G.Nithya @ Seetha vs C.Kumaran
2022 Latest Caselaw 9259 Mad

                                                                                          C.S.No.131 of 2019

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         Dated : 29.04.2022

                                                             CORAM

                                   THE HON'BLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                       C.S.No.131 of 2019

                     G.Nithya @ Seetha                                        ... Plaintiff
                                                                Vs.

                     1. C.Kumaran
                     2. C.Rani
                     3. S.Sankar
                     4. T.Govindaraj
                     5. A.Ansar Ahamed
                     6. A.Jakir Ahamed
                     7. R.Venugopal
                        [7th defendant removed as per
                         the order dated 03.08.2020 in
                         Appln. No.1593 / 2020 in
                         C.S.No.131 of 2019]                                  ...Defendants


                                  Civil Suit filed under Order VII Rules 1 & 2 of C.P.C read with Order

                     IV Rule 1 O.S.Rules            praying for the following Judgment and Decree

                     against the defendants:

                                  a) For a declaration that the plaintiff is the absolute and sole owner

                     of the suit schedule property and directing the defendants, their agents,

                     men servants or any one acting under them to handover the vacant

                     possession of the suit schedule property to the plaintiff.


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https://www.mhc.tn.gov.in/judis
                                                                                       C.S.No.131 of 2019




                                  b) For a declaration that the sale deed dated 08.02.2006, registered

                     as Doc.No.148 of 2006, executed by 3rd defendant in favour of 4th

                     defendant and the sale agreement dated 21.04.2008 registered as

                     Doc.no.385 of 2008 executed by defendants 1 to 4 in favour of 5th and 6th

                     defendants are null and void.

                                  c) For directing the defendants 1 to 6 [7th defendant removed as per

                     order dated 03.08.2020 in Appln. No.1593 / 2020 in C.S.No.131 of 2019] to

                     pay the damages at the rate of Rs.1,00,000/- per month for suffering

                     mentally and physically from January 2018 to till December 2018, which

                     comes to Rs.12,00,000/- for losing the legitimate possession and title over

                     the suit schedule property all these period)

                                  d) For permanent injunction restraining the defendants their agents,

                     servants and any one acting under them from dealing with the suit

                     schedule property in any manner either by way of sale, lease or

                     improvement or construction or development of any other mode of

                     construction or creating any encumbrance or change in respect of the suit

                     schedule property,

                                  e) For costs of the suit;

                                  f) For such other reliefs


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https://www.mhc.tn.gov.in/judis
                                                                                     C.S.No.131 of 2019




                                              For Plaintiff      : Ms.G.Nithya @ Seetha
                                                                   Party-in-person

                                              For Defendants     : Mr.M.L.Ramesh – D1 and D2
                                                                   Mr.K.Surendar for D5 and D6

                                                       JUDGMENT

The plaintiff, Ms.G.Nithya @ Seetha, party-in-person, seeks

permission of this Court to withdraw the present suit and has made the

following endorsement in the bundle.

“Ms.G.Nithya @ Seetha, hereby affixing my consent to withdraw this present case and is now willing to withdraw.”

3. In view of the submission and the endorsement made by the

plaintiff, the present Civil Suit is hereby dismissed as withdrawn. Registry is

directed to refund the Court fee to the plaintiff, as per Rules. No costs.

29.04.2022

Index : Yes/No Internet : Yes/No Speaking /Non-Speaking Judgment

https://www.mhc.tn.gov.in/judis C.S.No.131 of 2019

V.BHAVANI SUBBAROYAN, J.,

ssd

C.S.No.131 of 2019

29.04.2022

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