Bojja Janardhana Rao vs N. Suresh Babu
2022 Latest Caselaw 6980 Mad

                                                            1                 T.O.S.No.58 of 2016

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 04.04.2022

                                                       CORAM

                          THE HON'BLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                  T.O.S. No.58 of 2016
                                                           in
                                                  O.P. No.337 of 2015


                     Bojja Janardhana Rao,                                           ...Plaintiff


                                                           .Vs.


                     N. Suresh Babu,                                              ... Defendant


                     Prayer:
                                  T.O.S. Numbered on conversion of O.P No.337 of 2015 as

                     per the order dated 03.08.2016 in O.P.No.337 of 2015 which has been

                     filed praying for grant of Probate.

                                  For Plaintiff        : Mr. C.P. Sivamohan

                                  For Defendant        : No Appearance

                                                       ********




                                                            1
https://www.mhc.tn.gov.in/judis
                                                               2                  T.O.S.No.58 of 2016

                                                               V.BHAVANI SUBBAROYAN, J.,

                                                                                              Lbm
                                                      JUDGMENT

When the matter is taken up today for hearing, the learned counsel

for the plaintiff submits that the matter has been settled out of Court

between the parties and they want to withdraw the suit. Hence, he sought

permission of this Court to withdraw the suit as settled out of Court. He

has also made an endorsement in the plaint accordingly.

2. In view of the aforesaid submissions and endorsement made by

the learned counsel for the plaintiff, the Testamentary Original Suit is

dismissed as settled out of Court. The plaintiff is entitled for refund of

Court Fee in accordance with the Rules. No Costs.

                                                                                        04.04.2022
                     Lbm
                     Index       : No
                     Internet    : Yes
                     Speaking order


                                                                              T.O.S. No.58 of 2016
                                                                                                in
                                                                               O.P. No.337 of 2015

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