K.Sundar vs R.K.Aravind
2022 Latest Caselaw 10606 Mad

                                                                                    C.S.No.87 of 2021

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 20.06.2022

                                                       CORAM

                        THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                                C.S.No.87 of 2021
                                       and O.A.Nos.146 of 2021 & 159 of 2022

                     K.Sundar                                                    ... Plaintiff

                                                          Vs.

                     R.K.Aravind                                                 ... Defendant

                     Prayer: Plaint filed under Order VII Rule 1 of Code of Civil Procedure
                     Read with Order IV Rule 1 of the Original Side Rules, praying for:
                                  (a) Passing a preliminary decree for partition of the
                            property measuring an extent of 3600 sq.ft comprised in Old
                            S.No.50 part, T.S.No.20, Block No.3, Periyakudal Village,
                            Egmore-Nungambakkam        Taluk    bearing   Plot   No.282,
                            D.No.8/216, F-Block, 1st street, Anna Nagar East, Chennai
                            600 102 (morefully described in the schedule hereunder) by
                            metes and bounds and allot ½ share to the plaintiff herein.


                                  (b) For a permanent injunction restraining the
                            defendants herein, their men, agents or any one claiming
                            through them from interfering with the peaceful possession


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https://www.mhc.tn.gov.in/judis
                                                                                       C.S.No.87 of 2021

                            and enjoyment of the plaintiff in respect of the property
                            measuring an extent of 3600 sq.ft comprised in Old S.No.50
                            Part, T.S.No.20, Block No.3, Periyakudal Village, Egmore-
                            Nungambakkam Taluk bearing Plot No.282, D.No.8/216, F-
                            Block, 1st Street, Anna Nagar East, Chennai 600 102.


                                        For Plaintiff      : Mr.M.Devendran
                                                             for Mr.R.Vijayakumar

                                        For Defendant      : Mr.Mathi


                                                          JUDGMENT

The learned counsel appearing for the plaintiff submitted that this

matter pertains to the partition and now, the matter has been settled out

and partition deed has been effected on 21.04.2022. Therefore, he seeks

permission of this Court to withdraw the suit and he has also made an

endorsement to that effect.

2.Recording the submission and the endorsement made by the

learned counsel appearing for the plaintiff, this Civil Suit is dismissed as

withdrawn. Consequently, connected Applications are closed. No costs.

https://www.mhc.tn.gov.in/judis C.S.No.87 of 2021

3. Registry is directed to refund the Court fee to the plaintiff as per

the Rules.

20.06.2022

Index: Yes/No Internet: Yes/No Speaking Order/Non Speaking Order rst

https://www.mhc.tn.gov.in/judis C.S.No.87 of 2021

KRISHNAN RAMASAMY,J.

rst

C.S.No.87 of 2021

20.06.2022

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