A/M. Audhikesava Perumal And vs Vasideavan
2021 Latest Caselaw 17560 Mad

                                                                                    C.S.No.817 of 2015

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 26.08.2021

                                                        CORAM

                                   THE HONOURABLE MR.JUSTICE N.SESHASAYEE

                                                   C.S.No.817 of 2015

                     A/M. Audhikesava Perumal and
                     Bashyakaraswamy Sannadhy Thirukoil
                     Reptd. By its Executive Officer
                     No.89, Acharappan Street
                     Chennai 600 001                                                ... Plaintiff
                                                     Vs.

                     1.Vasideavan
                     2.Janaki
                     3.Vijayalakshmi
                     4.Vasantha
                     5.Hari                                                         ... Defendants


                     Prayer: The Civil Suit has been filed under Order IV Rule 1 of the Original
                     Side Rules read with Order VII Rule 1 of C.P.C. 1908, praying

                     i) To declare that the Temple is the absolute owner of the suit property as the
                     Will dated 14.09.1988 executed by Thiru.Radhakrishna Pillai and
                     Tmt.Duraikannu Ammal in favour of the defendants is Null and Void and
                     the consequential relief to deliver its vacant possession to the plaintiff;

                     ii)To pay damages for use and occupation of the suit property from
                     01.06.2015 at the rate of Rs.150/- per day till its delivery to the Temple.


https://www.mhc.tn.gov.in/judis/
                                                                                   C.S.No.817 of 2015

                                                                                  N.SESHASAYEE
                                                                                            kas
                     (iii) To pay costs of the suit.


                                   For Plaintiff            : No appearance
                                   For Defendants         : M/s.Samadharma Arasu
                                                       JUDGMENT

(This case has been heard through video conference)

Learned counsel for the plaintiff has not logged in for the four consecutive

occasions.

2.Learned counsel for the defendants had appeared.

3.This Civil Suit stands dismissed for default accordingly. No costs.

26.08.2021

kas

Index : yes / no Internet : yes / no Speaking / non speaking

C.S.No.817 of 2015

https://www.mhc.tn.gov.in/judis/