Seetha Chidambaram vs Venkatachalam Chidambaram
2022 Latest Caselaw 5812 Mad

                                                                                   C.S.No.110 of 2008


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 22.03.2022

                                                           CORAM

                           THE HON'BLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                    C.S.No.110 of 2008

                     Seetha Chidambaram                                                ... Plaintiff


                                                              Vs.
                     1.Venkatachalam Chidambaram

                     2.Alagammai Chidambaram                                        ... Defendants

                     Prayer: Plaint filed under Order IV Rule 1 of O.S.Rules, 1956 Read
                     with Order VII Rule 1 of the Code of Civil Procedure, 1908 to pass a
                     judgment and decree as follows: (i) directing the first defendant to pay a
                     sum of Rs.2,63,01,500 (rupees two crores and sixty three lakhs and one
                     thousand and five hundreds only) to the plaintiff together with interest at
                     10% per annum on Rs.2,50,00,000 (rupees two crores and fifty lakhs
                     only) from the date of the plaint till the date of realisation; (ii) directing
                     the first defendant to pay the costs of this suit; and (iii) granting such
                     further or other reliefs as this Court may deem fit and proper in the
                     Circumstances of the case.


                                   For Plaintiff         : Mr.T.M.Pappiah

                                   For Defendants    :     Mr.Haraiharan for D2


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                                                                                     C.S.No.110 of 2008


                                                      JUDGMENT

Learned counsel for the plaintiffs has filed a memo dated

18.03.2022 wherein it has been stated that the suit has been settled

between the plaintiff and the defendants, the plaintiffs seek permission of

this Court to withdraw the suit as “dismissed as settled out of Court” and

also the counsel for the plaintiff requested the Court to direct the

Registry to refund the full Court Fee. The memo is recorded.

2.Registry is directed to refund the full Court Fee in the name of

counsel for the plaintiff.

3.In view of the above, this suit is dismissed as settled out of

Court. There shall be no order as to costs.

22.03.2022 Index : yes/no Speaking Order:yes/no pam

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

C.S.No.110 of 2008

List of documents marked on the side of the plaintiff

Nil

List of witnesses examined on the side of the plaintiff

Nil

List of documents marked on the side of the defendants

Nil

List of witnesses examined on the side of the defendants

Nil

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

C.S.No.110 of 2008

V.BHAVANI SUBBAROYAN, J.

pam

C.S.No.110 of 2008

22.03.2022

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