R.Radhakrishnan vs Tamil Film Producers Council
2021 Latest Caselaw 24075 Mad

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                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 07.12.2021

                                                        CORAM

                                  THE HONOURABLE Mr.JUSTICE ABDUL QUDDHOSE

                                                  C.S.No.121 of 2018
                                                and O.A.No.166 of 2018


                     R.Radhakrishnan                                               ... Plaintiff

                                                           Vs

                     Tamil Film Producers Council,
                     Rep by its Secretary,
                     South Indian Film Chambers Compound,
                     No.606, Anna Salai,
                     Chennai 600 006                                              ...Defendant

                              Plaint under Order IV Rule 1 of Original Side Rules read with Order
                     VII Rule 1 of C.P.C praying to pass a judgment and decree against the
                     defendant.
                     (a) to declare that the resolution dated 29.12.2017 passed by the Executive
                     Committee of the Defendant-Association with reference to the suspension
                     of the plaintiff from the Defendant-Association is null and void;
                     b) for a permanent injunction restraining the Defendant-Association from
                     in any manner interfere with the membership of the plaintiff by giving
                     effect to the Suspension Order dated 29.12.2017 and the privileges and



https://www.mhc.tn.gov.in/judis
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                     benefits enjoyed by the plaintiff as guaranteed under the byelaw as a
                     member of the Defendant-Association;
                                  c) Cost of the suit;

                                            For Plaintiff        : Mr.T.Thyageshwaran

                                            For Defendant        : Mr.Aravind Sreevatsa

                                                         JUDGMENT

Mr.T.Thyageshwaran, learned counsel for the plaintiff submits

that the dispute between the plaintiff and the defendant has been settled out

of Court. An endorsement was also made to that effect in the Court bundle.

The said statement is recorded.

2. Accordingly, the suit is dismissed as settled out of Court. No

costs. Consequently, connected application is closed. The Registry is

directed to refund the Court fees to the plaintiffs as per Rules.

07.12.2021

srn

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

ABDUL QUDDHOSE.J

srn

C.S.No.121 of 2018 and O.A.No.166 of 2018

07.12.2021

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