[Cites 1, Cited by 0]
Madras High Court
Hdfc Bank Limited vs M.Karthikeyan on 22 January, 2026
CS No. 32 of 2008
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 22-01-2026
CORAM
THE HON'BLE DR.JUSTICE R.N.MANJULA
CS No. 32 of 2008
Hdfc Bank Limited,
REP BY ITS AUTHORISED OFFICER/
LEGAL MANAGER MR.NOBILI GRACIAS,
NO 72, MARSHALLS ROAD, EGMORE,
CHENNAI 8.
(Amended as per order dated 09.08.2023 in App.
No.3994/2023 and time extended as per order dated
22.08.2023)
..Plaintiff(s)
Vs
1. M.Karthikeyan,
Plot No 7 Agastiyar Street Ramakrishna,
Raju Nagar Madipakkam Chennai 91.
2. Sudhakar A Rodriguez
No 6 B Block Iswarya Apartments Vanniar,
2nd Street Choolaimedu Chennai 94.
3. M.Ravi Shankar
23 Kaveri Street Saligramam,
Chennai 93.
4. V.Raghunathan,
No 4 Iv Cross Ramalingam Street,
Gandhi Nagar, Avadi Chennai 54.
5. R.Leelavathi
24 Jayalakshmipuram, I Street B Block,
Door No 1, Nungambakkam Chennai 34.
6. D.C.A.Ashok Kumar
Flat No A-2 Aditya Block, Plot No 4,
Rajarathnam Nagar Iyyappanthangal, Chennai 56.
__________
Page 1 of 4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/01/2026 04:22:23 pm )
CS No. 32 of 2008
7. P.L.Umayal
W/o A.Ravi Alias Palaniappan,
No 20 Arcot Street, T Nagar, Chennai 17.
8. A.Ravi Alias Palaniappan
No 20 Arcot Street, T Nagar, Chennai 17.
..Defendant(s)
PRAYER – This Civil Suit is filed under Order VII Rule 1 of the C.P.C. read
with Order IV Rule 1 of Original Side Rules, for a) directing the first defendant
to pay the sum of Rs.43,34,000/- together with interest at the rate of 12% per
annum from the date of plaint till date of realization b) directing the second
defendant to pay the sum of Rs.1,09,351/- together with interest at the rate of
12% per annum from the date of plaint till date of realization c) directing the
third defendant to pay the sum of Rs.3,23,851/- together with interest at the rate
of 12% per annum from the date of plaint till date of realization d) directing the
fourth defendant to pay the sum of Rs.2,27,329/- together with interest at the
rate of 12% per annum from the date of plaint till date of realization e) directing
the fifth defendant to pay the sum of Rs.7,75,745/- together with interest at the
rate of 12% per annum from the date of Plaint till date of realization; f) for a
permanent injunction restraining the first defendant from alienating or
encumbering the suit ‘A’ schedule property in any manner whatsoever; g) for a
permanent injunction restraining the fifth defendant from alienating or
encumbering the suit ‘B’ schedule property in any manner whatsoever; h) to
direct the defendants 1 to 5 to pay the costs of this suit to the plaintiff.
For Plaintiff(s): M/s.Ganesh and Ganesh
For Defendant(s): Mr.M.Kumaraswami (For D5)
Mr.T.R.Shanmugam (for D6)
L.Palanimuthu (For D7 And D8)
__________
Page 2 of 4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/01/2026 04:22:23 pm )
CS No. 32 of 2008
JUDGMENT
The learned counsel for the plaintiff has reported no instructions and filed
a memo to that effect.
2.Recording the memo filed by the learned counsel for the plaintiff, this
Civil Suit is dismissed for default. No costs.
22-01-2026
Index: Yes/No
Speaking/Non-speaking order
GSA
__________
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/01/2026 04:22:23 pm )
DR.R.N.MANJULA, J.
GSA
22-01-2026
__________
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/01/2026 04:22:23 pm )
