Madras High Court
Unknown vs __________ on 7 January, 2026
Author: Anita Sumanth
Bench: Anita Sumanth
2026:MHC:181
WP No. 25273 of 2006
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 07-01-2026
CORAM
THE HON'BLE DR.JUSTICE ANITA SUMANTH
AND
THE HON'BLE MR.JUSTICE MUMMINENI SUDHEER KUMAR
WP No. 25273 of 2006
1.M.A.Annamalai, S/o. Arumugham, Samandhahalli
Village, Elavadai Po, Morappur, Harur Taluk,
Dharmapuri District.
2. B.Seetharaman, S/ o. Balasubramanian,
Vengiyanpatty Village, Morappur. Harur Taluk,
Dharmapuri District
3. C.Kandasamy, S/o. Chiiina Thambi, Pandiyan
Nagar, Doddampatty, Dharmapuri Post.
4. M.Rajlingam, S/o. Munisamy, Samandha Hally,
Eravadai, Morappur Post.
5. M. Mathiyan, S/o. ManiMuthu,
6. M.Venkatachalam, S/o. Marimuthu,
7. K.Theerthagiri, S/ o. Kuppan, Gandhi Nagar,
8. P.Govindan, S/o. Pachiappan,
9. K.Ganesan, S/ o. Karumalai,
10. R.V.Gopal, S/ o. Vankatan,
11. P.Saraswathi, S/o. L.P.Subramani,
12. P.Kandasamy, S/ o. Perumal Gounder. 5 to 12
are residing at Doddampatty Post, Kalla vi.
13. P.Palanisamy, S/o. Ponnusamy, Gollalappatty,
Vellalappatty Post, Uttsangarai TkKrishnagiri
District.
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14. P.Kalyanasundaram, S/o. Perumal Gounder,
Pandiyan Nagar, Dooddampatty Post, Kallavi
15. C.Sakkan, S/o. Chengu, Annal Nagar, Morappur,
Dharmapuri District.
16. K.Krishnan, S/o. Kathappan Gounder,
17. T.Ramacharry, S/o. Kandavachari, Samandahalli,
18. Govindan.N., S/o. Nettiya Gounder,
19. V.Govindasamy, S/o. Vellai Gounder,
20. S.Buddu, S/o. Sakkan,
21. Chinna Thangam, W/o. Mottaiyan,
22. Chakky, W/o. Annamalai,
23. Chinnammal, W/o. Chinnapaiyan,
24. Arumugam, S/o. Annamalai.
25. K.Murugesan, S/o. Kari @ Chinnapaiyyan,
26. Rakkammal, W/o. V. Annamalai,
27. N.Appasamy, S/o. Nasan, 16 to 27 are residing at
Samandahalli, Elavadai Post, Harur Taluk,
Dharampuri District, Kadathur.
28. K.M.Asokan, S/o. Manickam, Dharmapuri Main
Road,
29. V.Theerthagiri, S/o. Venkatan, 125,
M.Vellalapatty, Kallavi.
30. A.Palani, S/o. Annamalai.
31. Chinnapappa, W/o. Chinnasamy
32. D.Narayanan, S/ o. Duraisamy.
33. S.Vedan, S/o. Sakkan,
34. P.Kuppammal, W/o. P.K. Penunal.
35. Muniyammal, W/o. V.Karunkannan.
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WP No. 25273 of 2006
36. G.Cherma Krishnan, S/o. K.Govindan.
37. S.M.Annamalai, S/o. Murugan. 28 to 37 are
residing at Samandahalli, Elavadai Post, Harur
Taluk, Dharamapuri District.
38. V.Punitha, W/o. Late Venkatesan, No. 188,
Lakshmana Rao Street, Puthu Pettai, Krishnagiri
District.
39. P.Mari, W/o. S.C.Ponnusamy, Sundaikkapatty,
Maruthapatty Post, Harur Taluk.
40. T.Muthu, S/ o. Thaila Gounder, Singaripatty,
Thottampatty Post, Harur Taluk.
41. R.G.Subramani, S / o.Govindasamy,
Manjamedu, Thiruvanapatty Post, Uthangarari
Taluk, Krishnagiri District.
42. A.Sakthivel, S/o. Late Aumgam, Manja Medu,
Thiuvanapatty Post, UthangaraiTaluk, Krishanagiri
District.
43. K.Srinivasan, S/o. Krishnasamy, Manjamedu,
Thirunapatty, Uthankarai Post, Krishnagiri District.
44. J.Chinnakannu, S/o. Jackutty,
Panaimarathupatty, Kallavi Post, Uthangarai Taluk,
Krishnagiri District.
45. K-Sivakumar, S/o. Ganesan, Panaimarathupatty,
Kallavi Post, Uthangarai Taluk,
46. M.Vishalakshi, W/o. Chinnaraj, Mettur,
Morappur, Harur Taluk, Dharmapuri District.
47. B.Thuruvasan, S/o. Balarama Chettiyar, S.No.
1/545. Dharmapuri Main Road, Morappur Post,
Dharmapuri District.
48. N.Chinnamani, W/o. Late Sankaran Kutty, H-29,
Abdullah Second Road, Chepauk, Chennai-5
..Petitioner(s)
Vs
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WP No. 25273 of 2006
1. The District Collector
Dharmapuri,.
2. The Recovery Officer,
D.R.T. -I, Spencer Plaza, Chennai,
3. The UCO Bank,
Mount Road Branch, 739, Anna Salai,
Chennai -6 Rep. By Its Branch Manager.
4. C.Krishnan,
S/O Chinnachari, 4/178, Pudhur, Maruthipatti
Vill post, Harur Tk, Dharmapuri Dt-635 305.
5. Amanulla,
S/o. Ismayil Duraisamy Nagar, Kallavi Po,
Uthangarai Tk, Krishnagiri Dt-635 304.
6. M.Chandran,
S/o. Muthaiah, Kalkumarampatti Vill, K.
Ettipatti Po, Uthangarai Tk, Krishnagiri Dt -635
306.
7. Sivaraj,
S/o. Kannappan, Samandahalli Vill, Elavadai Po,
Harur Tk, Dharmapuri Dt-635 305.
8. Semmalai,
S/o. Annamalai, Doddampatti Vill Po, Harur Tk,
Dharmapuri Dt-635 305.
9. Kandasamy,
S/o. Ammasi Goundar, 141/14, 4th Main Road,
Vikash Nagar, Hosur 635 109.
10.Sugumar,
S/o. Kungichetti, 3/137, Bathmanaban Street,
Kallavi Po, Uthangarai Tk, Krishnagiri Dt-635
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WP No. 25273 of 2006
304.
11.Jothi,
S/o. Rathinam, 3/184, Kallavi Po, Uthangarai Tk,
Krishnagiri Dt-635 304.
12.Gandhi,
S/o. Kalai, 244, Samamdahalli Vill, Elavadai Po,
Harur Tk, Dharmapuri Dt-635 305.
13.K.Narayanan,
S/o. Krishnan, 56, Koothampatti (Doddampatti),
M.Velampatti Po, Harur Tk, Dharmapuri Dt-635
305.
14.N.Murali,
S/o. Narayanan, 1/202, Palanisamy Nagar,
Malumichampatti, Coimbatore Dt-641 021.
15.Ammasi,
S/o. Perumal, 235, Pandisaradu, Doddampatti,
Harur Tk, Dharmapuri Dt-635 305.
16.Sokkan,
S/o. Kullappan, 4/37, Panamarathupatti Vill,
Kallavi Po, Uthangarai Tk, Krishnagiri Dt-635
304.
17.Gandhi,
S/O. Kalukaran, 2L/13, Devampalayam Road, SS
Kulam, Sarkar Samakulam, Annur, Coimbatore
Dt-641 107.
18.A.Subaramani,
S/o. Ammasi Goundar, 2/309, Thanieer Pandhal,
Pethampudhur, Karamadai Po, Coimbatore
Dt-641 019.
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WP No. 25273 of 2006
19.N.Subaramani,
S/o. Narayanan, 23/1, Sri Ram Nagar,
Chinnavedampatti Po, Coimbatore Dt-641 049.
20.Jagadesan,
S/o. Karivaradhan, 4/49, Paanamarathipatti Vill,
Kallavi Po, Uthangarai Tk, Krishnagiri Dt-635
304.
21.Govindhasamy,
S/o. Muthu Pudhur, Maniyampadi, Odasalpatti
Po, Dharmapuri Dt-635 303.
22.Madhayan,
S/o. Marimuthu, 26, Singiripatti, M. Velampatti
Po, Harur Tk, Dharmapuri Dt-635 305.
23.Chittu,
S/o.Vediyappan, 255, Samandalli Vill, Elavadai
Po, Harur Tk, Dharmapuri Dt-635 305.
24.M.Paneer,
2/115, Samandahalli, Elavadai Post, Harur Taluk,
Dharampuri District-635 305.
25.Munusamy,
S/o. Anguthi, 3/135, Sundakkapatti,
M.Velampatti Po, Harur Tk, Dharmapuri Dt-635
305.
26.S. Anguthi,
S/o Sendrayan, Doddampatti Po, Kallavi, Harur
TK, Dharmapuri Dt-635 305.
27.Munusamy,
S/o. Duraisamy, 294, Doddampatti Po, Harur Tk,
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Dharmapuri Dt-635 305.
28.Murugesan,
S/o. Venkatraman, 2/203, Sundakkapatti,
M.Velampatti Po, Harur Tk, Dharmapuri Dt-635
305
29.Natarajan,
S/o. Kankuthi, Panamarathupatti Vill, Kallavi Po,
Uthangarai Tk, Krishnagiri Dt-635 304.
30.P.G. Murugan,
S/o.Gopal, 187, 2nd Street, Mythriyan Nagar,
Chinnathagarakuppam Vill, Walaja, Vellore
Dt-632 513.
31.Thulasiraman,
S/o. Periyannan, Manyambadi Vill Post,
Pappireddiapatti TK, Dharampuri District-635
303.
32.Madhu,
S/o. Govindhan, Karuvelampatti, Kongarapatti
Po, Karimangalam TK, Dharamapuri Dt.
33.Iyyandurai,
S/o. Sidhagoundar, Tea Shop, Doddampatti Po,
Near Railway, Harur Tk, Dharmapuri Dt.
34.K. Rajamanickam,
S/o Kariyan Cettiyar, LIG 1-14, Phase-15,
TNHB Janasathiram,LUK India Opposite, Hosur,
Krishnagiri Dt.
35.K.Venkatesan,
S/o. Kandhasamy, Saravana Food Mill, Near
Post Office, Jegadev Post, Bargur TK,
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WP No. 25273 of 2006
Krishnagiri Dt.
36.T. Govindhan,
S/o. Thiruma gounder, Doddampatti Po, Near
Railway, Harur Tk, Dharmapuri Dt.
37.Govindhan,
S/o.Muthan, M. Velampatti Po, Harur Tk,
Dharmapuri Dt.
38.Annamalai,
S/o. Annamalai, Samandahalli, Elavadai Post,
Harur Taluk, Dharampuri District-635 305.
39.Ponmudi,
S/o. Kulanthaivel, 92, Trichi Main Road,
Vengateshwara Nagar, Tirupathur.
(R4 to R39 are impleaded vide order of this
Court dated 31.07.2024 in WMP.No.22573 of
2024 in WP.No.25273 of 2006)
..Respondent(s)
Prayer: Writ petition filed under article 226 of Constitution of India for
issuance of writ of Certiorarified Mandamus calling for the records of the dated
23.8.2004 passed by the 2nd respondent in T.A.No.68 of 1996 on the file of the
Debt Recovery at Chennai and quash the same and further direct the
Respondents to disburse the award amount of the petitioners as per G.O./D/No.
1167 of Industry Labour and Employment Department dt.19.12.1996.
For Petitioner(s): Ms.Ramya
for Ms.R.T.Shyamala
For Respondent(s): Mr.V.Ravi
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WP No. 25273 of 2006
Special Government Pleader For R1
Ms. Aishwarya S Nathan, For R3
Ms.J.Nathiya For R4 To R39
R2-No appearance
ORDER
(Order of the Court was made by Dr.Anita Sumanth J.) This Writ Petition has been filed by 48 petitioners challenging order dated 23.08.2004, passed by the Recovery Officer of the Debt Recovery Tribunal I (in short ‘DRT’/’Tribunal’).
2. Ms.Ramya, learned counsel appearing for the petitioners assails the order of the DRT, particularly the computation of the amount due to the petitioners under that order. She would submit that the computation is contrary to the mandate of law and that there is no justification set out in the order either for the award of interest at the rate of 24.75%, or the amount awarded for upkeep and maintenance of the mortgaged assets. She would submit that there is no justification in having accorded priority for re-payment to the UCO Bank, arrayed as R3 in the matter and that such priority is contrary to law.
3. Per contra, Ms.J.Nathiya, learned counsel appearing for the contesting respondent, i.e., UCO Bank/R3 would defend the order pointing out that interest has been awarded not only to the Bank but also to the workmen. There is no error in the computation under the impugned order and hence the Writ Petition ought to be dismissed. That apart, the Writ Petition is also hit by laches insofar __________ Page 9 of 19 https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/01/2026 12:27:03 pm ) WP No. 25273 of 2006 as the order has been passed in August, 2004, whereas the Writ Petition has been instituted 2 long years thereafter and without any explanation for the delay.
4. She points out to Section 30 of the Recovery of Debts and Bankruptcy Act, 1993 (RDB Act) which provides for an effective appellate remedy. Hence, the Writ Petition cannot be maintained having been instituted long after the expiry of the appeal time.
5. We have heard both learned counsel and perused the available papers. The petitioners numbering 48 were employees in the Dharmapuri Steel Casting Pvt. Limited (in short ‘company’). The company had gone into liquidation and various claims had been made in the process of liquidation.
6. We are concerned in this matter in regard to two sets of claims, one by the UCO Bank, admittedly a secured creditor and second by the employees of the company (referred to as ‘workmen’). A set of 153 workers had approached the 3rd Additional Labour Court, Chennai seeking repayment of dues and under O.D.No.1167 dated 19.12.1996 issued by the Labour and Employment Department, the Government ordered repayment of the amounts specified under the annexure to that order, to the 153 workmen named in that order. Out of 153 workmen, 48 are before us as petitioners.
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7. We have perused the impugned order. The matter has been referred to the Recovery Officer by the DRT. The Recovery Officer has gone into the facts in detail and has chronicled the amounts due to the secured creditor Bank/R3 and the workmen. The basis of the computation essentially, are the claims in various litigations initiated by the Bank and the amounts awarded by the Labour Court. Interest has also been awarded at the rate of 12% on the amounts claimed, both in the case of the secured creditor as well as the workmen.
8. We thus find no merit in the contention of the learned counsel for the petitioners regarding interest, as the amount taken into account for computation of the amounts to be repaid includes interest in both cases.
9. A specific argument has been raised in regard to the amount for upkeep and maintenance of mortgaged property, in respect of which I.A.No.520 of 2002 had been filed before the DRT and accepted to the extent of Rs.7.43 lakhs (approx.). We find nothing untoward in the inclusion of this amount in the total computation as it stands to reason that expenses would have incurred by the secured creditor in the upkeep and maintenance of the mortgaged properties. Moreover, we do not find that the amount included, is disproportionate.
10. Ultimately, the apportionment has been made having regard to Section 529A of the Companies Act, 1956, which we extract below:
529A. OVERRIDING PREFERENTIAL PAYMENTS (1) Notwithstanding anything contained in any other provision of this __________ Page 11 of 19 https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/01/2026 12:27:03 pm ) WP No. 25273 of 2006 Act or any other law for the time being in force, in the winding up of a company -
(a) workmen's dues ; and
(b) debts due to secured creditors to the extent such debts rank under clause (c) of the proviso to sub-section (1) of section 529 pari passu with such dues, shall be paid in priority to all other debts. (2) The debts payable under clause (a) and clause (b) of sub-section (1) shall be paid in full, unless the assets are insufficient to meet them, in which case they shall abate in equal proportions.
11. The provision requires the apportionment of the amounts paripassu and equally, qua the secured credit and the workmen. In the present case, the computation is as follows:
CALCULATION SHEET Amounts due to the applicant Bank:-
1. Suit Claim in TA 68/1996 10351676
2. Interest @ 12% from 11.08.1987 to 31.01.2002 (5284 days) on the suit claim 17982988
3. Suit claim in CS NO.1115/1994 1202114
4. Interest @ 24.75% on Rs.5,33,897 from 01/8/1995 to 31.01,2002 (2374 days) in CS No.1115/1994 859450
5. Suit claim in CS NO.1086/1996 452918
6. Interest @ 24.75% from 27/7/95 to 31.01.2002 (2379 days) in CS No.1086/1996 730628
7. Cost awarded in C.S.No.1086/1996 16405
8. Suit Claim in OS NO.7239/1999 368900
9. Interest @ 12% from 20/7/98 to 31.01.2002 (1291 days) in OS No. 7239/1996 156575 __________ Page 12 of 19 https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/01/2026 12:27:03 pm ) WP No. 25273 of 2006
10. Cost awarded in OS No.7239/1996 38049
11. Amount claimed in IA 520/2002 for upkeep & Maintenance of the mortgaged property 743663 Total Amount 32903366 Amount due to Workmen:
1. Amount awarded by 3rd Addl Labour Court, Madras 5125227
2. Interest @ 12% from 29.12.1989 to 31.1.2002( 4416 days) on the above award 7440987
3. Amount awarded by Labour Court, Coimbatore 824176
4. Interest @ 12% from 29.4.1991 to 31.1.2002. (3928 days) on the above award 1064339 Total Amount 14454729 Aggregate of the dues of the workmen and the bank 47358095 Total Sale Proceeds available for disbursement 7208745 14454729 Workmen's share _______ X 7208745 2200267 47358095 32903366 Bank's Share _________ X 7208745 5008478 47358095
12. The formula adopted, the components of the amounts and the computation have been correctly determined and we find no error in the same.
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13. In light of the aforesaid discussion, this Writ Petition is dismissed. R4 to R39 have been impleaded on 31.07.2024. In light of our order dismissing the Writ Petition, M.P.No.1 of 2011 seeking impleadment of 221 persons as respondents (workmen) is unnecessary and the same is dismissed. No costs.
(A.S.M.,J.) (M.S.K.,J.)
07-01-2026
Index: Yes/No
speaking order
Neutral Citation: Yes
SL
To
1. The District Collector
Dharmapuri,.
2. The Recovery Officer,
D.R.T. -i, Spencer Plaza, Chennai,
3. The Uco Bank, Mount Road Branch, 739, Anna Salai, Chennai -6 Rep. By Its Branch Manager.
4. C.Krishnan, S/O Chinnachari, 4/178, Pudhur, Maruthipatti Vill post, Harur Tk, Dharmapuri Dt-635 305.
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5. Amanulla, S/o. Ismayil Duraisamy Nagar, Kallavi Po, Uthangarai Tk, Krishnagiri Dt-635 304.
6. M.Chandran, S/o. Muthaiah, Kalkumarampatti Vill, K. Ettipatti Po, Uthangarai Tk, Krishnagiri Dt -635 306.
7. Sivaraj, S/o. Kannappan, Samandahalli Vill, Elavadai Po, Harur Tk, Dharmapuri Dt-635 305.
8. Semmalai, S/o. Annamalai, Doddampatti Vill Po, Harur Tk, Dharmapuri Dt-635 305.
9. Kandasamy, S/o. Ammasi Goundar, 141/14, 4th Main Road, Vikash Nagar, Hosur 635 109.
10.Sugumar, S/o. Kungichetti, 3/137, Bathmanaban Street, Kallavi Po, Uthangarai Tk, Krishnagiri Dt-635 304.
11.Jothi, S/o. Rathinam, 3/184, Kallavi Po, Uthangarai Tk, Krishnagiri Dt-635 304.
12.Gandhi, S/o. Kalai, 244, Samamdahalli Vill, Elavadai Po, Harur Tk, Dharmapuri Dt-635 305.
13.K.Narayanan, S/o. Krishnan, 56, Koothampatti (Doddampatti), M.Velampatti Po, Harur Tk, Dharmapuri Dt-635 305.
14.N.Murali, S/o. Narayanan, 1/202, Palanisamy Nagar, Malumichampatti, Coimbatore Dt-641 021.
15.Ammasi, __________ Page 15 of 19 https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/01/2026 12:27:03 pm ) WP No. 25273 of 2006 S/o. Perumal, 235, Pandisaradu, Doddampatti, Harur Tk, Dharmapuri Dt-635 305.
16.Sokkan, S/o. Kullappan, 4/37, Panamarathupatti Vill, Kallavi Po, Uthangarai Tk, Krishnagiri Dt-635 304.
17.Gandhi, S/O. Kalukaran, 2L/13, Devampalayam Road, SS Kulam, Sarkar Samakulam, Annur, Coimbatore Dt-641 107.
18.A.Subaramani, S/o. Ammasi Goundar, 2/309, Thanieer Pandhal, Pethampudhur, Karamadai Po, Coimbatore Dt-641 019.
19.N.Subaramani, S/o. Narayanan, 23/1, Sri Ram Nagar, Chinnavedampatti Po, Coimbatore Dt-641 049.
20.Jagadesan, S/o. Karivaradhan, 4/49, Paanamarathipatti Vill, Kallavi Po, Uthangarai Tk, Krishnagiri Dt-635 304.
21.Govindhasamy, S/o. Muthu Pudhur, Maniyampadi, Odasalpatti Po, Dharmapuri Dt-635 303.
22.Madhayan, S/o. Marimuthu, 26, Singiripatti, M. Velampatti Po, Harur Tk, Dharmapuri Dt-635 305.
23.Chittu, S/o.Vediyappan, 255, Samandalli Vill, Elavadai Po, Harur Tk, Dharmapuri Dt-635 305.
24.M.Paneer, 2/115, Samandahalli, Elavadai Post, Harur Taluk, Dharampuri District-635 305.
25.Munusamy, S/o. Anguthi, 3/135, Sundakkapatti, M.Velampatti Po, Harur Tk, __________ Page 16 of 19 https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/01/2026 12:27:03 pm ) WP No. 25273 of 2006 Dharmapuri Dt-635 305.
26.S. Anguthi, S/o Sendrayan, Doddampatti Po, Kallavi, Harur TK, Dharmapuri Dt-635 305.
27.Munusamy, S/o. Duraisamy, 294, Doddampatti Po, Harur Tk, Dharmapuri Dt-635 305.
28.Murugesan, S/o. Venkatraman, 2/203, Sundakkapatti, M.Velampatti Po, Harur Tk, Dharmapuri Dt-635305
29.Natarajan, S/o. Kankuthi, Panamarathupatti Vill, Kallavi Po, Uthangarai Tk, Krishnagiri Dt-635 304.
30.P.G. Murugan, S/o.Gopal, 187, 2nd Street, Mythriyan Nagar, Chinnathagarakuppam Vill, Walaja, Vellore Dt-632 513.
31.Thulasiraman, S/o. Periyannan, Manyambadi Vill Post, Pappireddiapatti TK, Dharampuri District-635 303.
32.Madhu, S/o. Govindhan, Karuvelampatti, Kongarapatti Po, Karimangalam TK, Dharamapuri Dt.
33.Iyyandurai, S/o. Sidhagoundar, Tea Shop, Doddampatti Po, Near Railway, Harur Tk, Dharmapuri Dt.
34.K. Rajamanickam, S/o Kariyan Cettiyar, LIG 1-14, Phase-15, TNHB Janasathiram,LUK India Opposite, Hosur, Krishnagiri Dt.
35.K.Venkatesan, S/o. Kandhasamy, Saravana Food Mill, Near Post Office, Jegadev Post, Bargur TK, Krishnagiri Dt.
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36.T. Govindhan, S/o. Thiruma gounder, Doddampatti Po, Near Railway, Harur Tk, Dharmapuri Dt.
37.Govindhan, S/o.Muthan, M. Velampatti Po, Harur Tk, Dharmapuri Dt.
38.Annamalai, S/o. Annamalai, Samandahalli, Elavadai Post, Harur Taluk, Dharampuri District-635 305.
39.Ponmudi, S/o. Kulanthaivel, 92, Trichi Main Road, Vengateshwara Nagar, Tirupathur. (R4 TO R39 ARE IMPLEADED AS PER ORDER DATED 31.07.2024 IN WMP.22573/2024 IN WP.25273/2006 BY SSSRJ AND NSJ) __________ Page 18 of 19 https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/01/2026 12:27:03 pm ) WP No. 25273 of 2006 DR.ANITA SUMANTH J.
AND MUMMINENI SUDHEER KUMAR J.
SL WP No. 25273 of 2006 07-01-2026 __________ Page 19 of 19 https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/01/2026 12:27:03 pm )