K.S.Jayachandran vs K.S.Arunachalam
2021 Latest Caselaw 14793 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.
                              D) Pass further orders, as this Hon'ble Court may deem fit
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                                                                                C.S.No.562 of 2005

                                  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3.In the result, the Suit is dismissed as withdrawn.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

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C.S.No.562 of 2005

N.SESHASAYEE.J.,

Tsg

C.S.No.562 of 2005

23.07.2021

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