Madras High Court
Unknown vs R.Kannaiyan on 9 April, 2025
Author: P.T.Asha
Bench: P.T. Asha
CRP No. 2786 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09-04-2025
CORAM
THE HONOURABLE MS. JUSTICE P.T. ASHA
CRP No. 2786 of 2024
and
C.M.P.No.14778 of 2024
1. G.Bhagwandas,
S/o.Gopaldas Lalchand Lund,
18, East Periyasamy Road, R.S.Puram,
Coimbatore-641002.
2. LATHA
W/o.G.Bhagwandas,
18, East Periyasamy Road, R.S.Puram,
Coimbatore-641002
3.B.Rajesh
S/o.G.Bhagwandas,
18, East Periyasamy Road, R.S.Puram,
Coimbatore-641002
4.B.Madan
S/o.G.Bhagwandas,
18, East Periyasamy Road, R.S.Puram,
Coimbatore-641002
5.Kishore G Lund
S/o.Gopaldas Lalchand Lund,
32A, 6th Cross Bharathi Park, Coimbatore
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CRP No. 2786 of 2024
6.Rekha K
W/o.Kishore, 32A, 6th Cross Bharathi
Park, Saibab Colony, Coimbatore-641043
7.Amoha Fields
N.Manikandan, S/o.Nallasamy, 4/387,
KMN Textiles, Pollachi Road,
Venkittapuram Po, Palladam, Tiruppur-
641664
8.S.Balaji
S/o.Subburaman, D.No.5/2A,
Ghandhi Nagar, Kavundampalayam,
Coimbatore-641030
9.D.Nithyanatham
S/o.Duraisamy, West Thottam, Ganapathy,
Coimbatore-641006
Petitioner(s)
Vs
1. R.Kannaiyan
S/o.Late Rangasamy, D.No.4/18, Textoolnagar,
Vishvasapuram, Saravanampatti, Coimbatore-35
2.Saraswathi
W/o.Somasundaram, D.No.4, VKC
Nanjappagounder Nagar Karattumedu,
Saravanampatti, Coimbatore-35
3.PARVATHI
W/o.Shanmugasundaram, 10G 1/2, 8th Street,
Dharani Nagar, Ganapahypudhur,
Coimbatore-6
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CRP No. 2786 of 2024
4.AMIRTHAVALLI
W/o.Ramamoorthy, D.No.7/53-2, Balaji Nagar,
Karattumedu, Keeranatham, Annur-641035
5.PADMAVATHY
W/o.Ramu, 756, Sathy Road, Gandhipuram,
Coimbatore-12
6.KRISHNAVENI
W/o.Damodarasamy, 118, Tabedar Street, Kattor,
Ram Nagar, Coimbatore-12
7.R.Udayakumar
S/o.Rangasamy, 4/192, Textoolnagar,
Saravanampatti, Coimbatore-35
8.RAJESHWARI
W/o.Arjunan, D.No.19(3) Barathidhasan Nagar,
Meenampalayam, Thalakullam, Madurai
9.K.Viji
W/o.Kannaiyan, 153, Kalappan Layout,
Ram Nagar, Coimbatore-9
10.RAMESHKUMAR
S/o.Kanthasamy, 138, Kalappan Layout, Kattoor,
Coimbatore-9
11.KRISHNAKUMAR
S/o.Venkatachalam, 74, Kattoor, Ramnagar,
Coimbatore
12.USHANANDHINI
D/o.Kumar, 903, Gandhima Nagar, Peelamedu
Coimbatore-4
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CRP No. 2786 of 2024
13.MAHALAKSHMI
W/o.Venkatachalam, 903, Gandhima Nagar,
Peelamedu, Coimbatore-4
14.MYLISAMY
S/o.Venkatachalam, 151,
Anuparpalayam, Ramnagar, Coimbatore-9
15.RAMESH
S/o.Venkatachalam, 903,
Gandhima Nagar, Peelamedu,
Coimbatore-4
16.KUMAR
S/o.Venkatachalam, 903, Gandhima Nagar,
Peelamedu, Coimbatore-4
17.LAKSHMI
W/o.Karuppaia, 122E, Vinayagar Kovil Street,
Rathinapuri, Coimbatore-27
18.Mohammed Shaheen
S/o.Ahammed Sheriff, 122,
Chellappagounder Street,
Rathinapuri, Coimbatore
19.Mohammed Rizwan
S/o.Mohammed Shaheen, 122, Chellappagounder
Street, Rathinapuri, Coimbatore
20.SHAKILABANU
S/o.Mohammed Shaheen, 122, Chellappagounder
Street,
Rathinapuri, Coimbatore
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CRP No. 2786 of 2024
21.Mohammed Eliyas
S/o.Mohammed Shaheen, 122, Chellappagounder
Street, Rathinapuri, Coimbatore
22.POORANI
W/o.Kaliappan, NO.55, Textool, Subramaniyam
Nagar, Ganapathy, Maanagar, Ganapathy,
Coimbatore-6
23.NARAYANI
W/o.Parthasarathy, D.No.6, Thadagam Road Cross-
1, R.S.Puram, Coimbatore-2
24.P.Sivakumar
S/o.Late Parthasarathy, D.No.964,
Dhandapani Street, Pappanaickenpalayam,
Coimbatore-37
25.USHA
D/o.Late Parthasarathy, D.No.11, 1st Floor,
Chinnammal Street, Saibaba Colony,
KK Pudur, Coimbatore-38
26.CHANDRA
W/o.Late Selvaraj, D.No.36F/15D,
Bharathiyar Road, Nandhavanamthottam,
Poosaripalayam, Ganapathy,
Coimbatore-6
27.S.Nimeshkumar
S/o.Late Selvaraj, D.No.36F/15D,
Bharathiyar Road, Nandhavanamthottam,
Poosaripalayam, Ganapathy,
Coimbatore-6
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CRP No. 2786 of 2024
28.SRIDEVI
D/o.Late selvaraj, D.No.36F/15D, Bharathiyar
Road, Nandhavanamthottam, Poosaripalayam,
Ganapathy, Coimbatore-6
29.R.Purusothaman
S/o.Ramasamy, D.No.116/13, 2nd Street, Sankara
Nagar, Vilakurichi, Saravanapatti, Coimbatore-35
30.R.Karnan
S/o.Ramasamy, D.No.19/5, Manal Thottam,
Ganapathy, Coimbatore-6
31.P.Balakrishnan
S/o.Parthasarathi, D.No.62, Radhakrishnan Street,
Velandipalayam, Coimbatore-641025
32.S.Ashokkumar
S/o.Somasundaram, D.No.4, VKN
Nanjappagounder Nagar, Karattumedu,
Saravanampatti, Coimbatore-641035
33.The Panchayat President
Keeranatham Panchayat Office, Keeranatham,
Coimbatore
34.The Tahsildar
Annur Taluk Office, Annur, Coimbatore-641653
35.The Director
District Urban Department, Corporation Complex,
Coimbatore
36.The Sub Registrar, SRO, Periyanaickenpalayam
Respondent(s)
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CRP No. 2786 of 2024
PRAYER
Civil Revision Petition filed under Article 227 of the Constitution of India
to strike off the plaint in O.S.No.155 of 2024 pending on the file of District
Munsif Court, Annur.
For Petitioner(s): Mr.R.N.Amarnath
For Respondent(s): Mr.R.Prabakar
for RR1 to 4, 6 , 7, 12 to 18 and
19 to 32
Dr.S.Suriya,
Additional Government Pleader for RR33
Mr.F.Nepolean for RR8 to 10
Mr.D.Gopal
Government Advocate
For RR34 to 36
ORDER
The defendants 1 to 9 are the petitioners before this court seeking to strike off the plaint in O.S.No.155 of 2024 on the file of the District Munsif Court, Annur.
2. The main ground, on which, the plaint is sought to be struck off is the abuse of the process of the court, fraud and suppression. In order to https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 04:28:53 pm ) CRP No. 2786 of 2024 appreciate the grievance of the petitioners before this court, it is necessary to briefly touch upon the facts of the present suit and the defence taken in the form of this revision petition by the defendants 1 to 9/revision petitioners herein.
3. The parties are referred to in the same ranking as before the District Munsif Court, Annur.
4. The plaintiffs have filed the aforesaid suit O.S.No.155 of 2024 for the following reliefs:
“a. Permanent injunction restraining the defendant no.1 to 9 and her men, servants, agents, hire links from in any way and doing the process for layout and construction work in the suit property b. Declaring the sale deed dated 22.06.1937 vide Doc.no.711/1937 at SRO, Periyanacikenpalayam in favour of Minor Rangasamy and Venkatachalam are null & void c. Declaring the sale deed vide Doc.no.1750/1983, at SRO, Periyanacikenpalayam are null & void d. Declaring the sale deed vide Doc.no.1751/1983, at SRO, Periyanacikenpalayam are null & void e. Declaring the sale deed vide Doc.no.1752/1983, https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 04:28:53 pm ) CRP No. 2786 of 2024 1753/1983 at SRO, Periyanacikenpalayam are null & void.
f. Declaring the sale deed vide Doc.no.1753/1983, at SRO, Periyanacikenpalayam are null & void.
g. Permanent injunction restraining the defendant No.10 to 13 and her men, servants, agents, hire links from in anyway not to sanction any approval and registration regarding in the suit property.”
5. It is the case of the plaintiffs that one Kali Konar was in possession and enjoyment of the property measuring an extent of 7.93 acres described in the suit scheduled property, which was purchased by him under the registered sale deed dated 08.10.1913 and he was in peaceful possession and enjoyment of the same till his death. On 27.04.1962, Kali Konar passed away leaving behind his wife Masiriammal and his four sons viz. Raasamy, Rangasamy, Arukutty and Venkatachalam (predeceased, who died as a bachelor and issueless) and a daughter Masiriammal, as his legal heirs. After the death of Kali Konar, his legal representatives were in peaceful possession and enjoyment of the property jointly without any partition. The plaintiffs are the legal representatives of the sons, daughter and grandchildren of Kali Konar and Masiriammal.
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6. The plaintiffs would contend that on 24.09.2021 when they had applied for Encumbrance Certificate, they came to know about the registered sale deed dated 09.07.1937, under which, one Rayyak Konar and his wife Natchiyal purchased the share of Rama Konar, son of Ammasai Konar, to an extent of 3.96 acres in the name of his minor sons Rangasamy and Venkatachalam. They also came to learn that there were several other conveyances in respect of the balance extent of 3.96 acres. It is their contention that all those documents are fraudulent. Kali Konar died in the year 1962. The registered sale deed in the name of Rangasamy and Venkatachalam executed by Ammasai Konar is not true and valid document. Till the lifetime of Kali Konar, he was in possession and enjoyment of the property and having full rights over the same. That apart Kali Konar's son is Ramasamy Konar and not Rama Konar.
It is the further case of the plaintiffs that in the year 2010 Masiriammal's (Kali Konar's daughter) legal heirs filed a partition suit against the other legal heirs claiming their mother's share in the suit property. The suit O.S.No.1736 of 2010 instituted before the V Additional District Munsif Court, Coimbatore, was https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 04:28:53 pm ) CRP No. 2786 of 2024 dismissed as the parties had reported that an amicable settlement had been arrived at. Thereafter, it is case of the plaintiffs that the defendants 1 to 9 created a forged sale deed and had taken steps to form a layout, for which, they had sought approval. The defendants 10 to 13 without actually visiting the premises has also granted approval. The plaintiffs have given several petitions regarding the same. They would submit that they are the absolute owners of the undivided suit property as the legal heirs of the original owner Kali Konar. In the light of the above facts, they have come forward with the suit in question.
7. The defendants 1 to 9/revision petitioners on receiving the summons have filed this application for striking of the plaint.
8. The defendants 1 to 9 would contend that earlier a suit O.S.No.641 of 2021was filed before the Principal District Court, Coimbatore, seeking the very same relief. The suit had been filed by the plaintiffs 13 to 16 in the present suit against several persons including the defendants 1 to 6 herein and others in all totally 48 defendants. In the said suit an application for rejecting the plaint https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 04:28:53 pm ) CRP No. 2786 of 2024 was taken out and the plaint was also rejected by judgment and decree dated 02.12.2021 invoking the provisions under Order VII Rule 11 (a) and (d) of the Code of Civil Procedure. While rejecting the plaint, it was observed that it is open to the plaintiffs therein to continue the suit O.S.No.1736 of 2010. The plaintiffs have thereafter filed I.A.No.623 of 2013 to restore the suit O.S.No.1736 of 2010 that was dismissed for default and filed a memo stating that the dispute was settled out of court. By order dated 23.06.2022 the suit was dismissed as not pressed. The rejection of the plaint in O.S.No.641 of 2021 was not challenged by the plaintiffs therein. Thereafter, the present suit has been filed seeking the very same relief.
9. It is pointed out by the learned counsel for the defendants 1 to 9 that a mere perusal of the plaint would display the abuse and fraud that has been committed. The cause title shows 32 plaintiffs and it would read that plaintiffs/power agent of plaintiffs 1 to 32. There is no clarity as to which plaintiff is represented by the power agent. The long cause title would also proceed on the same basis, however, there is no reference to the power agent in https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 04:28:53 pm ) CRP No. 2786 of 2024 the long cause title. Though the suit is filed by 32 persons, only 2 persons have signed the plaint. Therefore, even on this score, the plaint deserves to be struck off.
10. Heard the learned counsel on both sides and perused the documents available on record.
11. The relief that has been claimed in the instant suit, which is the subject matter in the civil revision petition, has been set out supra.
12. The suit O.SNo.641 of 2021 has been filed for these reliefs:
**m/ 22?06?1937?Mk; njjpa Mtz vz;/711-1937 Mtzk; bgha;ahdJk;. bgaustpyhd epgkhdJ (Sham and nominal), ,y;yh epiyaJ. bgha;ahf g[ide;JUthf;fg;gl;lJ. mJ thjpfis fl;Lg;gLj;jhJ vd;Wk; tpsk;g[if bra;af; nfl;Lk;.
M/ 09?09?1983?Mk; njjpa Mtz vz;/1750-1983
Mtzk; bgha;ahdJk;. bgaustpyhd epgkhdJ (Sham
and nominal), ,y;yh epiyaJ. bgha;ahf
g[ide;JUthf;fg;gl;lJ. mJ thjpfis fl;Lg;gLj;jhJ vd;Wk; tpsk;g[if bra;af; nfl;Lk;.
,/ 09?09?1983?Mk; njjpa Mtz vz;/1751-1983
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CRP No. 2786 of 2024
Mtzk; bgha;ahdJk;. bgaustpyhd epgkhdJ (Sham
and nominal), ,y;yh epiyaJ. bgha;ahf
g[ide;JUthf;fg;gl;lJ. mJ thjpfis fl;Lg;gLj;jhJ vd;Wk; tpsk;g[if bra;af; nfl;Lk;.
</ 09?09?1983?Mk; njjpa Mtz vz;/1752-1983
Mtzk; bgha;ahdJk;. bgaustpyhd epgkhdJ (Sham
and nominal), ,y;yh epiyaJ. bgha;ahf
g[ide;JUthf;fg;gl;lJ. mJ thjpfis fl;Lg;gLj;jhJ vd;Wk; tpsk;g[if bra;af; nfl;Lk;.
c/ 09?09?1983?Mk; njjpa Mtz vz;/1753-1983
Mtzk; bgha;ahdJk;. bgaustpyhd epgkhdJ (Sham
and nominal), ,y;yh epiyaJ. bgha;ahf
g[ide;JUthf;fg;gl;lJ. mJ thjpfis fl;Lg;gLj;jhJ vd;Wk; tpsk;g[if bra;af; nfl;Lk;.
C/ 09?09?1983?Mk; njjpa Mtz vz;/9559-2006
Mtzk; bgha;ahdJk;. bgaustpyhd epgkhdJ (Sham
and nominal), ,y;yh epiyaJ. bgha;ahf
g[ide;JUthf;fg;gl;lJ. mJ thjpfis vt;tpjj;jpYk;
fl;Lg;gLj;jhJ vd;Wk; tpsk;g[if bra;af; nfl;Lk;.
v/ tHf;Fr; brhj;Jf;fis ehd;F ruprk
ghf';fshf gpupj;J. mjpy; krpupak;khSf;Fupa g';if
,U ruprk ghf';fshf gpupj;J. mjpy; xU ghfj;ij
thjpfSf;F eye;jpfL fz;L xJf;fPL bra;a ntz;o/ ghfg;gpuptpid nfhupf;if bra;Jk;.
V/ tHf;Fr; brhj;Jf;fspy; thjpfspd; epiyahd cilikiaa[k;. mDgtj;ija[k; vjpu;thjpfs;
jLf;ff;TlhJ vd vjpu;thjpfSf;bfjpuhf epiyf;fhy https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 04:28:53 pm ) CRP No. 2786 of 2024 cWj;Jf;fl;lis jPu;tHp tH';ff; nfl;Lk;.
c/ tHf;fpd; bryt[ bjhiffis thjpfSf;F
vjpu;thjpfs; tH';ff; nfl;Lk;. tHf;Fiu jhf;fy;
bra;ag;gl;oUf;fpwJ/**
13. A mere comparison of these reliefs in O.S.No.641 of 2021 with the reliefs in the present suit O.S.No.155 of 2024 would clearly indicate that they are one and the same. Apart from O.S.No.641 of 2021, in which, plaint has been rejected, the plaintiffs have also filed suit O.S.No.1736 of 2010 on the file of the V Additional District Munsif Court, Coimbatore. The suit O.S.No.641 of 2021 was rejected invoking the provisions of Order VII Rule 11(a) and (d) of the Code of Civil Procedure by judgment dated 02.12.2021. The plaintiffs have, in the instant suit, totally suppressed the earlier proceedings and the fact that the earlier suit was rejected. Therefore, taking note of the fact that the plaintiffs have come to the court with unclean hands by abusing the process of court and suppressing the material facts, the plaint has to necessarily be struck off. It is to be further noted that the suit has also not been filed by all the plaintiffs, since the plaint contains the signature of only two plaintiffs and that apart the long cause title does not even reflect the fact that the suit is filed by the power agent https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 04:28:53 pm ) CRP No. 2786 of 2024 on behalf of the plaintiffs. Relitigation has been frowned upon by this court as well as by the Supreme Court. In K.K.Modi vs. K.N.Modi1, the Supreme Court has stated about relitigation as follows:
“44. One of the examples cited as an abuse of the process of the court is relitigation. It is an abuse of the process of the court and contrary to justice and public policy for a party to relitigate the same issue which has already been tried and decided earlier against him. The reagitation may or may not be barred as res judicata. But if the same issue is sought to be reagitated, it also amounts to an abuse of the process of the court. A proceeding being filed for a collateral purpose, or a spurious claim being made in litigation may also in a given set of facts amount to an abuse of the process of the court. Frivolous or vexatious proceedings may also amount to an abuse of the process of the court especially where the proceedings are absolutely groundless. The court then has the power to stop such proceedings summarily and prevent the time of the public and the court from being wasted. Undoubtedly, it is a matter of the court's discretion whether such proceedings should be stopped or not; and this discretion has to be exercised with circumspection. It is a jurisdiction which should be sparingly exercised, and exercised only in special cases. The court should also be satisfied that there is no chance of the suit suceeding.” 1 (1998) 3 SCC 573 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 04:28:53 pm ) CRP No. 2786 of 2024 This plaint is a clean case of relitigation, more particularly, when the earlier suit has been rejected after contest in an application to reject the plaint.
The judgment and decree in the earlier suit has also not been tested in appeal.
Therefore, this civil revision petition is allowed and the plaint in O.S.No.155 of 2024 is struck off on the file of the District Munsif Court, Annur.
09-04-2025 nsd Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 04:28:53 pm ) CRP No. 2786 of 2024 To
1. R.Kannaiyan S/o.Late Rangasamy, D.No.4/18, Textoolnagar, Vishvasapuram, Saravanampatti, Coimbatore-35
2.Saraswathi W/o.Somasundaram, D.No.4, VKC Nanjappagounder Nagar Karattumedu, Saravanampatti, Coimbatore-35
3.PARVATHI W/o.Shanmugasundaram, 10G 1/2, 8th Street, Dharani Nagar, Ganapahypudhur, Coimbatore-6
4.AMIRTHAVALLI W/o.Ramamoorthy, D.No.7/53-2, Balaji Nagar, Karattumedu, Keeranatham, Annur-641035
5.PADMAVATHY W/o.Ramu, 756, Sathy Road, Gandhipuram, Coimbatore-12
6.KRISHNAVENI W/o.Damodarasamy, 118, Tabedar Street, Kattor, Ram Nagar, Coimbatore-12
7.R.Udayakumar S/o.Rangasamy, 4/192, Textoolnagar, Saravanampatti, Coimbatore-35
8.RAJESHWARI W/o.Arjunan, D.No.19(3) Barathidhasan Nagar, Meenampalayam, Thalakullam, Madurai https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 04:28:53 pm ) CRP No. 2786 of 2024
9.K.Viji W/o.Kannaiyan, 153, Kalappan Layout, Ram Nagar, Coimbatore-9
10.RAMESHKUMAR S/o.Kanthasamy, 138, Kalappan Layout, Kattoor, Coimbatore-9
11.KRISHNAKUMAR S/o.Venkatachalam, 74, Kattoor, Ramnagar, Coimbatore
12.USHANANDHINI D/o.Kumar, 903, Gandhima Nagar, Peelamedu Coimbatore-4
13.MAHALAKSHMI W/o.Venkatachalam, 903, Gandhima Nagar, Peelamedu, Coimbatore-4
14.MYLISAMY S/o.Venkatachalam, 151, Anuparpalayam, Ramnagar, Coimbatore-9
15.RAMESH S/o.Venkatachalam, 903, Gandhima Nagar, Peelamedu, Coimbatore-4
16.KUMAR S/o.Venkatachalam, 903, Gandhima Nagar, Peelamedu, Coimbatore-4
17.LAKSHMI W/o.Karuppaia, 122E, Vinayagar Kovil Street, Rathinapuri, Coimbatore-27 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 04:28:53 pm ) CRP No. 2786 of 2024
18.Mohammed Shaheen S/o.Ahammed Sheriff, 122, Chellappagounder Street, Rathinapuri, Coimbatore
19.Mohammed Rizwan S/o.Mohammed Shaheen, 122, Chellappagounder Street, Rathinapuri, Coimbatore
20.SHAKILABANU S/o.Mohammed Shaheen, 122, Chellappagounder Street, Rathinapuri, Coimbatore
21.Mohammed Eliyas S/o.Mohammed Shaheen, 122, Chellappagounder Street, Rathinapuri, Coimbatore
22.POORANI W/o.Kaliappan, NO.55, Textool, Subramaniyam Nagar, Ganapathy, Maanagar, Ganapathy, Coimbatore-6
23.NARAYANI W/o.Parthasarathy, D.No.6, Thadagam Road Cross- 1, R.S.Puram, Coimbatore-2
24.P.Sivakumar S/o.Late Parthasarathy, D.No.964, Dhandapani Street, Pappanaickenpalayam, Coimbatore-37
25.USHA D/o.Late Parthasarathy, D.No.11, 1st Floor, Chinnammal Street, Saibaba Colony, KK Pudur, Coimbatore-38 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 04:28:53 pm ) CRP No. 2786 of 2024
26.CHANDRA W/o.Late Selvaraj, D.No.36F/15D, Bharathiyar Road, Nandhavanamthottam, Poosaripalayam, Ganapathy, Coimbatore-6
27.S.Nimeshkumar S/o.Late Selvaraj, D.No.36F/15D, Bharathiyar Road, Nandhavanamthottam, Poosaripalayam, Ganapathy, Coimbatore-6
28.SRIDEVI D/o.Late selvaraj, D.No.36F/15D, Bharathiyar Road, Nandhavanamthottam, Poosaripalayam, Ganapathy, Coimbatore-6
29.R.Purusothaman S/o.Ramasamy, D.No.116/13, 2nd Street, Sankara Nagar, Vilakurichi, Saravanapatti, Coimbatore-35
30.R.Karnan S/o.Ramasamy, D.No.19/5, Manal Thottam, Ganapathy, Coimbatore-6
31.P.Balakrishnan S/o.Parthasarathi, D.No.62, Radhakrishnan Street, Velandipalayam, Coimbatore-641025
32.S.Ashokkumar S/o.Somasundaram, D.No.4, VKN Nanjappagounder Nagar, Karattumedu, Saravanampatti, Coimbatore-641035 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 04:28:53 pm ) CRP No. 2786 of 2024
33.The Panchayat President Keeranatham Panchayat Office, Keeranatham, Coimbatore
34.The Tahsildar Annur Taluk Office, Annur, Coimbatore-641653
35.The Director District Urban Department, Corporation Complex, Coimbatore
36.The Sub Registrar, SRO, Periyanaickenpalayam https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 04:28:53 pm ) CRP No. 2786 of 2024 P.T.ASHA J.
nsd CRP No. 2786 of 2024 09-04-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 04:28:53 pm )