K.Meenakshi vs S.Padmapriya
2023 Latest Caselaw 895 Mad

                                                                                   C.S.No.964 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 23.01.2023

                                          CORAM : JUSTICE N.SESHASAYEE

                                                      C.S.No.964 of 2017


                     K.Meenakshi                                       ...          Plaintiff

                                                             Vs.

                     1.S.Padmapriya
                     2.P.Ramesh                                        ...          Defendants



                     Prayer : Civil Suit filed under Order VII Rule 1 CPC., read with Order
                     IV Rule 1 of Original Side Rules, praying to pass a decree and judgement
                     :
                                   (a) directing the defendants jointly and severally to pay a sum of
                                       Rs.1,28,75,000/- (Rupees one crore twenty eight lakhs and
                                       seventy five thousand only) together with interest at the rate
                                       of 30% per annum from the date of plaint till repayment in
                                       full on the principal sum of Rs.50,00,000/-;
                                   (b) by directing the defendants to pay cost of the suit; and
                                   (c) pass such further or other order or orders as this Court may
                                       deem fit and proper in the circumstances of the case.


                                      For Plaintiff       : Mr.V.P.Mohammed Moin




https://www.mhc.tn.gov.in/judis
                     1/2
                                                                                C.S.No.964 of 2017

                                                                          N.SESHASAYEE.J.,

                                                                                               ds

                                                       JUDGMENT

The learned counsel for the plaintiff seeks withdrawal of the suit as the

matter is settled out of Court.

2. Recording the above, this suit is dismissed as withdrawn. Registry is

directed to refund the Court fee as per law. No costs.

23.01.2023

Index : Yes / No Internet : Yes / No ds

C.S.No.964 of

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