K.Subramani vs M/S.Arappor Iyakkam
2023 Latest Caselaw 13536 Mad

                                                                                    C.S.No.42 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED : 05.10.2023

                                                      CORAM

                                   THE HON'BLE MR.JUSTICE N.SATHISH KUMAR

                                                 C.S.No.42 of 2019
                                                        &
                                            A.Nos.3317 and 5101 of 2022

                     K.Subramani                                                     .. Plaintiff
                                                          vs

                     1. M/s.Arappor Iyakkam,
                       Rep. by its Convener,
                       Jayaram Venkatesan.

                     2. Jayaram Venkatesan,
                        Convener, Arappur Iyakkam.                            .. Defendants

                     Plaint filed under Order VII Rule 1 CPC r/w. Order IV Rule 1 of Original
                     side Rules against the defendants for the following relief:
                            a. Directing the defendants jointly and severally to pay the sum of
                     Rs.1,00,01,000/- crore(Rupees One crore and one thousand only) towards
                     the damages and compensation to the plaintiff.
                            b. For permanent injunction, restraining the defendants and their men
                     and agents from in any manner, holding any press meet, releasing or
                     distributing any statement to the print and Electronic Media or to any one
                     against the plaintiff and its business imputing the character or insinuating
                     the reputation or linking the name of the plaintiff with any person(s) or
                     defaming the name of the plaintiff in any manner,
                            c. to direct the defendants to pay costs of the suit, and
                            d. to pass such further or other order or orders as this Hon'ble Court
                     may deem fit and proper and thus render justice.

                     1/3



https://www.mhc.tn.gov.in/judis
                                                                                        C.S.No.42 of 2019

                                        For Plaintiff     : Mr. V.Elangovan

                                        For Defendants    : Ms.N.S.Tanvi [D1]
                                                            Mrs.Sudha Ramalingam [D2]
                                                               *****

                                                         JUDGMENT

The learned counsel for the plaintiff sought leave of this Court to

withdraw the suit. Learned counsel has also made an endorsement in the

case file.

2. Endorsement is recorded. The suit is dismissed as withdrawn. No

costs. Consequently, the connected applications are closed. The plaintiff is

entitled to refund of Court fee if permitted as per law.

05.10.2023

Index: Yes/No Internet: Yes/No gpa

https://www.mhc.tn.gov.in/judis C.S.No.42 of 2019

N.SATHISH KUMAR, J.

gpa

C.S.No.42 of 2019

05.10.2023

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