Madras High Court
R.Rakesh vs M/S.Meenakshi Ammal Trust on 6 August, 2024
Author: S.S. Sundar
Bench: S.S. Sundar
OSA.Nos.75 & 76/2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.08.2024
CORAM :
THE HONOURABLE MR. JUSTICE S.S. SUNDAR
AND
THE HONOURABLE MR. JUSTICE K.RAJASEKAR
OSA.Nos.75 & 76/2024 & CMP.Nos.9626 & 9633/2024
1.R.Rakesh
2.Dr.G.Ra.Gokul
3.Dr.K.P.Gautam Srinivas
4.Dr.K.P.Arvind Srinivas ... Appellants
in both Appeals
Vs.
1. M/s.Meenakshi Ammal Trust
rep.by its Founder Trustee
Having Office at No.61, Old No.641
Ramasamy Salai, KK Nagar
Chennai 600 078.
2.M/s.Meenakshi Academy of Higher Education
and Research Trust rep.by its Founder Trustee
Having Office at No.61, Old No.641
Ramasamy Salai, KK Nagar
Chennai 600 078.
3.M/s.Muthukumaran Educational Trust
rep.by its Founder Trustee,
Having Office at No.61, Old No.641
1
https://www.mhc.tn.gov.in/judis
OSA.Nos.75 & 76/2024
Ramasamy Salai, KK Nagar
Chennai 600 078.
4.Mrs.R.Gomathi
Founder Trustee
M/s.Meenakshi Ammal Trust
No.61, Old No.641
Ramasamy Salai, KK Nagar
Chennai 600 078.
5.Mrs.Jayanthi Radhakrishnan
Hereditary Trustee,
M/s.Meenakshi Ammal Trust,
No.61, Old No.641
Ramasamy Salai, KK Nagar
Chennai 600 078. ... Respondents in both
Appeals
Prayer in OSA.No.75/2024 : Original Side Appeal filed under Order 36
Rule 1 of Original Side Rules against the judgment and decree dated
18.04.2024 made in OA.No.80/2023 in CS.No.26/2023 on the file of the
Original Side of this Court.
Prayer in OSA No.76/2024 : Original Side Appeal filed under Order 36
Rule 1 of Original Side Rules against the judgment and decree dated
18.04.2024 made in A.No.1277/2024 in CS.No.26/2023 on the file of the
Original Side of this Court.
For Appellants in
2
https://www.mhc.tn.gov.in/judis
OSA.Nos.75 & 76/2024
both Appeals : Mr.T.R.Rajagopalan
Senior counsel for
Mr.A.E.Ravichandran
For Respondents in
both Appeals : Mr.M.S.Krishnan, Senior counsel for
Mr.R.Bhrath Kumar
COMMON JUDGMENT
[Judgment of the Court was delivered by S.S.SUNDAR, J.,]
(1)A Joint Memo dated 02.08.2024 is filed on behalf of both appellants and
respondents reporting settlement between the parties. It is also stated that
there are other matters pending and the parties to these appeals have
agreed that OSA.No.75/2024 arising out of the order dated 18.04.2024
made in OA.No.80/2023 in CS.No.26/2023 may be dismissed as settled
out of Court and OSA.No.76/2024 arising out of the order dated
18.04.2024 made in A.No.1277/2024 in CS.No.26/2023 may be allowed.
(2)In view of the Joint Memo dated 02.08.2024 filed by the parties, the
Original Side Appeals are disposed of as follows:-
(a)OSA.No.75/2024 stands dismissed as settled out of Court.
(b)OSA.No.76/2024 stands allowed and the application in
https://www.mhc.tn.gov.in/judis
OSA.Nos.75 & 76/2024
A.No.1277/2024 in CS.No.26/2023 stands dismissed.
No costs. Consequently, connected miscellaneous petitions are closed.
[S.S.S.R., J.] [K.R.S., J.]
06.08.2024
AP
Internet : Yes
NOTE: Issue order copy today [06.08.2024]
https://www.mhc.tn.gov.in/judis
OSA.Nos.75 & 76/2024
S.S. SUNDAR, J.,
and
K.RAJASEKAR, J.,
AP
OSA.Nos.75 & 76/2024
06.08.2024
https://www.mhc.tn.gov.in/judis
