T.N.Krishnan vs Kavitha
2022 Latest Caselaw 9733 Mad

                                                                                      C.S.No.634 of 2019


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 09.06.2022

                                                         CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                                   C.S.No.634 of 2019

                     T.N.Krishnan                                                  ... Plaintiff
                                                           Vs

                     1.Kavitha
                     2.Kamal
                     3.A.K.Ramaswamy
                     4.T.N.Ramaswamy
                     5.T.N.Rajalakshmi
                     6.T.N.Lakshmanan                                              ... Defendants


                                  Plaint filed under Order VII Rule 1 C.P.C read with Order IV

                     Rule 1 of O.S. Rules:

                                  a) To pass a preliminary decree for partition by dividing the (1)

                     Schedule “A” property excepting the property mentioned in Schedule “C”,

                     (2) Schedule “B” property and (3) Schedule “C” property into five equal

                     shares by metes and bounds and to allot 1/5th share of the said property to

                     the plaintiff;

                                  b) Consequently to pass a final decree by appointing a advocate

                                                             1


https://www.mhc.tn.gov.in/judis
                                                                                          C.S.No.634 of 2019


                     commissioner to identify and demarcate 1/5th share in (1) Schedule “A”

                     property excepting the property mentioned in Schedule “C”, (2) Schedule

                     “B” property and (3) Schedule “C” property and allot the same to the

                     plaintiff by giving him separate possession of the same;

                                  c) To direct the defendants to pay the costs of the suit.

                                            For Plaintiff          :   Mr.P.Pugalenthi

                                            For Defendants         :
                                                               Mr.M.Karthikeyan for D1 to D3
                                                               D4 to D6 – Summons served -
                                                                          Name printed -
                                                                          No appearance.
                                                       JUDGMENT

Learned counsel for the plaintiff seeks permission to withdraw the

suit and he has also made an endorsement to that effect.

2.In view of the endorsement made by the learned counsel for the

plaintiff, the Civil Suit is dismissed as withdrawn. No costs.

09.06.2022

Pns

https://www.mhc.tn.gov.in/judis C.S.No.634 of 2019

To

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

KRISHNAN RAMASAMY.J,

https://www.mhc.tn.gov.in/judis C.S.No.634 of 2019

pns

C.S.No.634 of 2019

09.06.2022

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