Madras High Court
Mrs. Lakshmi Murthy And Another vs Andhra Mahila Sabha Trust And 11 Others on 27 April, 2026
A.No.829 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27-04-2026
CORAM
THE HON'BLE DR.JUSTICE A.D.MARIA CLETE
A No. 829 of 2026
in
C.S. DR. No. 22459 of 2026
1. Mrs. Lakshmi Murthy and another
W/o.Dr.I.Sathyamurthy,
2A, Kasturi Apartments,
No.100, St.Marys Road,
Alwarpet, Chennai 600 018.
2. Ms.Vidya Gajapathi Raju Singh
D/o.Rajkumar Vishweshwar Gajapathi Raju,
Old No.10, New No.25,
Serendip 1st Floor,
Satyanarayana Avenue,
Boat Club road,
Chennai 600 028.
..Applicant(s)
Vs
1. Andhra Mahila Sabha Trust
Represented by its Secretary,
Having its Registered Office at No.12,
Dr.Durgabai Deshmuk Road, R.A.Puram,
Chennai 600 028.
2. Durgabai Deshmukh Mahila Sabha
(Previously known as Andhra Mahila Sabha)
Represented by its General Secretary,
No.12, Dr.Durgabai Deshmukh Road,
R.A.Puram, Chenna 600 028.
3. Mr.Justice B.P.Jeevan Reddy
President of Andhra Mahila Sabha Trust Board,
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A.No.829 of 2026
Plot No.301, Road, No.25, Jubilee Hills,
Hyderabad 500 033 also Having office at
No.12, Dr.Durgabai Deshmukh Road, R.A.Pura,
chennai 600 028.
4. Mrs.K.Lakshmi
Life Trustee of Andhra Mahila Sabha Trust
Board,
No.2-92, Road No.2H, Kakatiya Nagar,
Habsiguda Hyderabad 500 008.
also at
No.12, Dr.Durgabai Deshmukh Road, R.A.Pura,
chennai 600 028.
5. Dr.Mr.Mohan Kanda I.A.S. (Retd)
Life Trustee of Andhra Mahila Sabha Trust
Board, No.3, Officers Colony, Behind country
Club, Begumpet,
Hyderabad 500 016.also at
No.12, Dr.Durgabai Deshmukh Road, R.A.Pura,
chennai 600 028.
6. Mr.S.V.Rao
Life Trustee of Andhra Mahila Sabha Trust
Board, 1st Floor, 8-2-293/82/A/796-B, Road,
No.36, Jubilee Hills,
Hyderabad 500 033.also at
No.12, Dr.Durgabai Deshmukh Road, R.A.Pura,
chennai 600 028.
7. Mr.N.Srikrishna
Life Trustee of Andhra Mahila Sabha Trust
Board,
No.11/14, Balaji Avenue,
First Street, T.Nagar,
Chennai 600 017.also Having office at
No.12, Dr.Durgabai Deshmukh Road, R.A.Pura,
chennai 600 028.
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A.No.829 of 2026
8. Mr.Justice L.Narasimha Reddy
Life Truste of Andhra Mahila Sabha Trust Board,
H.No.2-2-25/3/3 Durgabai Deshmukh Colony,
Near Osmania University Campus, Bagh
Amberpet, Hyderabad 500 013.also Having
office at
No.12, Dr.Durgabai Deshmukh Road, R.A.Pura,
chennai 600 028.
9. Mr.I.Y.R.Krishna Rao, I.A.S. (Retd)
Life Trustee of Andhra Mahila Sabha Trust
Board,
No.182, Prashasan Nagar,
Road No.72, Jubilee Hills,
Hyderabad 500 033.also Having office at
No.12, Dr.Durgabai Deshmukh Road,
R.A.Puram, chennai 600 028.
10.Mrs.Jayshree Balachander I.A.S (Retd)
Life Trustee of Andhra Mahila Sabha Trust
Board,
New No.3, Old No.2, Poes Garden, 2nd floor,
Gopalapuram,
Chennai 600 086.also Having office at
No.12, Dr.Durgabai Deshmukh Road, R.A.Pura,
chennai 600 028.
11.Mrs.P.V.Nirmala Raja
Life Trustee of Andhra Mahila Sabha Trust
Board,
No.142, Santhome road, Chennai 600 028.also
Having office at
No.12, Dr.Durgabai Deshmukh Road, R.A.Pura,
chennai 600 028.
12.Krishna Institute of Medical Sciences Limited
Having its registered office at
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A.No.829 of 2026
No.1-8-31/1, Minister Road, Secunderabad,
Telangana 500 003.
..Respondent(s)
To grant leave to the Applicants/ Plaintiffs to initiate the present suit
under Section 92 of Code of Civil Procedure 1908.
For Applicant(s): Mr.Vijay Narayanan, Senior Counsel for
M/S.K. Gowtham Kumar
A.P.Balaji
A.N.Vijith
A.S.Saughanthika
Krithikaa Suresh
Ragavi N
K.Thambu Raja
Harshini Ranganathan
Ramakash G.S.
G.Praveena Dharshini
For Respondent(s): Mr.R.Parthasarathy, Senior counsel for
M/s.Abishek Jenasenan for R1 to R9
Mr.Sathish Parasaran, Senior Counsel for
Mr.P.J.Rishikesh & Ms.Pavithra for R10 &
R11.
Mr.T.K.Bhaskar for Mr.S.Santhosh for R12
ORDER
Pursuant to the order of this Court dated 24.04.2026, all the learned counsels for the parties have suggested Mr.Justice R.V.Raveendran to be appointed as mediator. Accordingly, this case is referred to the Mediation.
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2.As chosen by the learned counsels for all the parties, Mr.Justice, R.V.Raveendran, Former Judge, Supreme Court of India is appointed as mediator.
All the parties/representatives of the parties who is vested with the capacity to take decision during the course of the mediation process, along with their respective learned counsels, are directed to appear before the Mediator on 30.04.2026 at the venue fixed by the Mediator with the appearance of physically or through Video Conference as per instructions of the Mediator. The mediator is requested to send the interim or final report to this Court on or before the next hearing date.
3.A sum of Rs.1,00,000/- (Rupees one lakh only) is fixed as initial remuneration to the mediator, to be paid by all the parties jointly in equal proportion, leaving for further orders on additional remuneration and final remuneration to be fixed in the next date of hearing of this case.
4.Registry is directed to list the matter on 11.06.2026 along with the mediation report under the caption ‘Mediation referred cases’.
27-04-2026 AY 5/6 https://www.mhc.tn.gov.in/judis A.No.829 of 2026 DR.A.D.MARIA CLETE, J.
AY To
1.The Director, Tamil Nadu Mediation and Conciliation Centre, High Court of Madras, Chennai.
2.Mr.Justice R.V.Raveendran, Former Judge, Supreme Court of India, No.8/2, Krishna Road, Basavangudi, Bangalore – 560 004.
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