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Madras High Court
S.Vijayanirmala vs Lakshmi (Died) 1. Gajalakshmi on 9 April, 2026
CMP No. 7789 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09-04-2026
CORAM
THE HON'BLE MRS.JUSTICE N. MALA
CMP No. 7789 of 2026
in
AS No. 397 of 2026
1. S.Vijayanirmala
W/o R.S Narayanan,
No 9/10, 1st Street, Krishnapuri,
Raja Annamalaipuram, Chennai 28.
2. Chitrakala
W/o. R.Nandagopal
New No. C6, Sri Sapthagiri Apartments
Mylapore, Chennai 4
3. Minor Karima Charan
D/o. R.Nandagopal
New No. C6, Sri Sapthagiri Apartments
Mylapore, Chennai 4
Rep by her mother Natural Guardian Mrs.
Chitrakala
..Petitioner(s)
Vs
1. Lakshmi (Died) 1. Gajalakshmi
W/o Kasi,
Res at No 14/2
Pillaiyar Koil Street,
Ninnai Kattur Village and Post
2. Padmavathi
W/o. Venugopal
3rd Street, Rail Nagar
Ninnai Kattur Village and Post
3. Kotteeswari
W/o. Veerabathran
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CMP No. 7789 of 2026
No 56, New No. 8, Meetu Street
Ninnai Kattur Village and Post
4. Chandra
W/o. P. Monoharan
No. 22, Villiar Colony
Ninnai Kattur Village and Post
5. Kanthimathi
D/o. Subramani
Ninnai Kattur Village,
kancheepuram Dist.
6. Jayachandran
S/o. Subramani
Ninnai Kattur Village,
kancheepuram Dist.
7. Bhuvaneswari
D/o. Subramani
Ninnai Kattur Village,
kancheepuram Dist.
8. R.Kothandapani
S/o. Ravi
Ninnai Kattur Village,
kancheepuram Dist.
9. R.Gopinath
S/o. Ravi
Ninnai Kattur Village,
kancheepuram Dist.
Rukku (died)
10.Umapathy
S/o. Dharmalinga Naicker
MIG, IB/9, Town Center
CMDA, Flat
Opp.To JRK School
Kattankulathur
11.Elumalai
S/o. Muthu Naicker
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CMP No. 7789 of 2026
No. 36, Mettu Street
Ninnaikattur Village
Kattankulathur
12.Suseela
D/o. Duraisamy
No. 43, Sadasivam Road
Ninnaikattur Village
Kattankulathur
13.Sekar
S/o. Duraisamy
No. 43, Sadasivam Road
Ninnaikattur Village
Kattankulathur
14.Mohana
D/o. Duraisamy
No. 43, Sadasivam Road
Ninnaikattur Village
Kattankulathur
15.Venkatesh
S/o. Duraisamy
Mettu Street
Ninnaikattur Village
Kattankulathur
16.Meenakshi
W/o. Kandasamy
No. 36, Mettu Street
Ninnaikattur Village
Kattankulathur
17.Saraswathi
W/o. Desikamani
No. 33, Chettipalayam Village and Post
18.Jayapal
S/o. Perumalsamy Naicker
No. 7, Elumalai Naicker St
Poothapadu, Chennai 89
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CMP No. 7789 of 2026
19.Anandan
S/o. Subramanian
No. 26, V.O.C Street
Thirukatchur Village and Post
Chengalpattu Taluk
20.Somasundaram
S/o. Subramanian
No. 26, V.O.C Street
Thirukatchur Village and Post
Chengalpattu Taluk
21.Senthil
S/o. Subramanian
No. 26, V.O.C Street
Thirukatchur Village and Post
Chengalpattu Taluk
22.Sridevi
D/o. Subramanian
No. 26, V.O.C Street
Thirukatchur Village and Post
Chengalpattu Taluk
23.S.Baskaran
S/o. K.Shanmugam
Door No. 36, 5th Trust Cross St
Mandhaivelipakkam
Chennai 28
R.Nandagopal (Died)
24.R.S.Narayanan
S/o.G. Ramachandran
Door No. 9/10, 1st Street
Krishnapuri
Raja Annamalaipuram,
Chennai 28
25.S.Velu
S/o. P.Eganathan
Sri Rama Illam
Door No. 91 and 92, Gangaiamman Koil St
Vadapalani
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CMP No. 7789 of 2026
Chennai 26
26.P.Mageshwaran
S/o. Panchatcharam Naicker
No. 8, Goodpet Pallam 2nd St
Kosapet, Chennai 012
..Respondent(s)
AS No. 397 of 2026
To set aside the Judgment and Decree in OS No. 372 of 2007 dated
29.08.2025 passed by the Sessions Judge, Mahila Court, Chengalpattu.
CMP No.7789 of 2026
To stay of all further proceedings in pursuance to the Judgment and
Decree dated 29.08.2025 passed in O.S No.372 of 2007 by the Sessions Judge,
Mahila Court, Chengalpattu pending disposal of the Appeal.
For Petitioner(s): Mr.K.Venkateswaran
ORDER
The petitioners state that they are the bonafide purchasers of Item 10 of
the suit property from the 2nd defendant. The petitioners state that the 2nd
defendant obtained patta in respect of the suit property, which clearly proves his
continuous and uninterrupted possession and enjoyment of the suit property and
the ouster of the plaintiffs. The petitioners therefore prayed for an order of
interim stay of clauses 8 and 10 of the decree dated 29.08.2025 in O.S.No.372
of 2007, till the disposal of the Appeal.
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2. I find a prima facie case is made out and therefore there shall be an
order of interim stay only in respect of Clauses 8 and 10 of the decree dated
29.08.2025 till 03.06.2026.
3. Notice to the respondents returnable by 03.06.2026. Private notice is
also permitted.
Post the matter on 03.06.2026.
09-04-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
dsn
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To
The Sessions Judge, Mahila Court,
Chengalpattu.
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N.MALA J.
dsn
CMP No. 7789 of 2026 in
09-04-2026
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