S.V.Chandrapandian vs W.S.Sarojini Ammal
2021 Latest Caselaw 15278 Mad

                                                                                       C.S.No.973 of 2016

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 29.07.2021

                                            CORAM : JUSTICE N.SESHASAYEE

                                                       C.S.No.973 of 2016



                     S.V.Chandrapandian                                   ...           Plaintiff

                                                                Vs.


                     1.W.S.Sarojini Ammal
                     2.Prasanth
                     3.Chandran
                     4.W.S.Suresh                                         ...           Defendants

                     PRAYER : Civil Suit filed under Order VII Rule 1 of Civil Procedure
                     Code to pass a judgment and decree:
                                    A) to direct the defendants to pay Rs.1,35,00,000/-
                                       (Rupees One Crore Thirty Five Lakhs) jointly and
                                       severally to the plaintiff as damages together with
                                       interest @ 18% per annum for Rs.Rs.1,35,00,000/-
                                       from the date of filing of suit till the date of realization.
                                    B) to direct the defendants to pay costs of this suit.
                                    C) to pass orders such further or other orders as this Court
                                       may deem fit under the circumstances of the case.




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                                                                                  C.S.No.973 of 2016

                                        For Plaintiff      : Mr.B.Manivannan

                                        For Defendants     : Mr.R.Thiyagarajan [D3]
                                                             D1, D2 & D4 – No Appearance

                                                         JUDGMENT

The learned counsel for the plaintiff made a statement that both the

parties have compromised the matter, and hence he is withdrawing the

suit. Accordingly, the suit is dismissed as withdrawn. The Registry is

directed to refund such Court fee as is payable under law.

2. The learned counsel for the plaintiff added that the plaintiff is 92 years

old, and in this COVID times, the plaintiff cannot venture the Court and

hence seeks leave of the Court to collect the cheque on his behalf. Leave

granted.

29.07.2021

ds

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

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

C.S.No.973 of 2016

N.SESHASAYEE.J.,

ds

C.S.No.973 of 2016

29.07.2021

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