Madras High Court
C.Srinivasa Reddy vs Raja Reddy on 8 September, 2025
CRP Nos.4287, 4291 and 4293 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 08-09-2025
CORAM
THE HONOURABLE MR.JUSTICE P.B. BALAJI
CRP Nos.4287, 4291 and 4293 of 2025
1.C.Srinivasa Reddy
2.K.C.Chinna Muni Reddy
... Petitioner in CRP No.4287 of 2025
K.C.Pedda Muni Reddy @ K.C.Muni Reddy (died)
1. M.Ravindra Reddy
2. M.Harisha
3.M.Suresh ... Petitioners in CRP No.4291 of 2025
N.Sreenivasa Reddy ... Petitioner in CRP No.4293 of 2025
Vs
1.Raja Reddy
M.Thimma Reddy (Died)
Thimmakka (Died)
2. Chenna Reddy
3. Savithriamma
4.Srinivasa Reddy
5.Narayanamma
6.Rashmi
7.Shilpa
8.Jayarama Reddy
9.Chennammal
10.Chennamma @ Pillamma
11.Gowramma
... Respondents in CRP No.4287 of 2025
1. Raja Reddy
https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/09/2025 05:38:34 pm )
CRP Nos.4287, 4291 and 4293 of 2025
M.Thimma Reddy (died)
2. Chenna Reddy
3.Jayarama Reddy
Thimmakka (died)
4.Chennamma
5.Pillamma
6.Gowramma
7.Savithriamma
8.Srinivasa Reddy
9.Narayanamma
10.Rashmi
11.Shilpa ..Respondents in CRP No.4291 of 2025
1. Raja Reddy
M.Thimma Reddy (died)
2. Chenna Reddy
Thimmakka (died)
3.Jayarama Reddy
4.Chennamma
5.Pillamma
6.Gowramma
7.Savithriamma
8.Srinivasa Reddy
9.Narayanamma
10.Rashmi
11.Shilpa
12.C.Srinivasalu
13.S.Manjula .. Respondents in CRP No.4293 of 2025
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CRP Nos.4287, 4291 and 4293 of 2025
Revisions filed under Article 227 of Constitution of India directing the
learned Additional Subordinate Court, Hosur to dispose A.S.Nos.9,8 and 7 of
2015 within the time stipulated by this Court.
For Petitioners : Mr.Malola Narasimhan V.S
COMMON ORDER
The petitioners seek expeditious disposal of A.S.Nos.9,8 and 7 of
2015 pending on the file of Additional Subordinate Court, Hosur.
2. Learned counsel for the petitioners states that O.S.Nos.54 of 1999,
95 of 2004 and 94 of 2004 were filed before District Munsif Court, Hosur.
Subsequent to the decree passed in the above suits, first appeals were filed
before the Additional Sub Court, Hosur in A.S.Nos.9, 8 and 7 of 2015.
Learned counsel further states that though originally the suits were decreed in
favour of the petitioners herein, the first appellate court reversed the findings
of the trial court and allowed the appeals filed by the respondents. Thereafter,
this Court, in CMA Nos.1150, 1162 and 1165 of 2021 by common judgment
dated 06.01.2022 has confirmed the judgment of the first appellate court and
aggrieved by the same, the petitioners have moved the Hon'ble Supreme
Court in Civil Appeal Nos.6150-6152 of 2023 and by common judgment
dated
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CRP Nos.4287, 4291 and 4293 of 2025
P.B.BALAJI.,J
sr
25.09.2023, the Hon'ble Supreme Court remitted the matter back to the first
appellate Court and the appeals are pending before the first appellate court.
3. Considering the suits are pending from 1999, the Additional
Subordinate Court, Hosur is directed to dispose of A.S.Nos. A.S.Nos.9,8 and
7 of 2015, on merits and in accordance with law on or before 31.12.2025.
4. With the above direction, the civil revision petitions are disposed of.
No costs.
08.09.2025
Index: Yes/No
Website:yes/no
Speaking Order/Non-speaking Order
sr
To
1. The Additional Sub Court, Hosur
2. The District Munsif Court, Hosur
CRP Nos.4287, 4291 and 4293 of 2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/09/2025 05:38:34 pm )
