R.Venkatesan vs S.Maria Pushpam
2021 Latest Caselaw 252 Mad

                                                                                    CS.No.527 of 2011

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 05.01.2021

                                                    CORAM:

                                   THE HON'BLE MR.JUSTICE P.RAJAMANICKAM

                                                CS.No.527 of 2011

                R.Venkatesan                                                ... Plaintiff

                                                       Vs.

                1. S.Maria Pushpam


                2. M/s Jai Instruments and Co.,
                   a partnership firm
                   represented by its partner
                   V.Jaishanker


                3. Dr.S.John Britto Selvaraj                              ... Defendants



                Prayer: Civil Suit is filed under Order IV Rule 1 OS Rules R/w Order VII Rule
                1 CPC, praying to grant decree and judgment against the defendants herein
                (a) declaring the sale deed dated 04.05.2007 registered as D.No.2139 of 2007,
                before the office of the SRO, Velacherry, as null and void and not binding on
                the plaintiff; (b) for permanent injunction, restraining the defendants their men,
                agents, servants and/ or anybody claiming through or under them from
                encumbering and/or alienating and/or transferring and/or dealing with the
                immovable property, situated at Plot No.15, Door No.60, Lake Bund Road,

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                                                                                      CS.No.527 of 2011

                Lakshmi Hayagriva Nagar, Adambakkam, Chennai-600 088 and comprised in
                Old S.Nos.561, 562, 563, 564/1 and 564/2, New S.No.563/2B, Velacherry
                Village, Mambalam-Guindy Taluk, Chennai District, within the sub-registration
                district of Velacherry and in the registration district of Chennai South, more
                fully and particularly described in Schedule hereunder, in any manner
                whatsoever and (C ) for permanent injunction, restraining the defendants, their
                men, agents, servants and/or anybody claiming through or under them from
                interfering with the ownership, peaceful possession, occupation and enjoyment
                of the plaintiff in and over the immovable property, situated at Plot.No.15, Door
                No.60, Lake Bund Road, Lakshmi Hayagriva Nagar, Adambakkam, Chennai-
                600 088 and comprised in Old.S.Nos.561, 562, 563, 564/1 and 564/2, New
                S.No.563/2B, Velacherry Village, Mambalam-Guindy Taluk, Chennai District
                within the sub registration district of Velacherry and in the registration district
                of Chennai South, more fully and particularly described in Schedule and (d) for
                the cost of the suit.


                                        For Plaintiff      : No appearance
                                        For Defendants     : Ms.Rukmani
                                                             for Mr.P.B.Ramanujam for D1
                                                           : D2 and D3 -set exparte.


                                                        JUDGMENT

Since no representation for the plaintiff for several hearings, this matter

has been posted today (05.01.2021) under the caption, “ for dismissal”.

https://www.mhc.tn.gov.in/judis/

CS.No.527 of 2011

2. Today also, no representation for the plaintiff. The learned counsel for

the first defendant appeared through video conferencing. Hence, this Civil Suit

is dismissed for default. No costs.

05.01.2021

https://www.mhc.tn.gov.in/judis/

CS.No.527 of 2011

P. RAJAMANICKAM,J.

Vv

CS.No.527 of 2011

05.01.2021

https://www.mhc.tn.gov.in/judis/