KARUPUCHETTY @ VAIYAPURI Vs. PAPATHI

JUDGEMENT

(1.) On 18/2/2025, this Court, suo motu, impleaded the Registrar General of this Court to clarify under which provisions of law, the Deputy Registrar is entertaining the appeal and records are called for without the matter being posted for admission before the Court.

(2.) Today, Mr.Arjun Suresh, learned counsel has entered appearance on behalf of the Registrar General and submitted that in terms of Order II Rule 3 of the Appellate Side Rules, the Deputy Registrar is exercising the power.

(3.) At this juncture, Mr.N.Manoharan, learned counsel, who was asked to assist this Court in this regard, would submit that the Appellate Side Rules will not be applicable in view of the amendment brought under the Code of Civil Procedure (CPC) and in the absence of any Rules being framed to that effect, the amended CPC alone will prevail over. In support of his submission, he has referred to the following judgments of various High Courts and the Supreme Court: