Madras High Court
United Alliance Health Care P Ltd vs Dr.N.Rajamaheshwari on 23 February, 2026
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
Application No.4564 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 23.02.2026
CORAM
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
Application No.4564 of 2025
1. United Alliance Health Care P Ltd
Represented by its Director Dr.T.Palaniappan
Old No.28, New No.22, Arcot Street, T.Nagar,
Chennai 600 017
2. Dr.T.Palaniappan
Old No.28, New No.22, Arcot Street, T.Nagar,
Chennai 600 017
3. Mr.Narendra Srisrimul
4B Heritage Apartments,
4th Cross, Ormes Road, Kilpauk,
Chennai 600 010
.... Applicants/Judgement Debtor 1 to 3
Vs.
1. Dr.N.Rajamaheshwari
No.18, C.P.Ramasamy Road, Alwarpet,
Near Canara Bank, Abiramapuram,
Chennai 600 018
... 1st Respondent/Applicant /Decree holder
2. Innovative Health Care LLP
Represented by its Partner, Dr.T.Palaniappan,
Old No.28, New No.22, Arcot Street,
T.Nagar, Chennai 600 017
..2nd respondent/4th respondent /
4th Judgement Debtor
PRAYER
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Application No.4564 of 2026
Application filed under Order XIV Rule 10 (xii) of OS Rules r/w
Order I, Rule 10(2) of CPC, praying to stike off the applicants herein /
Respondents 1 to 3 in the above EA No.2267 of 2025.
For Applicant : Mr.B.Deepak Narayanan
For Respondents : Mr.V.Ravi for R1
Mr.M.Devesh Kumar for r2
*****
ORDER
This application has been filed by the respondents 1 to 3 / Judgement debtors 1 to 3 to strike off their names in the Application No.2267 of 2025 in EP (Com.Div) SD No.42694 of 2025.
2. Heard Mr.B.Deepak Narayanan, learned counsel for the applicant and Mr.V.Ravi, learned counsel for 1st respondent and Mr.M.Devesh Kumar, learned counsel for 2nd respondent.
3. As per the award dated 01.03.2023, paragraph 195(c) reads as follows :-
“195(c) All the Respondents shall jointly and severally pay the claimant a sum of Rs.4,22,302.05/- as costs.” 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/02/2026 02:48:01 pm ) Application No.4564 of 2026
4. It is clear from the above that insofar as the respondents 1 to 3 / Judgement Debtors 1 to 3 are concerned, their liability is joint and several insofar as the payment of cost.
5. A memo has been filed and the relevant portions are extracted hereunder:-
4. It is submitted that the costs portion as provided under Relief (c), together with interest comes to a total value of Rs.5,17,788.59/-. The calculation of the same is provided below:
Cost awarded : Rs.4,22,302.05/-
Interest @ 9% (From 01.03.2023 to 03.09.2025) (being 2% higher than the current rate of interest u/s.31(7)(b) of Arbitration and Conciliation Act, 1996): Rs. 95,486.54/-
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Rs. 5,17,788.59/-
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5. It is submitted that without prejudice to the Applicant’s rights and Privileges including but not limited to legal or equitable rights or right to challenge the cost portion of the Award has been complied in pursuant to the payment of Rs.5,18,000/- by way of demand draft, bearing 000762 dated 01.09.2025 to the Decree holder. The copy of the covering letter (with postal receipt / tracking) along with copy of demand draft is annexed herewith for reference.
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6. In view of the above, it is seen that the relief granted as against respondents 1 to 3 has been complied with and therefore, the respondents 1 to 3 /Judgement Debtors 1 to 3 need not continue to be shown as parties in this application.
7. In the result, this application is ordered as prayed for.
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