Madras High Court
G.Sarojiniammal (Died), 1.G.Arumugam vs Royapuram Dharma Brahma Theertham ... on 27 April, 2026
Author: T.V.Thamilselvi
Bench: T.V.Thamilselvi
CRP No. 1160 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27-04-2026
CORAM
THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI
CRP No. 1160 of 2026
AND
CMP NO. 5960 OF 2026,CRP NO. 1162 OF 2026,CMP NO. 5959 OF 2026
1. G.Sarojiniammal (Died),
1.G.Arumugam
No.166/101, Pillaiyar Koil Street,
Royapuram, Chennai 13.
2. G.Indiresan
No.3/2, Andiappa Gramani Street,
Royapuram, Chennai 13.
3. G.Thiyagarajan
No.1/1, Andiappa Gramani Street,
Royapuram, Chennai 13.
4. S.Kalavathy
A4, Sri Ramass Marvels, No.9/3,
Gengu Reddy Road, Egmore, Chennai
08.
5. N. Vijayalakshmi
No.17/5/2, Andiappa Street, Flowers
Road, Purasawalkam, Chennai 84.
Petitioner(s)
Vs
1. Royapuram Dharma Brahma
Theertham Charities
Represented By its Trustees.
1)N.Baaskaran, 2) G.Nagarajan,
3)A.N.Venkataraman, 4) A.Kishna
Prasad, 5) M.Srinivas No.171(Old
No.71), Mannar Swamy Koil Street,
Royapuram, Chennai 600 113.
https://www.mhc.tn.gov.in/judis
CRP No. 1160 of 2026
2.R.Varalakshmi
No.3125, Nittingham Place Copper
Canyon Texas, USA 75077
Respondent(s)
CRP No. 1162 of 2026
1. G.Sarojiniammal (Died) 1. G.
Arumugam
N.No.166/101, Pillaiyar Koil Street,
Royapuram, Chennai 013.
2.G.Indiresan
No.3/2, Andiappa Gramani Street,
Royapuram, Chennai 13.
3.G.Thiyagarajan
No.1/1, Andiappa Gramani Street,
Royapuram, Chennai 13.
4.S.Kalavathy
A4, Sri Ramass Marvels, No.9/3,
Gengu Reddy Road, Egmore, Chennai
08.
5.N. Vijayalakshmi
No.17/5/2, Andiappa Street, Flowers
Road, Purasawalkam, Chennai 84.
Appellant(s)
Vs
1. Royapuram Dharma Brahma
Theertham Charities
Rep. by its Trustees, 1)N.Baaskaran, 2)
G.Nagarajan, 3)A.N.Venkataraman, 4)
A.Kishna Prasad, 5) M.Srinivas
No.171(Old No.71), Mannar Swamy
Koil Street, Royapuram, Chennai 600
113.
2.R.Varalakshmi
No.3125, Nittingham Place Copper
Canyon Texas, USA 75077
Respondent(s)
https://www.mhc.tn.gov.in/judis
CRP No. 1160 of 2026
CRP No. 1160 of 2026
PRAYER
To set aside the order dated 07.02.2026 I.A.No.18 of 2026 in O.S.No.631 of
2020 on the file of the XIII Assistant Judge, City Civil Court, Chennai.
CRP No. 1162 of 2026
PRAYER
To set aside the order dated 07.02.2026 in I.A.No.15 of 2026 in O.S.No.640 of
2020 on the file of the XIII Assistant Judge, City Civil Court, Chennai and
allow the CRP.
CRP No. 1160 of 2026
For Petitioner(s): MR.L.Palani Muthu
S.Meenakshi R.Seethalakshmi
For Respondent(s): Mr.R.Natarajan For R1 R2 -
Gien Up
ORDER
These Civil Revision Petitions have been filed seeking to set aside the common order dated 07.02.2026 passed in I.A. No. 18 of 2026 in O.S. No. 631 of 2020 and I.A. No. 15 of 2026 in O.S. No. 640 of 2020 on the file of the XIII Assistant Judge, City Civil Court, Chennai.
2. When the matter was taken up for hearing, the learned counsel for the petitioner sought permission of this Court to withdraw the revision petitions. Conversely, the learned counsel for the respondent submitted that the accumulated rent arrears amount to approximately ₹12,00,000/-. This Court had previously directed the parties to appear in person. When this Court suggested an amicable settlement of the dispute, the counsel sough time to get https://www.mhc.tn.gov.in/judis CRP No. 1160 of 2026 instruction. Now, they seek to withdraw these petitions. The conduct of the petitioners is unappreciable; despite accumulating huge rent arrears, they are now seeking to withdraw these petitions to prolong the matter. Consequently, the petitioners in O.S. No. 640 of 2020 are directed to deposit a sum of ₹2,00,000/- (Rupees Two Lakhs only) to the credit of O.S. No. 640 of 2020 and petitiiners in O.S. No. 631 of 2020 is directed to deposit a sum of ₹2,00,000/- (Rupees Two Lakhs only) to the credit of O.S. No. 631 of 2020 on the file of the XIII Assistant Judge, City Civil Court, Chennai. Further, the Trial Court is directed to expedite the proceedings and dispose of O.S. No. 640 of 2020 within a period of three (3) months from the date of receipt of a copy of this order, without granting any unnecessary adjournments.
3. In the result, these Civil Revision Petitions are disposed of, subject to the above conditions. No costs. Connected pending petitions, if any, stand closed.
27-04-2026 pbl Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No To
1. The XIII Assistant Judge, City Civil Court, Chennai.
2. The Section Officer, V. R Section, High Court, Madras. https://www.mhc.tn.gov.in/judis CRP No. 1160 of 2026 T.V.THAMILSELVI J.
pbl CRP No. 1160 of 2026 AND CMP NO. 5960 OF 2026,CRP NO. 1162 OF 2026,CMP NO. 5959 OF 2026 27-04-2026 https://www.mhc.tn.gov.in/judis