Sumathi vs Gopinath Reddy,
2026 Latest Caselaw 2247 Mad

Citation : 2026 Latest Caselaw 2247 Mad
Judgement Date : 29 April, 2026

[Cites 0, Cited by 0]

Madras High Court

Sumathi vs Gopinath Reddy, on 29 April, 2026

CRP No. 1939 of 2026

IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 29-04-2026 CORAM THE HON'BLE MRS.JUSTICE N. MALA CRP No. 1939 of 2026 AND CMP NO. 8697 OF 2026 Sumathi D/o. Late Abimannan, W/o. Devaraj, No.112, Pudhumanai Thamaraikulam Street, Pallikonda Anaikattu, Vellore District.

..Petitioner(s) Vs

1. Gopinath Reddy, S/o. Narayana Reddy, No.41, Ezhil Nagar, Sedukkarai, Gudiyattam, Vellore District.

Rukmaniammal (Died)

2. Vetrivel S/o. Late Abimannan, Res. at No. 9/7, Thalapathi Krishnasamy Street, Pallikonda, Vellore Taluk, Vellore District.

3. Sakthivel S/o. Late Abimannan, Res. at No. 9/7, Thalapathi Krishnasamy Street, Pallikonda, Vellore Taluk, Vellore District.

4. Neethivel S/o. Late Abimannan, Res. at No. 9/7, Thalapathi Krishnasamy Street, Pallikonda,

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Vellore Taluk, Vellore District.

..Respondent(s)

Sumathi D/o. Late Abimannan, W/o. Devaraj, No.112, Pudhumanai Thamaraikulam Street, Pallikonda Anaikattu, Vellore District.

..Appellant(s) Vs

1. Gopinath Reddy, S/o. Narayana Reddy, No.41, Ezhil Nagar, Sedukkarai, Gudiyattam, Vellore District.

Rukmaniammal (Died)

2. Vetrivel S/o. Late Abimannan, Res. at No. 9/7, Thalapathi Krishnasamy Street, Pallikonda, Vellore Taluk, Vellore District.

3. Sakthivel S/o. Late Abimannan, Res. at No. 9/7, Thalapathi Krishnasamy Street, Pallikonda, Vellore Taluk, Vellore District.

4. Neethivel S/o. Late Abimannan, Res. at No. 9/7, Thalapathi Krishnasamy Street, Pallikonda, Vellore Taluk, Vellore District.

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..Respondent(s)

To set aside the order passed in EA No. 162 of 2022 in EP No. 329 of 2006 in OS No. 246 of 2005 on the file of Addtional District Munsif Court, Vellore, dated 30.01.2026 by allowing the revision and thus rendr justice.

To grants stay of all further procedings in EA No. 162 of 2022 in EP No. 329 of 2006 in OS No. 246 of 2005 on the file of Addtional District Munsif Court, Vellore, dated 30.01.2026 by allowing the revision and thus rendr justice.

For Petitioner(s): D.A.Sugumar S.Jayavarshini

For Respondent(s): Batta Rs. 120 With 4 Copies Of Memo Of Grounds Filed Want Of 4 Copies Of Stay Petition And Affidavit Due Reg. Rr1 To 4 Pvt. Notice

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Rr 1 To - Item Delivered On 15.04.2026 ( Vide Tracking Sheet Filed)

Order

It is seen that the learned counsel for the petitioner has not paid batta for

the Court notice to the respondents.

2.The learned counsel for the petitioner is directed to pay the batta in

respect of the respondents 2 to 4, within three days, failing which the Civil

Revision Petition against the respondents 2 to 4, will be dismissed.

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3.Mr.R.Govindasamy, learned counsel accepts notice on behalf of the 1 st