R.Naresh vs S.N.Raja
2021 Latest Caselaw 24960 Mad

                                                                                   C.S.No.705 of 2011

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 17.12.2021

                                                      CORAM

                                  THE HONOURABLE MR.JUSTICE N.SESHASAYEE

                                                 C.S.No.705 of 2011
                     1.R.Naresh
                     S/o. S.N.Raja,
                     2.R.Deepa,
                     D/o.S.N.Raja                                               ... Plaintiffs

                                                         Vs.
                     1.S.N.Raja,
                     S/o. K.Subramanian

                     2.United Bank of India, represented
                     By its Chief Manager & Authorised Officer,
                     having office at 117, Kutchery Road,
                     Mylapore, Chennai – 600 004.                               ... 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. praying for a judgment and
                     decree against the Defendants:
                     (a) Preliminary decree for partition of the suit schedule mentioned property
                     and allot their 2/3 share in the undivided suit schedule property to the
                     plaintiff;
                     (b) To appoint an Advocate Commissioner for effecting division of the
                     property by metes and bounds and to allot the specified share to each of the
                     plaintiff;



https://www.mhc.tn.gov.in/judis
                                                                                     C.S.No.705 of 2011

                     (c) A final decree for partition and separate possession of the plaintiffs 2/3
                     share in the undivided suit schedule property;


                     (d) Permanent Injunction restraining the defendants herein, or their men,
                     agents, servants, managers, representatives, nominees, attorneys, or assigns
                     from alienating the suit property to any person or persons either by sale,
                     public auction, mortgage, grant release or by any transfer affecting the title
                     of the plaintiffs and for costs.


                                           For Plaintiffs      : No Appearance
                                           For D1 & D2         : M/s.F.B.Bejamin George


                                                        JUDGMENT

None appeared for the plaintiffs. The Plaintiff's name too printed in the

cause list.

2.This state of affairs is recurring for sometime now.

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

17.12.2021 dk

Index : yes / no Internet : yes / no

https://www.mhc.tn.gov.in/judis C.S.No.705 of 2011

N.SESHASAYEE dk

C.S.No.705 of 2011

17.12.2021

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