Mr.Antony Mario Lobo vs Mrs.Philomena Colaco
2021 Latest Caselaw 21301 Mad

                                                                                     C.S.No.873 of 2017

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 25.10.2021

                                         CORAM : JUSTICE N.SESHASAYEE

                                                   C.S.No.873 of 2013
                                                  & O.A.No.1008 of 2013

                     Mr.Antony Mario Lobo,
                     son of late Mr.G.P.F.Lobo,
                     New No.6, Old No.8/2, (First Floor),
                     Nimmo Road, Santhome,
                     Chennai - 600 004.                                        ...   Plaintiff

                                                             Vs.

                     1.Mrs.Philomena Colaco,
                       Old No.34, New No.20, Mada Church Road,
                       Chennai - 600 028.

                     2.Mr.Lloyd George Lobo,
                       New No.6, Old No.8/2, (Ground Floor),
                       Nimmo Road,
                       Santhome, Chennai - 600 004.                           ...     Defendants



                     PRAYER : Civil Suit filed under Order IV Rule 1 of the Original Side
                     Rule read with Order VII Rule 1 of the C.P.C :
                              (a) To partition to the suit schedule property into metes and
                              bounds and allot 1/3rd share to the Plaintiff
                              (b) To Direct the 2nd Defendant to pay the mesne profit from
                              20-10-2010 til the date of this Plaint @ Rs.7,20,000 and pay
                              the future mesne profit till the date of partition.

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                                                                                  C.S.No.873 of 2017

                              (c) to pay the cost of the suit
                              (d) such other reliefs as deem fit and proper.


                                            For Plaintiff : Mr.Zaffarullah Khan


                                                        JUDGMENT

The learned counsel for the plaintiff seeks the leave of the Court to

withdraw the suit as the parties have amicably settled the matter between

them outside the Court.

2.A Memo to that effect it filed and the same is recorded.

3.The suit is dismissed as settled out of Court. No costs. The connected

Application is closed. The Registry is required to refund the Court fee as

per law.

25.10.2021

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

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

C.S.No.873 of 2017

N.SESHASAYEE.J.,

Tsg

C.S.No.873 of 2013 & O.A.No.1008 of 2013

25.10.2021

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