Mrs. C. Mangala Vijayalakshmi vs Mrs.Paulthai Shanmuga Sundaram
2025 Latest Caselaw 7792 Mad

Madras High Court

Mrs. C. Mangala Vijayalakshmi vs Mrs.Paulthai Shanmuga Sundaram on 13 October, 2025

                                                                                                     C.S.No.372 of 1999

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                         DATED: 13.10.2025
                                                                  CORAM
                                         THE HON'BLE DR.JUSTICE R.N.MANJULA
                                                         C.S.No.372 of 1999


                     Mrs. C. Mangala Vijayalakshmi                                              ... Plaintiff
                                                                     -vs-

                     1. Mrs.Paulthai Shanmuga Sundaram
                     2. K.S.Mothilal
                     3. K.S.Damodharan
                     4. K.S.Anantharaman                                                        ... Defendants


                     Prayer : Plaint filed under Order IV Rule 1 & 2 of the High Court O.S. Rules
                     Read With Order VII Rule 1 of the CPC, praying for the following judgment
                     and decree against the defendants:
                                  (a) For partition and separate possession of her 1/5th share in the
                     schedule mentioned properties;
                                  (b) For ascertainment of mesne profits for the period from 3 years
                     prior to the filing of the suit, till the delivery of separate possession of her
                     1/5th share, and pay her 1/5th share of the said mesne profits.
                                  (c) for costs.



                                                                                             DR.R.N.MANJULA,J.

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                                                                                                 C.S.No.372 of 1999




                                                                                                               Kj
                     For Plaintiff : No appearance

                     For Defendants : No appearance

                                                             JUDGMENT

There is no representation for the plaintiff. Defendants 1 & 2 are

reported to have died, but no steps have been taken by the plaintiff and no

memo was filed to record their death. No representation for defendants 3 &

4 as well. There is no purpose in keeping the suit pending as there is no

representation for the plaintiff, despite the matter has been listed under the

caption “for dismissal”. Hence, the suit is dismissed for default. No costs.

13.10.2025

Index : Yes / No Internet : Yes / No Neutral Citation: Yes / No

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