Mr.T.K.Somasundaram vs Mrs.R.Devaki
2022 Latest Caselaw 1104 Mad

                                                                                   T.O.S.No.15 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 24.01.2022

                                                       CORAM

                                  THE HONOURABLE MR.JUSTICE N.SESHASAYEE

                                                  T.O.S.No.15 of 2015
                                                  & A.No.3257 of 2020

                     Mr.T.K.Somasundaram.
                     S/o. Late Mr.T.Kandaswamy Chettiar,                         ... Plaintiff

                                                          Vs.

                     Mrs.R.Devaki                                                ...Defendant


                     Prayer: Petition filed under Section 232 and 276 of Indian Succession Act
                     & OR. XXV Rule 5 of O.S.Rules.


                                  For Plaintiff     : Mr.N.Nagu Sah
                                  For Defendant     : M/s.G.Sumithra
                                                      JUDGMENT

(This case has been heard through video conferencing)

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

withdraw the suit and has also filed necessary memo to that effect.

https://www.mhc.tn.gov.in/judis T.O.S.No.15 of 2015

N.SESHASAYEE, J.

Tsg / dk

2.In view of the above, the Suit is dismissed as withdrawn. No costs.

Consequently, the connected Application is closed.

24.01.2022

Tsg /dk

T.O.S.No.15 of 2015

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