K.S.Jayachandran vs K.S.Arunachalam
2021 Latest Caselaw 14767 Mad

                                                                                       C.S.No.562 of 2005

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 23.07.2021

                                          CORAM : JUSTICE N.SESHASAYEE

                                                    C.S.No.562 of 2005



                     1.K.S.Jayachandran
                     2.K.S.Paramasivam                          ...              Plaintiffs

                                                             Vs.


                     K.S.Arunachalam                            ...              Defendant

                     PRAYER : Civil Suit filed under Sec.92 of Civil Procedure Code read
                     with Order IV Rule 1 of O.S.Rules:


                                   A) Remove the Defendant as a Trustee of K.Vaidyalingam
                                     Chetty Charities
                                   B) Order him to render account as to how much he has
                                     received from Canara Bank Broadway Branch as
                                     interest on Rs.15 Lakhs deposited as per order of this
                                     Hon'ble Court and how much he has spent for the
                                     Trust's Objectives with necessary vouchers.
                                   C) Order him i.e. The Defendant to vacate and deliver
                                     vacant possession of the Choultry at No.37, Kottai
                                     Street, Tirunindravur, to the Plaintiffs.


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                                                                                  C.S.No.562 of 2005

                                  D) Pass further orders, as this Hon'ble Court may deem fit
                                     in the interest of the Trust.
                                  E) Direct the defendant to pay the costs of this suit to the
                                     Plaintiffs.



                                     For Plaintiffs       : Mr.P.R.Krishnaraj


                                                        JUDGMENT

The learned counsel for the plaintiffs seeks the permission of this Court

to withdraw the Suit. He has filed necessary memo to that effect.

2.The said memo is recorded.

3.In the result, the Suit is dismissed as withdrawn. No costs.

23.07.2021

Tsg

Index : Yes / No Speaking Order / Non-speaking order

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

C.S.No.562 of 2005

N.SESHASAYEE.J.,

Tsg

C.S.No.562 of 2005

23.07.2021

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