Ahkila.P vs G.V.Anand
2022 Latest Caselaw 166 Mad

                                                                                           C.S.68 of 2017

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED : 04.01.2022

                                                             CORAM

                                     THE HONOURABLE MR.JUSTICE N.SESHASAYEE

                                                        C.S.No.68 of 2017

                     Ahkila.P                                                          .. Plaintiff
                                                              /versus/

                     G.V.Anand                                                         ..Defendant


                     Prayer: Civil Suit has been filed under Order IV, Rule 1 of the Original
                     Side Rules read with Order VII, Rule 1 C.P.C., praying to pass a
                     judgment and decree for:-

                                  (a) Partition the suit schedule premises Plot No.178, Elliots Beach
                     Road, Adyar, Chennai 600 020 more fully described in the schedule
                     hereunder into 2 shares and allot 1 share to the plaintiff;
                                  (b) Directing the defendant to pay to the costs to this suit, and
                                  (c) pass such further or other order, as this Hon'ble Court may
                     deem fit and proper in the circumstances of the case and thus render
                     justice.


                                               For Plaintiff : Mr.S.Vijayaragavan
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https://www.mhc.tn.gov.in/judis
                                                                                  C.S.68 of 2017

                                                   JUDGMENT

(The case has been heard through Video Conferencing)

The learned counsel for the plaintiff submits that the matter has been

settled out of Court and seeks leave of this Court to withdraw the suit

and a memo to that has been filed. The memo is recorded.

2.The Civil Suit is dismissed as withdrawn on the ground that it is settled

out of Court. Registry is directed to refund necessary Court fee to the

plaintiff as per Rules. No costs.

04.01.2022

Index : Yes/No Internet : Yes/No Speaking / Non speaking order

ms

https://www.mhc.tn.gov.in/judis C.S.68 of 2017

To

The Sub Assistant Registrar, Original Side, High Court, Madras.

https://www.mhc.tn.gov.in/judis C.S.68 of 2017

N.SESHASAYEE, J., ms

C.S.No.68 of 2017

04.01.2022

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