Madras High Court
P Rajasekaran vs S Chandra Kumar on 25 October, 2025
CS No. 168 of 2008
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 25-10-2025
CORAM
THE HONOURABLE DR.JUSTICE R.N.MANJULA
CS No. 168 of 2008
AND
Tr.C.S. NO. 311 OF 2010, Tr.C.S. NO. 312 OF 2010, C.S. NO. 5 OF 2010
1. P Rajasekaran
No 54 Mannady St 1st Floor Mannady
Chennai 1
Plaintiff(s)
Vs
1. S Chandra Kumar
S O C Sakthivel No 11 1 Plot No 10
Part Subramanya Nagar Main Raod
Kodambakkam Chennai 24
2.C Priya
W O S Chandra Kumar No 11 1 Plot
No 10 Part Subramanya Nagar Main
Raod Kodambakkam Chennai 24
3.The Sub Registrar
Office Of Kodambakkam Sub Registrar
Near Railway Station Kodambakkam
Chennai 24
Defendant(s)
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CS No. 168 of 2008
CS No. 311 of 2010
1. Mr.S.Chandrakumar
S/o.Sakthivel, No.11, Subramanya
Nagar Main Road, Kodambakkam,
Chennai-24.
Plaintiff(s)
Vs
1. Mr.P.Ravi @ P.Ravikumar
S/o.G.Palani, No.242, Thambu Chetty
Street, Mannady, Chennai-1.
Defendant(s)
CS No. 312 of 2010
1. Chandra Kumar
S/o.Sakthivel, No.11/1, Subramaniyan
Nagar, Main Road, Kodambakkam,
Chennai-24.
Plaintiff(s)
Vs
1. Mr.P.Ravi @ Ravikumar
S/o.G.Palani Chetty, No.242, Thambu
Chetty Street, Chennai-1.
Defendant(s)
CS No. 5 of 2010
1. C.Priya, W/o.S.Chandrakumar
No.11/1, Plot No.10, Part Subramanya
Nagar Main Road, Kodambakkam,
Chennai-24.
2.S.Chandra Kumar
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CS No. 168 of 2008
S/o.C.Sakthivel, No.11/1, Plot No.10,
Part Subramanya Nagar Main Road,
Kodambakkam, Chennai-24.
Plaintiff(s)
Vs.
1. P.Ravi @ Ravikumar
S/o.Palani Chetty, No.242, Thambu
Chetty Street, Chennai-1.
2.P.Rajasekaran
S/o.Palani Chetty, No.54, Mannadi
Street, 1st Floor, Mannady, Chennai-
1.
Defendant(s)
CS No. 168 of 2008
PRAYER: Civil Suit is filed under Order VII Rule I of CPC read with Order IV
Rule 1 of Original Side Rules to:
a) declare the settlement deed dated 05.02.2007 registered as Document
No363 of 2007 in the office of SRO Kodambakkam Chennai executed by the
1st defendant to and in favour of the 2nd defendant as Null and Void B for
Mandatory injunction directing the defendants 1 and 2 and their men agents
tenants licencees or any person claiming through them to Vacate and hand over
vacant possession of the property.
Tr.CS No. 311 of 2010
PRAYER:Civil Suit is filed under Order VII Rule 1 of CPC to pass a judgment
and decree for :
a) permanent injunction restraining the defendant, his agents, servants or
any other person in any manner interfering with the peaceful
possession/occupation of the schedule mentioned suit property and the
defendant is not to interfere into the suit premises and the defendant is not to
sell the suit property without due process of law.
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CS No. 168 of 2008
b) to pay the cost of this suit.
Tr.CS No. 312 of 2010
PRAYER: Civil Suit is filed under Order VII Rule 1 of CPC to pass a judgment
and decree to :
a) Declare that the entire mortgage debt is fully discharged and that no
further amounts are due to the defendant from the plaintiffs under the suit
simple mortgage document No.2263/2004 dated.11.6.2004 inrespect of the suit
property.
b) direct the defendant to deliver to the plaintiffs that mortgage deed
document No.2263/2004 dated.11.6.2004 duly cancelled and also return to them
all the original
CS No. 5 of 2010
PRAYER: Civil Suit is filed under Order XXXIV Rule 7 & 8 of CPC read with
Order IV Rule 1 of High Court Original Side Rules r/w. Order VII Rule 1 of
C.P.C. to:
a) Direct the defendants to receive a sum of Rs.1,90,000/- from the
plaintiffs being the dues under the simple mortgage Deed dated.11.6.2004,
registered as a Document no.2263 of 2004 on the file of the Sub-Registrar
Office at Kodambakkam and consequently redeem the schedule mentioned
properties by handing over the original title deeds i.e. Sale Deed
dated.22.9.2000 to the plaintiffs.
b) Declare that the first plaintiff is the absolute owner of the suit property
CS No. 168 of 2008:
For Plaintiff(s): Mr. N Sreenivasalu
For Defendant(s): Mr.M.Sriram for D1 and D2
Mr.A.Anandan for D3
Tr.C.S.No.312 of 2010:
For Plaintiff (s) : Mr.M.Sriram
For Defendant (s): Mr. N.Srinivasan
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CS No. 168 of 2008
C.S.No.311 of 2010:
For Plaintiff (s) : Mr.M.Sriram
For Defendant (s): Mr. N.Srinivasan
C.S.No.5 of 2010:
For Plaintiff (s) : Mr.M.Sriram
For Defendant (s): Mr. N.Srinivasan
C.S.No.5 of 2010:
For Plaintiff (s) : Mr.M.Sriram
For Defendant (s): Mr. N.Srinivasan
COMMON JUDGMENT
As the suit value of these suits is below the jurisdiction of this Court, they
are needed to be transferred to the competent jurisdictional Court on the point of
jurisdiction.
2. Registry is directed to transfer all these suits from the file of this Court
to the competent jurisdictional Court forthwith.
25-10-2025
Index:Yes/No
Speaking/Non-speaking order
Internet:Yes
Neutral Citation:Yes/No
bkn
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R.N.MANJULA J.
bkn
AND CS NO. 311 OF
2010,CS NO. 312 OF
2010,CS NO. 5 OF 2010
25-10-2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/10/2025 04:32:07 pm )
