V.N.Devadoss vs J.Ravikumar
2021 Latest Caselaw 23708 Mad

Citation : 2021 Latest Caselaw 23708 Mad
Judgement Date : 2 December, 2021

Madras High Court

V.N.Devadoss vs J.Ravikumar on 2 December, 2021

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                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 02.12.2021

                                                  CORAM
                                  THE HONOURABLE Mr.JUSTICE ABDUL QUDDHOSE

                                                   C.S.No.162 of 2020


                     1. V.N.Devadoss
                     2. N.Baskar
                     3. B.Baskaran
                     4. D.Padma                                                    ... Plaintiffs

                                                            Vs

                     J.Ravikumar                                                   ...Defendant


                              Plaint under Order VII Rule 1 of C.P.C read with Order IV, Rule 1 of
                     Original Side Rules praying to pass a judgment and decree against the
                     defendant and in favour of the plaintiffs.
                     (a) Granting an order of permanent injunction restraining the defendant or
                     his men or any person or persons claiming through him from making any
                     vexatious / frivolous / false allegation/s against them either by words in
                     person or by writing slanderous and malicious statements by way of Letters
                     of such means like publication or in website or in any form in electronic
                     media, thereby threatening the plaintiffs;


                     (b) Directing the defendant to pay a sum of Rs.1,10,00,000/- (Rupees one


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                     crore and ten lakhs only) to the plaintiffs towards the mental agony, ordeal
                     and sufferings inflicted by defendant on account of the letter dated
                     28.08.2019, notice with covering letter dated 23.09.2019 and the re-joinder
                     dated 03.01.2020 by various derogatory / malicious statements and also
                     causing the mental agony and hardship suffered by plaintiffs and their
                     families in the hands of the defendant;
                     c) To direct the defendant to pay the entire cost of the suit.

                                           For Plaintiffs        : Mr.R.Imayavaramban
                                                                   for M/s.Ramalingam Associates

                                           For Defendant         : Mr.V.Chandra Prabhu

                                                      JUDGMENT

A memo dated 02.12.2021 has been filed by the plaintiffs

seeking permission of this Court to withdraw the suit as not pressed. In the

Memo, the plaintiffs have categorically stated that they have decided to

settle the issues amicably with the defendant and therefore, they have

decided to withdraw the suit as not pressed.

2. An endorsement has also been made by the learned counsel

for the plaintiffs stating that he is withdrawing this suit and any benefits

accrued to the plaintiffs in the order dated 01.12.2021 passed by the

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Division Bench of this Court in O.S.A.No.216 of 2021, if any, may also be

withdrawn. The said endorsement made by the learned counsel for the

plaintiffs is recorded by this Court.