S.Premavathy vs S.Kothai Nayaki
2021 Latest Caselaw 1135 Mad

                                                                                      C.S.NO.273 Of 2016


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 19.01.2021

                                                        CORAM:

                                    THE HON`BLE MR.JUSTICE R.PONGIAPPAN

                                                    C.S.No.273 of 2016

                     1.S.Premavathy
                     2.S.Jayalakshmi                                      ... Plaintiffs

                                                            Vs
                     1.S.Kothai Nayaki
                     2.S.Sekar
                     3.S.Kumar                                           ... Defendants

                     PRAYER: Civil suit filed praying for judgment and decree against the
                     defendants as follows:-
                               (i)For Partition directing the defendants 1 to 3 herein to effect
                     partition by directing the defendants herein to divide the suit properties
                     comprised in Item Nos.1 to 6 more fully described in the schedule
                     hereunder, by metes and bounds into five equal shares and to allot 2/5th
                     share to the plaintiffs herein.
                               (ii)To grant permanent injunction restraining the defendants 1 to 3
                     and their men, agents, servants or any other persons claiming under or
                     through them from encumbering alienating the suit schedule properties
                     comprised Item Nos.1 to 6 more fully described in the schedule hereunder to
                     any other person by way of sale or mortgage or in whatsoever manner
                     without the consent or knowledge of the plaintiff herein.
                               (iii)Cost of suit.

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


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                                                                                       C.S.NO.273 Of 2016




                                           For Plaintiffs     : Mr.M.V.Krishnan
                                           For D1             : No appearance
                                           For D2 & D3        : Mr.M.Balasubramanian


                                                     JUDGMENT

Today, when the suit is taken up for hearing, both the Advocates

appearing on either side are appeared in video conference.

2.The learned counsel appearing for the plaintiffs would submit that

the dispute pending between the plaintiffs and defendants has been

amicably settled in out of Court. Hence, the plaintiffs are intended to

withdraw this suit.

3.Hence, in view of the same, this suit is dismissed as settled out of

Court. Refund half of the Court Fee less commission. No cost.

19.01.2021

Index : Yes/No Internet : Yes/No

mtl

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

C.S.NO.273 Of 2016

R.PONGIAPPAN, J.

mtl

C.S.No.273 of 2016

19.01.2021

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