C.S.Thirunavukkarasu vs C.T.Sathyamurthy
2023 Latest Caselaw 487 Mad

                                                                                      C.S.No.414 of 2018

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 09.01.2023

                                                        CORAM

                                     THE HONOURABLE MR.JUSTICE N.SESHASAYEE

                                                   C.S.No.414 of 2018


                     C.S.THIRUNAVUKKARASU                                                 ... Plaintiff

                                                           Vs.

                     1.C.T.SATHYAMURTHY
                     2.C.S.VINODH KANNA                                               ...Defendants


                     Prayer: The Civil Suit has been filed under Order VII Rule 1 of C.P.C.,
                     praying to pass a decree and judgment for permanent injunction restraining
                     the defendants, their men and agent, disturbing the plaintiff and his men and
                     nominee from the peaceful possession and enjoyment of the suit schedule
                     property.


                                  For Plaintiff    : Mr.S.Karthick
                                                     Representing counsel for plaintiff

                                  For Defendants   : Mr.K.Harishankar




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https://www.mhc.tn.gov.in/judis
                                                                                      C.S.No.414 of 2018


                                                       JUDGMENT

It was represented for the plaintiff in C.S.No.414 of 2018 that the said suit is

laid for bare injunction by the father against his son and grand son and the

father has since passed way. C.S.No.290 of 2016 is a larger suit for

partition and all the legal heirs of the plaintiff in C.S.No.414 of 2018 are

available there. Given the circumstances, C.S.No.414 of 2018 is not

pressed.

2.There is nothing to not press the suit since the plaintiff himself has died

and the suit itself has abated.

3.The suit stands dismissed as abated.

09.01.2023

kas

Index : yes / no Internet : yes / no Speaking / Non Speaking order

https://www.mhc.tn.gov.in/judis C.S.No.414 of 2018

N.SESHASAYEE, J.

kas

C.S.No.414 of 2018

09.01.2023

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