Kalpagam vs R.Seshadri
2021 Latest Caselaw 14212 Mad

                                                                           C.S.No.503 of 2014

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 15.07.2021

                                                       CORAM

                                   THE HONOURABLE MR.JUSTICE N.SESHASAYEE

                                                   C.S.No.503 of 2014

                     1.Kalpagam
                     Wife of (Late) R.S.Srinivas

                     2.Vimala Ganesan
                     Wife of (Late) S.Ganesan

                     3.Saroja Srinivasan
                     Wife of T.G.Srinivasan

                     4.Vijayalakshmi Ramani
                     Wife of (Late) R.G.Ramani                          ... Plaintiffs

                                                          Vs.

                     1.R.Seshadri
                     Son of Late Sri Ramanathan

                     2.R.Shankaran
                     Son of Late Sri Ramanathan

                     3.R.Kalyanaraman
                     S/o.Late S.Ramanathan
                     (3rd defendant impleaded as per order
                     dated 15.04.2016 in Application No.6735 of 2014)
                                                                        ... Defendants




https://www.mhc.tn.gov.in/judis/
                                                                                   C.S.No.503 of 2014

                                   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
                     (a)for declaring that the settlement deed dated 23.01.2014 alleged to have
                     been executed by the 1st defendant in favour of the 2nd defendant as null and
                     void and not binding on plaintiffs, (b)for permanent injunction restraining
                     the defendants from in any way alienating, encumbering or dispose of the
                     suit property and for costs of the suit.


                                   For Plaintiffs    : Mr.T.Dhanasekaran
                                   For Defendant     : No appearance

                                                       JUDGMENT

(This case has been heard through video conference)

The learned counsel for the plaintiffs in C.S.No.503 of 2014 had filed a

memo seeking leave of the Court to withdraw the suit.

2.In view of the above, the civil suit stands dismissed as withdrawn.

15.07.2021 (1/2) kas

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

N.SESHASAYEE

https://www.mhc.tn.gov.in/judis/ C.S.No.503 of 2014

kas

C.S.No.503 of 2014

15.07.2021 (1/2)

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