M/S.Pavalai Kalyanasundara ... vs B.Chandrakala
2023 Latest Caselaw 3240 Mad

                                                                                  C.S.No.1187 of 2009

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 27.03.2023

                                                       CORAM:

                                  THE HONOURABLE MS JUSTICE R.N.MANJULA

                                                 C.S.No.1187 of 2009

                     M/s.Pavalai Kalyanasundara Mudaliar Trust,
                     represented by its Managing Trustee,
                     Mr.A.V.Rajan @ A.Varadharajan Mudaliar,
                     S/o. Annamalai Mudaliar,
                     having his office at No.110-E, Whannels Road,
                     Egmore, Chennai – 600 008.                                      ... Plaintiff

                                                           Vs
                     1. B.Chandrakala
                     2. G.Mohanraj
                     3. L.Sasikala
                     4. R.Premalatha
                     5. G.Nehruji
                     6. G.Nethaji                                                 ... Defendants

                     Prayer: Plaint filed under Order VII Rule 1 of C.P.C., and Order IV Rule 1
                     of Original Side Rules praying for,
                          a) declaring that Sri.A.V.Rajan @ A.Varadharajan Mudaliar the plaintiff
                             herein is the sole Managing Trustee of Pavalai Kalyanasundara
                             Mudaliar Trust;

                          b) For Permanent Injunction restraining the defendants 1 to 6 from
                             representing as the trustees of Pavalai Kalyanasundara Mudaliar
                             Trust;
                                                                           R.N.MANJULA,J.

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https://www.mhc.tn.gov.in/judis
                                                                                          C.S.No.1187 of 2009



                                                                                                       Vum

                          c) For Permanent Injunction restraining the defendants 1 to 6 and or
                             their agents or servants from encumbering the suit properties
                             mentioned in the plaint schedule;
                          d) Cost of the suit.

                                               For Plaintiff      : No appearance

                                               For Defendants     : Ms.Daisy John,
                                                                    for D1, D3 to D6

                                                        JUDGMENT

There was no representation for the plaintiff for a consecutive two

hearings. Hence, the matter was ordered to be listed under the caption “For

dismissal” on 27.03.2023 . Even though the matter is listed today under the

caption “for dismissal”, there is no representation for the plaintiff. Hence,

this Court is inclined to dismiss the suit for default.

2. Accordingly, the Civil Suit is dismissed for default. No costs.

27.03.2023 Index: Yes/No Speaking order/Non speaking order vum C.S.No.1187 of 2009

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