R. Ramasamy vs M. K. Srinivasan on 11 March, 2026

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R. Ramasamy vs M. K. Srinivasan on 11 March, 2026

Bench: Prashant Kumar Mishra

                                                           1

                                   IN THE SUPREME COURT OF INDIA
                                    CIVIL APPELLATE JURISDICTION


       Miscellaneous Application No.                 212/2026 in C.A. No. 4519/2023



     R. RAMASAMY & ORS.                                                            Petitioner(s)

                                                         VERSUS

     M. K. SRINIVASAN & ORS.                                                       Respondent(s)

                                                    O R D E R

1. This Miscellaneous Application is registered pursuant to the office report seeking direction in the matter regarding disbursement of cost amount of Rs.1,00,000/- deposited by the appellant in the Civil Appeal (C.A. No. 4519/2023) for its payment to respondent nos. 1 to 4/ plaintiffs.

2. Learned counsel appearing for respondent nos. 1 and 2 submits that the first respondent has expired on 10.02.2026, and the remaining respondents, i.e., respondent nos. 2 to 4 are his legal heirs.

3. Learned counsel appearing for respondent nos.3 and 4 do not dispute the factual position. Signature Not Verified

4. In view of the above, the Miscellaneous Digitally signed by NISHA KHULBEY Date: 2026.03.14 13:29:10 IST Reason: Application is disposed of by directing the Registry to remit the cost amount of Rs.1,00,000/- deposited by the appellant with the Registry of 2 this Court, to respondent nos. 2 to 4 in equal proportion.

5. It is informed that respondent nos. 2 to 4 have already supplied their respective bank account details to the Registry. Let needful be done within a week.

.....................J. (PRASHANT KUMAR MISHRA) ................J. (N.V. ANJARIA) New Delhi 11-03-2026 3 ITEM NO.20 COURT NO.17 SECTION XII-B S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Miscellaneous Application No. 212/2026 in C.A. No. 4519/2023 [Arising out of impugned final judgment and order dated 18-07-2023 in C.A. No. No. 4519/2023 passed by the Supreme Court of India] R. RAMASAMY & ORS. Petitioner(s) VERSUS M. K. SRINIVASAN & ORS. Respondent(s) FOR ADMISSION Date : 11-03-2026 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA HON'BLE MR. JUSTICE N.V. ANJARIA For Petitioner(s) :By Courts Motion, AOR M/S. Ram Sankar & Co, AOR Mr. Ma Gouthaman, Adv.

Mr. M Naveen, Adv.

Mr. Maheswaran Prabakaran, Adv. Dr. Ram Sankar, Adv.

For Respondent(s) :Mr. Subhasish Mohanty, AOR Mr. Mata Prasad Singh, Adv.

Mrs. Gitesh Kumari, Adv.

Mrs. Prema Kumari Gupta, Adv. Ms. R. Shase, AOR Mr. Sibi Kargil.v, Adv.

UPON hearing the counsel the Court made the following O R D E R

1. The miscellaneous application is disposed of in terms of the signed order.

2. Pending application(s), if any, shall stand closed.

(NISHA KHULBEY) (CHETNA BALOONI) COURT MASTER(SH) COURT MASTER(NSH) (signed order is placed on the file)

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