Swetha Gupta vs Shashi Kala Murarka
2022 Latest Caselaw 11197 Mad

                                                                          C.S.No.237 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 Date : 27.06.2022

                                                       CORAM:

                                    THE HON`BLE MR.JUSTICE A.A.NAKKIRAN

                                                C.S.No.237 of 2015

                     1.Swetha Gupta
                     2.Ashish Nawalgaria
                     3.Asha Nawalgaria                               .. Plaintiffs

                                                         vs.

                     1.Shashi Kala Murarka
                     2.Mahender Nawalgaria
                     3.Giriraj Nawalgaria (deceased)
                     4.P.Rai.Sarogi
                     5.Bina Nawalgaria
                     6.Ankith Nawalgaria
                     7.Varsha Adukia
                     8.Vishal Nawalgaria                             .. Defendants

                     (Defendants 5 to 8 were brought on record
                     as L.R's of the deceased 3rd defendant as
                     per order dated 01.08.2016 in A.No.2908
                     of 2016.)




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                         C.S.No.237 of 2015




                     Prayer: Civil Suit filed under Order IV Rule 1 of Original Side Rules read
                     with Order VII Rule 1 CPC praying for the following judgment and decree
                     against the defendants.


                                          a) to partition the suit schedule property by metes
                                   and bounds and allot the 1st and 2nd plaintiffs jointly
                                   their 1/2 share in the same.


                                          b) costs of the suit;


                                              For Plaintiffs      : Ms.R.Supraja
                                                                    For Mr.R.Parthasarathy

                                              For Defendants      : No Appearance



                                                         JUDGMENT

When the Civil Suit is taken up today for hearing, the learned counsel

appearing for the plaintiff seeks permission of this Court to withdraw the

suit, since the matter has been settled out of Court and also filed a memo to

that effect.

https://www.mhc.tn.gov.in/judis C.S.No.237 of 2015

2. In view of the aforesaid memo and the submission made by the

learned counsel for the plaintiff, the Civil Suit is dismissed as withdrawn.

No costs.

27.06.2022

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

https://www.mhc.tn.gov.in/judis C.S.No.237 of 2015

A.A.NAKKIRAN,J.

uma

C.S.No.237 of 2015

27.06.2022

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