Madras High Court
K.Vanitha Rani And 2 Others vs M. Ravindran And 7 Others on 23 September, 2025
A No. 4407 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 23-09-2025
CORAM
THE HONOURABLE DR.JUSTICE R.N.MANJULA
A No. 4407 of 2025
IN
CS NO. 502 OF 2015
K.Vanitha Rani and 2 others
D/o.V.Kanagaraj blk-198 no.10-69
Bukit Batok West Avenue Singapore
650 193
Applicant(s)
Vs
M. Ravindran and 7 others
S/o.Late K.Mohanakrishnan Old No.5
New No.6 Dr.Singaravelu Street
T.Nagar Chennai 600 017
Respondent(s)
For Applicant(s): M/s. K.V. Sundararajan
For Respondent:Mr.S.Elambharathi for D11 to 13
Mr.MBalasubramanian for D6,7
& 9, 17 & 19.
Mr.S.Raghav for D5
Mr.Naveen Kumar murthi for
D3,2, & 4
PRAYER: To Recognize the 3rd Applicant/4th Defendant as a power agent of
the 1st and 2nd Applicants/Defendants in C.S.No.502 of 2015.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/09/2025 03:33:24 pm )
A No. 4407 of 2025
Dr.R.N.MANJULA, J
jrs
ORDER
This application has been filed to recognize the 3rd applicant/4th defendant as the power agent of the 1st and 2nd applicants/defendants in C.S. No.502 of 2015. The other respondents have no objection.
2. Having been satisfied with the reasons stated in the affidavit filed in support of the petition, this application is allowed.
23-09-2025 Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No A No. 4407 of 2025 IN CS NO. 502 OF 2015 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/09/2025 03:33:24 pm )