case
pleaded in the plaint. The suit instituted by the appellant-plaintiff
before the District Munsif Court, Tambaram was for the relief of
permanent injunction against the defendants and their agents from
interfering with the possession and enjoyment of the suit property
by the plaintiff. The suit property comprised of Survey No.
125/1A, Survey No. 125/1C, and Survey No. 230/1B, which was
described in their specified boundaries of Patta No. 320.
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3.1 The case of the plaintiff was that the land originally belonged
to one Sambandam Chettiar, who sold the same to the mother of
the appellant named Meena under a registered sale deed dated
20.10.1975, Document No. 3994 of 1975. The said Meena - wife
of Paramasivam, was in exclusive possession of the suit property
and she died intestate on 07.12.1985. It was further averred that the
plaintiff as her sole legal heir inherited the property and has been
in exclusive possession and enjoyment of the same and further that
the plaintiff got revenue records mutated in his favour in Patta No.
11941.
3.1.1 It was further averred in the plaint that the suit property, an
open land, was to be bound by the fence. It was stated that at that
time, defendant No. 2 trespassed and prevented the plaintiff from
erecting the fence. It was averred that the defendants claimed to be
the relatives of Sambandam Chettiar. The plaintiff stated that since
the defendants threatened to encroach upon the suit property, the
cause of action arose for instituting the Original Suit No. 93 of
2020.
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3.2 In the written statement filed by the defendants, the
transaction of sale in favour of the plaintiff’s mother Meena was
disputed by contending that the sale document was fabricated. It
was sought to be contended that the certified copy of the sale deed
filed along with the plaint used to be the property of another
document and further that the sale deed was not signed by the said
Sambandam Chettiar. It was the case of the defendants that the
document did not pertain to the suit sale but it was a mortgage deed
executed by a third party.
3.2.1 It was then contended that the said Sambandam Chettiar
and his mother owned the suit property which they had purchased
in the years 1922 and 1928 under registered sale deeds, and that
agricultural operations were carried out in the lands using the
services of coolies. The defendants contended that in the year
1940, when their mother died, all the properties were inherited and
that they were in possession and enjoyment of the same. It was
stated that in the year 2020, the defendants tendered kist for the
land covered under Patta No. 320, but the Village Administrative
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Officer refused to receive the same, stating that the ownership of
the land/Patta had changed.
3.3 By raising the above and other contentions, the defendants
put forward their case inter alia that the question of trespassing
into the suit property by them did not arise as the title of the
property belonged to them and that the case of the plaintiff for
injunction was based on fabricated documents and that the suit was
fraudulent.
3.4 In the Civil Revision Petition filed before the High Court
under Article 227 of the Constitution by the defendants, it was
contended that although the plaintiff was claiming exclusive title
over the property, he did not seek the declaration of his title. The
principles of exercising powers under Order VII Rule 11, CPC and
the provisions of Order VI Rule 16 of CPC were pressed into
service on behalf of the defendant-petitioners, praying before the
High Court to strike off the plaint in exercise of powers under
Article 227 of the Constitution.
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3.5 The High Court noted the case and averments, the defence
of the defendants, and proceeded to record finding that the certified
copy of the sale deed produced by the plaintiff pertained to some
third party and did not relate to the plaintiff. The High Court
further recorded a finding that the document was a forged
document and that the suit filed by the plaintiff was a false suit.
According to the High Court, since the suit was once dismissed for
default on 05.07.2022 and the plaintiff did not take any steps for
about a year, it showed that the plaintiff did not show interest for
long, and that it implied that the defence of the defendants was a
valid defence. The High Court viewed that the ground of fraud was
substantially established by the defendants. According to the High
Court, the continuation of the suit was not necessary. On such
grounds, the High Court exercised its Constitutional jurisdiction
under Article 227 of the Constitution, allowed the civil revision
petition, and struck off the plaint.
4. Heard learned advocate Mr. Abdulla Naseeh for the
petitioner and learned senior advocate Mr. V. Prabhakar with
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learned advocate on record Mr. S. Rajappa for the respondents, at
length.
4.1 By referring to various judgments of this Court, it was
submitted on behalf of the appellant that the High Court was not
justified in the facts of the case in exercising the powers under
Article 227 of the Constitution and pursuant to exercise of such
powers, to set aside the plaint. It was submitted that the powers
under Article 227 of the Constitution are supervisory, to be
exercised sparingly. More particularly, when specific provision in
the form of Order VII Rule 11, CPC exists in the statute book under
which the defendant could have filed its application, a manifest
error was committed by the High Court, it was submitted.
4.2 Learned counsel for the respondent, on the other hand,
submitted that the supervisory powers of the High Court under
Article 227 are wide enough and when the High Court found that
the suit-plaint was liable to be struck off, no exception could be
taken for invoking the powers. Learned counsel for the respondent
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also referred to the provision of Order VI Rule 16, CPC, which
permits the Court to strike off the pleadings.
5. Article 227 of the Constitution invests the power of
superintendence over all courts by the High Court. Sub-Article(1)
thereof provides that every High Court shall have superintendence
over all courts and tribunals throughout the territories in relation to
which it exercises jurisdiction. As per sub-Article(2), without
prejudice to the generality of the provisions in sub-Article (1), the
High Court may (a) call for returns from such courts; (b) make and
issue general rules and prescribe forms for regulating the practice
and proceedings of such courts and (c) prescribe forms in which
the books and accounts etc. to be kept by the officers of courts. As
per sub-Article (3), the High Court may also settle tables of fees.
Sub-Article (4) provides that nothing in the Article shall deem to
confer on a High Court powers of superintendence over any court
or tribunal constituted by or under any law relating to the Armed
Forces.
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5.1 The scope, ambit, amplitude and nature of the powers of a
High Court under Article 227 of the Constitution are discussed and
delineated by this Court in catena of decisions. Article 227 is
perceived to be a custodian of justice, which is in the nature of
extraordinary supervisory powers, discretionary in nature. In
1
Shalini Shyam Shetty vs. Rajendra Shankar Patil , this Court
cautioned that an improper and frequent exercise of this power will
be counterproductive and would divest this extraordinary power of
its strength and vitality. It was observed that this discretionary
power has to be exercised very sparingly.
5.1.1 The reserve of exceptional power of judicial intervention
is not to be exercised just for granting of relief in individual cases
but should be directed for the promotion of public confidence in
the administration of justice. It is emphasized that though the
power under Article 227 may be unfettered, its exercise is subject
to high degree of judicial discipline. The Court observed in Shalini
Shyam Shetty (supra), ‘The power of interference under Article

1
(2010) 8 SCC 329
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227 is to be kept to the minimum to ensure that the wheel of justice
does not come to halt and the foundation of justice remains pure
and unpolluted in order to maintain public confidence in the
functioning of the tribunals and courts subordinate to the High
Court.’
2
5.2 Similarly, in State vs. Navjot Sandhu , the powers of the
High Court under Article 227 came to be explained by this Court
observing that the powers available to the High Court under Article
227 of the Constitution are not meant for and not to be exercised
just for the purpose of correcting errors. It was held:
‘It is settled law that this power of judicial superintendence,
under Article 227, must be exercised sparingly and only to
keep subordinate courts and tribunals within the bounds of
their authority and not to correct mere errors. Further, where
the statute bans the exercise of revisional powers it would
require very exceptional circumstances to warrant
interference under Article 227 of the Constitution of India
since the power of superintendence was not meant to
circumvent statutory law. It is settled law that the
jurisdiction under Article 227 could not be exercised “as the
cloak of an appeal in disguise.’
(Para 28)

2
(2003) 6 SCC 641
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3
5.3 In A. Venkateshubbiah Naidu vs. S. Chellappan , this
Court held that ‘though no hurdle can be put against the exercise
of the constitutional powers of the High Court, it is a well-
recognised principle which gained judicial recognition that the
High Court should direct the party to avail himself of such
remedies before he resorts to a constitutional remedy.’
5.4 In Rajendra Diwan vs. Pradeep Kumar Ranibala and
4
Anr. , this Court reiterated that the supervisory power under
Article 227 of the Constitution available to the High Court is not
for a routine exercise, it is meant to keep the courts and tribunals
within the bounds of their jurisdiction or where grave miscarriage
of justice has occurred or there is a flagrant violation of law. What
was stated was that the jurisdiction under Article 227 cannot be
exercised ‘ in the cloak of an appeal in disguise’ , it cannot be
converted into an alternative appellate forum.


3
(2000) 7 SCC 695

4
2019 (20) SCC 143
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5
5.5 In K.Valarmathi and Ors. vs. Kumaresan , this Court
reiterated the same principles for exercising the powers under
Article 227 of the Constitution by the High Courts as under,
‘Essence of the power under Article 227 being supervisory, it
cannot be invoked to usurp the original jurisdiction of the court
which it seeks to supervise. Nor can it be invoked to supplant a
statutory legal remedy under the Civil Procedure Code, 1908.’

(Para 9)
5.5.1 It was further observed, which observation may also be
pertinently reproduced,
‘Civil Procedure Code is a self-contained Code and Order VII
Rule 11 therein enumerates the circumstances in which the trial
court may reject a plaint. Such rejection amounts to a deemed
decree which is appealable before the High Court under Section
96 of the Code. This statutory scheme cannot be upended by
invoking supervisory jurisdiction of the High Court under
Article 227 to entertain a prayer for rejection of plaint.’
(Para 10)

5.6 In Virudhunagar Hindu Nadargal Dharma Paribalana
Sabai and Others vs. Tuticorin Educational Society and
6
Others , the appellants therein had filed a suit for declaration and
permanent injunction. In the said suit proceedings, the trial court

5
2025 SCC OnLine SC 985
6
(2019) 9 SCC 538
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passed order granting an injunction. Respondent No. 5 in the suit
called in question the order of granting injunction by filing a
regular appeal under Order XLIII Rule 1(r) of the Civil Procedure
Code, 1908. But the Defendant Nos. 1 and 6 challenged the said
order of injunction not by filing regular appeal but by invoking the
powers of the High Court under Article 227 of the Constitution.
The High Court allowed the said civil revision petition and set
aside the order of injunction granted by the trial court.
5.6.1 The exercise of supervisory powers under Article 227 of
the Constitution by the High Court to challenge the injunction
order was strongly disapproved by this court, observing that the
High Court ought to have seen that when remedy of appeal under
Section 104 read with Order XLIII Rule 1(r), CPC, was directly
available, Defendant Nos.1 and 6-Respondent Nos. 1 and 2 before
this Court ought to have taken recourse to the same.
5.6.2 In Virudhunagar (supra) , by categorizing the cases
where the remedy is available under the provisions of the Civil
Procedure Code and the cases where such remedial provisions
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exist under special statutes, this Court emphasised that in cases
falling under the first category, where there is availability of
remedy in terms of the provisions of the Civil Procedure Code, the
existence of such remedy has to be treated as almost a complete
bar against applying powers under Article 227 of the Constitution
in that regard.
5.6.3 The Court observed thus,
‘…courts should always bear in mind a distinction between ( i )
cases where such alternative remedy is available before civil
courts in terms of the provisions of Civil Procedure Code, and
( ii ) cases where such alternative remedy is available under
special enactments and/or statutory rules and the fora provided
therein happen to be quasi-judicial authorities and tribunals. In
respect of cases falling under the first category, which may
involve suits and other proceedings before civil courts, the
availability of an appellate remedy in terms of the provisions of
CPC, may have to be construed as a near total bar. Otherwise,
there is a danger that someone may challenge in a revision under
Article 227, even a decree passed in a suit, on the same grounds
on which Respondents 1 and 2 invoked the jurisdiction of the
High Court.’
(Para 12)

5.7 The statement of law observed by a Three-Judge Bench of
7
this Court in Radhey Shyam vs. Chhabi Nath , while overruling

7
(2015) 5 SCC 423
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8
the earlier decision in Surya Dev Rai vs. Ram Chander Rai , was
recollected, that ‘orders of civil courts stand on a different footing
from the orders of authorities or tribunals or courts other than
judicial/ Civil Court’, stating further as under,
‘Therefore wherever the proceedings are under the Civil
Procedure Code and the forum is the civil court, the availability
of a remedy under the CPC, will deter the High Court, not
merely as a measure of self-imposed restriction, but as a matter
of discipline and prudence, from exercising its power of
superintendence under the Constitution. Hence, the High Court
ought not to have entertained the revision under Article 227
especially in a case where a specific remedy of appeal is
provided under the Civil Procedure Code itself.’
(Para 13)
6. In the case on hand, the High Court has exercised its
supervisory powers under Article 227 of the Constitution and
proceeded to set aside the plaint. The invocation of such powers
are sought to be justified by the defendants – respondents by stating
that the amplitude of such power is vast and pervasive, which was
duly exercised by the High Court to strike off the erroneous plaint.
A shelter is also taken from the provision of Order VI Rule 16,
CPC to submit that it is a provision under which frivolous or

8
(2003) 6 SCC 675
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vexatious proceedings could be struck off, reading it with powers
of superintendence under Article 227 of the Constitution.
6.1 For easy reference, the provision of Order VI Rule 16 CPC
is extracted hereinbelow,
‘
16. Striking out pleadings.
The Court may at any stage of the proceedings order to
be struck out or amended any matter in any pleading-
(a) which may be unnecessary, scandalous, frivolous or
vexatious, or
(b) which may tend to prejudice, embarrass or delay
the fair trail of the suit, or
(c) which is otherwise an abuse of the process of the
Court.’
6.1.1 The bare perusal of the aforementioned provision mandates
procedural defects whereby the courts can exercise their
discretionary power to strike out any matter in any pleading. Such
discretion could be exercised cautiously and only when the
parameter stipulated under the said provision are apparent, such as,
when the matter in the pleading is unnecessary, scandalous,
frivolous or vexatious or it is of such a nature it tends to prejudice,
embarrass or delay the fair trial of the suit or it is otherwise an
abuse of the process of the court.
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6.2 Now, there is a specific provision under the CPC in the
nature of Order VII Rule 11, which deals with the rejection of the
plaint, which mentions specific grounds on which the court may
reject the plaint. The said provision is reproduced herein,
‘11. Rejection of plaint.
The plaint shall be rejected in the following cases:
(a) where it does not disclose a cause of action;
(b) where the relief claimed is undervalued, and the plaintiff, on
being required by the Court to correct the valuation within a
time to be fixed by the Court, fails to do so;
(c) where the relief claimed is properly valued, but the plaint is
returned upon paper insufficiently stamped, and the
plaintiff, on being required by the Court to supply the
requisite stamp-paper within a time to be fixed by the Court,
fails to do so;
(d) where the suit appears from the statement in the plaint to be
barred by any law;
(e) where it is not filed in duplicate;
(f) where the plaintiff fails to comply with the provisions
of rule 9.
…..’
6.2.1. The provision says that the plaint shall be rejected in the
following cases, firstly, if it does not disclose a cause of action.
Now, the cause of action is a bundle of facts. Whether cause of
action exists for the purpose of validly instituting the suit or not
would necessarily require a factual inquiry. The second ground is
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that the relief claimed when undervalued and the plaintiff, on being
required by the Court to correct the valuation and pay the deficit
court fee within the time which may be fixed by the Court, fails to
do so. The third ground mentioned for rejection of the plaint is
similar with regard to the plaint which is insufficiently stamped
and the plaintiff has failed to supply the requisite stamp paper
within the time fixed by the court.
6.2.2 The fourth ground is about the suit appearing from the
statement in the plaint to be barred by any law. Though this may
be a legal consideration, the attendant facts would become relevant
and the issue may not always be finally adjudged without
application of facts. The fifth ground is that the plaint is not filed
in duplicate. This is curable defect and a procedural aspect. The
sixth ground is where the plaintiff fails to comply with the
provisions of Rule 9, which is also not to be immune from
consideration of facts of the case.
6.2.3 As far as the ground of correction of valuation for
supplying of the stamp paper is concerned, the proviso mentions
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that time may be extended by the Court, for the reasons to be
recorded, if the court is satisfied that the plaintiff was prevented by
any cause of exceptional nature. There is no gainsaying that there
will have to be factual inquiry in the process of determination for
rejection of plaint and for the satisfaction to be arrived at by the
Court with regard to the extension of time, which the court may
grant. Therefore, it would be entirely proper to conclude that when
the grounds for rejection of the plaint, provided in statutory
provision, require the consideration of the facts of the case, such
issue should not be gone into by exercising supervisory jurisdiction
under Article 227 of the Constitution, which even otherwise is
supposed to be exercised by the Court sparingly and not just for
the purpose of correcting purported errors. In any view, the
overriding criteria in law is that the supervisory jurisdiction cannot
be applied to substitute the remedy available specifically in the
CPC itself.
6.3 While the principal issue addressed in the present appeal is
about the principle whether the High Court could have exercised
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its supervisory jurisdiction under Article 227 of the Constitution to
strike off the plaint, even though a specific provision for rejection
of the plaint under Order VII Rule 11, CPC was available to the
defendants to be taken recourse to, it is also to be noted additionally
that the dispute in the suit was essentially a title dispute between
the parties. Secondly, the defence of the defendants was that the
suit was fraudulent and based on false documents. The High Court
accepted the said contentions and struck down the plaint vide its
powers under Article 227 of the Constitution.
1
6.3.1 In Shalini Shyam Shetty , this Court in Paragraph 64 of
the judgment has flagged the growing tendency among the High
Courts to entertain writ petitions in cases of property disputes,
partition suits, matters relating to the execution of decrees,
landlord-tenant disputes, money decrees and in respect of such
other various cases and has disapproved the same and held that the
High Courts could not in a routine manner entertain petitions under
Article 227.
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6.3.2 It has to be acknowledged that almost all civil suits would
involve disputed question of facts. The averment in plaint quite
often than not, raise controversy which, in ultimate analysis, is to
be addressed and adjudicated by leading evidence. As these are the
disputes of civil nature to be dealt with by the civil court, and the
invocation of Constitutional powers thereover in a routine manner
may not be necessary nor is advisable. This proposition, in its
analogousness, would justify holding that powers under Article
227 of the Constitution would not be available to be exercised
where there is an alternative remedy.
6.4 For the very above reasoning, the reliance placed on the
provision of Order VI Rule 16, CPC to support the impugned order
and to justify the exercise of powers under Article 227 of the
Constitution for striking out the plaint, is misconceived in law.
Order VI Rule 16, CPC deals with the question of striking out
pleadings, to provide that the Court may, at any stage of the
proceedings, order to be struck out or amended in any matter in
any pleading which is unnecessary, scandalous, frivolous, or
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vexatious or which may tend to prejudice or embarrass the fair trial
of the suit or which is otherwise an abuse of the process of Court.
6.4.1 Evidently, this provision deals with the striking out of a
part or a section of the pleading which suffers from any of the kinds
mentioned in the provision, such as unnecessary, scandalous,
frivolous, vexatious, prejudicial, embarrassing or delaying the fair
trial or abuse of the process of law. It would be stretching beyond
the logic of law to interpret and imply that Order VI Rule 16 can
be utilized and employed for striking down the entire plaint.
Striking down the plaint or rejection of plaint on the legal grounds
available in Order VII Rule 11, CPC is entirely different than
striking out the infirm or abusive pleadings. Under the guise of
invoking Order VI Rule 16, CPC, therefore, justification for using
the powers under Article 227 of the Constitution cannot be
extended.
7. When the powers under Article 227 of the Constitution are
of supervisory nature and when the aforestated settled dictum of
law is that the High Court does not act as a court of appeal or a
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court of error, it would logically follow that the powers under
Article 227 would not be exercised when the non-exercise of such
powers does not result into miscarriage of justice or deprivation of
remedy in law to a party.
7.1 It is to be conceived as one of the prohibited area for
exercising Article 227 powers where, in respect of the grievance
for which party has remedy in law, these powers are surely to be
invoked. The principle is therefore to be emphasized that the
exercise of supervisory jurisdiction under Article 227 of the
Constitution has to be treated as an exceptional resort when an
alternative efficacious civil remedy by way of appeal or revision
or any other, like Order VII Rule 11, CPC in the present case, is
available to the party for the redressal of the grievance.
7.2 The proposition that the availability of alternative remedy
shall be legitimately construed to displace the exercise of
Constitutional jurisdiction by the High Court, is true not only for
the purpose of exercising powers under Article 226 of the
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Constitution but also for the purpose of invoking Article 227 of the
Constitution.
7.3 In the garb of exercising supervisory jurisdiction under
Article 227 of the Constitution, the High Court is not expected to
engulf the specific statutory remedy or provision in law and, thus,
become a supervisor over the court below or the tribunal, as the
case may be. It would be a legally wise exercise of discretion for
the High Court to adopt and adhere to such self-imposed discipline
and to insist that the aggrieved party should take recourse to such
alternative remedy or statutory provision available in law,
especially, for the case falling in category indicated in
6
Virudhunagar ( supra) where remedy available in the CPC for
the cases falling under category/other law also, where such specific
statutory remedy is available, the dictum laid down herein is true
to grant extent.
7.4 As stated above, embargo in this regard would have to be
construed as near total when provision is available in CPC. It is
held, therefore, that once the specific provision under Order VII
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Rule 11 of the CPC, is available, the High Court cannot exercise
powers under Article 227 to reject or strike off the plaint. For such
relief, the specific provision under Order VII Rule 11, CPC, will
have to be resorted to, on the grounds mentioned in the said
provision.
8. In adopting such approach, the High Court would be giving
due regard to the legislative intent. When the legislature has
enacted specific remedial provision to be taken recourse to by the
person aggrieved to challenge the orders and decisions of the court
to seek redress in law accordingly that remedy alone will have to
be sought for.
9. From the aforesaid discussion, it would logically follow that
the High Court would not only discourage but desist from
exercising jurisdiction under Article 227 of the Constitution in
respect of a challenge for which a separate, distinct, and specific
remedy or statutory provision is available under the statute
concerned. Availability of an alternative civil remedy and/or under
the CPC shall be treated as complete and near total bar on the High
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Court to venture to invoke and exercise its power available under
Article 227 of the Constitution, except where exercise of
supervisory jurisdiction becomes absolutely necessary.
10. For all the aforesaid reasons and discussions, this court is of
the view that High Court committed a manifest error in exercising
its powers under Article 227 of the Constitution to strike down the
plaint. It ought to have asked the defendant to take recourse to, in
accordance with law, when specific provisions available in the
Code of Civil Procedure, 1908 in the nature of Order VII Rule 11.
The impugned judgment and order of the High Court, therefore,
deserves to be set aside.
10.1 As a result, the judgment and order dated 03.06.2025 passed
by the High Court of Madras in CRP No. 3197 of 2024 and CMP
No. 17106 of 2024 striking off the plaint of Original Suit No. 93 of
2020 before the Court of District Munsif, Tambaram, is hereby set
aside.
11. The appeal is allowed. Consequently, the suit is restored to
its original file and parties are directed to appear before the trial
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court for further proceedings on 16.02.2026 without awaiting
further notice. Liberty is reserved for the defendants to file
application under Order VII Rule 11, CPC, to be considered strictly
in accordance with law. There shall be no costs.
In view of the disposal of the main appeal, all interlocutory
applications, as may be pending, stand disposed of.

…………………………………..,J.
[ARAVIND KUMAR]

…………………………………..,J.
[ N.V. ANJARIA ]
NEW DELHI;
03.02.2026.

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