Mr.Justice S.Rajeswaran vs C.Maharajan
2021 Latest Caselaw 17227 Mad

Citation : 2021 Latest Caselaw 17227 Mad
Judgement Date : 23 August, 2021

Madras High Court

Mr.Justice S.Rajeswaran vs C.Maharajan on 23 August, 2021

                                                                            C.S.No.246 of 2020 and
                                                                               O.A.No.450 of 2020

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 23.08.2021

                                                     CORAM

                                     THE HON'BLE Mr. JUSTICE V.PARTHIBAN

                                               C.S.No.246 of 2020 and
                                                O.A.No.450 of 2020

                     Mr.Justice S.Rajeswaran                                ... Plaintiff
                                                        Vs.

                     1.C.Maharajan,
                       Chairman,
                       P.T.Lee Chengalvaraya Naicker Social Service Society,
                       02/4B, Kamarajar Street,
                       Arulmurugan Nagar,
                       Pozhichalur,
                      Chennai 600 074.

                     2.G.Munusamy,
                       Treasurer,
                       P.T.Lee Chengalvaraya Naicker Social Service Society,
                       02/4B, Kamarajar Street,
                       Arulmurugan Nagar,
                       Pozhichalur,
                      Chennai 600 074.
                                                                           ... Defendants
                     Prayer : Plaint filed under Order IV Rule 1 of O.S.Rules and Order VII,
                     Rule 1 of C.P.C., praying for judgment and decree against the defendants
                     as follows: (a) Directing the defendants 1 and 2 to pay damage to
                     plaintiff jointly and severally a sum of Rs.1,00,01,000/- (Rupees One

                     1
https://www.mhc.tn.gov.in/judis/
                                                                                  C.S.No.246 of 2020 and
                                                                                     O.A.No.450 of 2020

                     Crore and One Thousand Rupees only) with subsequent interest at 24%
                     per annum from the date of plaint and till the date of payment of
                     realization. (b) For a permanent injunction restraining the defendants 1
                     and 2 or their men or other agents or anybody claiming under them from
                     making any defamatory statements /remarks/comments against the
                     plaintiff with regard to the administration and management of P.T.Lee
                     Chengalvaraya Naicker Trust, 2-3, EVK Sampath Salai, Veperry,
                     Chennai-7 and for costs.

                                     For Plaintiff      :Mr.K.Rajasekaran

                                     For Defendants     :Mr.M.Udhayakumar


                                                       ORDER

This civil suit has been filed seeking the above prayer.

2. When the matter is taken up for hearing, the learned counsel for

the plaintiff submitted a memo dated 19.08.2021 and seeks permission of

this Court to withdraw this suit in terms of the memo dated 19.08.2021.

3. The memo submitted by the learned counsel for the plaintiff is

taken on record. In view of the said memo, this suit stands dismissed as

https://www.mhc.tn.gov.in/judis/ C.S.No.246 of 2020 and O.A.No.450 of 2020

withdrawn. The contents of the memo shall form a part and parcel of this

order. Consequently, connected application is closed. No costs.

4. Registry is directed to refund the Court Fee paid the plaintiff, if

it is admissible in terms of the Original Side Rules read with the

provisions of the Tamil Nadu Court Fees and Suit Valuation Act, 1955.