Maraimpillai Melchior vs The Church Of South India
2021 Latest Caselaw 20470 Mad

                                                                                   C.S.No.404 of 2015 &
                                                                                      A.No.2085 of 2021

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 05.10.2021

                                                        CORAM

                               THE HONOURABLE MR.JUSTICE N.SESHASAYEE

                                                 C.S.No.404 of 2015
                                               and A.No.2085 of 2021

                      Maraimpillai Melchior
                      12A2
                      Rukmani Balayam
                      11th Street, Munichalai Road
                      Madurai – 625 009                                             ... Plaintiff

                                                           Vs.
                      The Church of South India
                      Trust Association
                      Represented by its Manager
                      CSI Centre,
                      No.15 Whites Road,
                      P.O.Box No.688, Chennai – 14                                 ...Defendant

                      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 to pass a
                      judgement and decree directing the defendant to pay damages to the tune of
                      Rs.3,00,00,000/- (Rupees Three Crores Only) and for costs.


                               For Plaintiff         : Mr.G.Headweige
                               For Defendant         : M/s.Adrian D.Rozario




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                                                                                    C.S.No.404 of 2015 &
                                                                                       A.No.2085 of 2021

                                                                                   N.SESHASAYEE
                                                                                              kas / dk
                                                      JUDGMENT

(This case has been heard through video conference)

The plaintiff has filed a memo dated 30.09.2021 seeking leave of this Court

to withdraw this civil suit as not pressed.

2.Leave granted. The Civil Suit stands dismissed as not pressed

accordingly. The memo dated 30.09.2021 is taken on file.

3.The Registry is directed to refund the Court fee as per law. No costs.

Consequently, the connected application is also dismissed.

05.10.2021

kas /dk

Index : yes / no Internet : yes / no Speaking / Non speaking order

C.S.No.404 of 2015 & A.No.2085 of 2021

http://www.judis.nic.in