Chellamma & Ors vs Murugesan
2026 Latest Caselaw 268 Del

Delhi High Court

Chellamma & Ors vs Murugesan on 21 January, 2026

                          $~42 to 44
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                                     Date of Decision:21st January 2026
                          +      CM(M) 1294/2025 & CM APPL. 43140/2025
                                 CHELLAMMA & ORS.                                    .....Petitioners
                                                         Through:   Mr. Prateek Choudhary, Advocate
                                                                    through VC.
                                                         versus

                                 MURUGESAN                                          .....Respondent
                                                         Through:   Mr. Rajesh Kumar and Mr. M.
                                                                    Kumaresan, Advocates.
                          43
                          +      CM(M) 1314/2025 & CM APPL. 43475/2025
                                 MR. KANDASWAMY & ORS.                               .....Petitioners
                                                         Through:   Mr. Prateek Choudhary, Advocate
                                                                    through VC.
                                                         versus

                                 MR. MURUGESAN                                      .....Respondent
                                             Through:               Mr. Rajesh Kumar and Mr. M.
                                                                    Kumaresan, Advocates.
                          44
                          +      CM(M) 1352/2025 & CM APPL. 44455/2025
                                 MR. KANDASWAMY & ORS.                               .....Petitioners
                                                         Through:   Mr. Prateek Choudhary, Advocate
                                                                    through VC.
                                                         versus

                                 MR. MURUGESAN & ORS.                   .....Respondents
                                             Through: Mr. Rajesh Kumar and Mr. M.
                                                      Kumaresan, Advocates for R-1.
                                                      Mr. Santosh Kr. Rout, SC for R-3.



Signature Not Verified
Signed By:NAMITA          CM(M) 1294/2025 & connected matters                         Page 1 of 3
DHYANI
Signing Date:22.01.2026
11:10:52
                                  CORAM:
                                 HON'BLE MR. JUSTICE RAJNEESH KUMAR GUPTA
                                                                ORDER (Oral)

Rajneesh Kumar Gupta, J.

1. This hearing has been conducted through hybrid mode.

2. The present petitions have been filed by the petitioners under Article 227 of Constitution of India, 1950, assailing the common impugned order dated 22nd October, 2025, passed by the trial court in CS DJ No. 118/2019, CS DJ No. 1097/2018 and CS DJ No. 1117/2018, whereby the evidence of the petitioners has been closed.

3. I have heard learned Counsel for the parties and perused the record.

4. Learned Counsel for the petitioners submits that the evidence of the petitioners could not be tendered on 22nd October, 2024 as the Counsel of the petitioners/plaintiffs suffered a knee injury and was required to undergo surgery and therefore, it has been prayed that one more opportunity be granted to the petitioners to lead their evidence.

5. Per contra, learned Counsel for the respondents submits that the evidence of the petitioners has been closed after being granted several opportunities to the petitioners and that the present petition is nothing but a dilatory tactic to delay the proceedings.

6. Keeping in view the fact and circumstances of the case, this Court is of the opinion that it is in the interest of justice that one more opportunity be granted to the petitioners to complete their evidence, as the respondents can be compensated by way of costs. Accordingly, one more opportunity is granted to the petitioners to complete their evidence, subject to payment of costs of Rs. 5,000/- in each case to the respondents.

7. The present petitions are disposed of in above-stated terms, along with the pending application(s), if any.

RAJNEESH KUMAR GUPTA, J JANUARY 21, 2026/MR/ik