Madras High Court
U. Villarasi, vs Park Town Benefit Fund Limited, on 8 April, 2026
Author: T.V.Thamilselvi
Bench: T.V.Thamilselvi
CRP Nos. 4923 & 4926 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 08-04-2026
CORAM
THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI
CRP Nos. 4923 & 4926 of 2025
and CMP.No.24885 of 2025 in CRP.No.4926 of 2025
1. U. Villarasi,
Wife of Uthirapathy, residing at D.No.61,
Uadayam Palace, Junction Road,
Viruthachalam Town -606 001.
2. R. Vimala,
Wife of Ramadoss, residing at D.No.61,
Uadayam Palace, Junction Road,
Viruthachalam Town -606 001.
3. Uthirapathy,
Son of Rajangam, residing at D.No.61,
Uadayam Palace, Junction Road,
Viruthachalam Town -606 001.
..Petitioner(s) in both
CRPs
Vs
Park Town Benefit Fund Limited,
rep. by its Chairman, R.Vivekananthan, No.p995,
Second Avenue, Anna Nagar, Chennai -600 040.
..Respondent(s) in both
CRPs
PRAYER in CRP.No.4923 of 2025: Civil Revision Petition filed under Article
227 of Constitution of India, praying to set aside the fair and decreetal order
dated 21.03.2025 in I.A.No.2 of 2024 in O.S.No.5112 of 2020 on the file of
XVI Additional City Civil Court, Chennai and pass such further or other orders
and thus render justice.
PRAYER in CRP.No.4926 of 2025: Civil Revision Petition filed under Article
__________
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https://www.mhc.tn.gov.in/judis
CRP Nos. 4923 & 4926 of 2025
227 of Constitution of India, praying to set aside the fair and decreetal order
dated 21.03.2025 in I.A.No.1 of 2024 in O.S.No.5112 of 2020 on the file of
Honble XVI Additional City Civil Court, Chennai and pass such further or other
orders and thus render justice.
For Petitioner(s) in both MR.T.Saikrishnan
CRPs:
For Respondent(s) in MR.M.SANKAR
both CRPs:
COMMON ORDER
Before the trial Court, the plaintiff filed two applications: one to condone the delay in filing a petition to restore the suit, which was dismissed for default on 01.09.2021, and another to restore the suit. Both applications were allowed on merits by the trial Judge. Consequently, the suit was restored, and evidence has been adduced on the side of the plaintiff. Challenging the said orders, the defendant has filed the present revision.
2. Both the learned counsel appeared. The learned counsel for the respondent/plaintiff submitted that, after restoration of the suit, the plaintiff has adduced evidence and was cross examined by the defendant, and the matter is now posted for the defendant’s evidence.
3. As on date, the orders have been complied with and the trial has already commenced; therefore, nothing survives for adjudication in this __________ Page2 of 4 https://www.mhc.tn.gov.in/judis CRP Nos. 4923 & 4926 of 2025 revision. In the result, the civil revision petitions are dismissed as infructuous.
However, the trial Court is directed to proceed with the trial and dispose of the suit on merits in accordance with law. Consequently, connected miscellaneous petition is closed. No costs.
08-04-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No MPA To
1. The XVI Additional City Civil Court, Chennai.
2.Park Town Benefit Fund Limited, rep. by its Chairman, R.Vivekananthan, No.p995, Second Avenue, Anna Nagar, Chennai -600 040.
__________ Page3 of 4 https://www.mhc.tn.gov.in/judis CRP Nos. 4923 & 4926 of 2025 T.V.THAMILSELVI, J.
MPA CRP Nos. 4923 & 4926 of 2025 and CMP.No.24885 of 2025 in CRP.No.4926 of 2025 08-04-2026 __________ Page4 of 4 https://www.mhc.tn.gov.in/judis