Srinivasan P. Kannan vs P.S.Varadan
2023 Latest Caselaw 12722 Mad

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS


                                                      DATED: 19.09.2023

                                                            CORAM

                                   THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN

                                                       C.S. No.86 of 2014
                     Srinivasan P. Kannan                                                   ...Plaintiff
                                                                vs
                     1. P.S.Varadan
                     2. Murali
                     3. K.Jalaja
                     4. K.Jayanthi
                     5. Kalyani Ammal (Deceased)
                     6.Ksthuri Rangan
                     7. Mythili
                     8. R. Raman
                     (Defendants 5 to 8 impleaded as per
                      order dt 17.07.2017 in A.No.1505/2017)

                     9. K. Krishnan
                     10. K. Badri
                     11. K.Chitra                                                    ..Defendants

                     (Defendants 9 to 11 brought on record as L.Rs of the deceased 5th
                     defendant as per order dt 31.08.2018 in A.No.3908 & 3909/2018

                     Prayer: Civil Suit filed under Order IV Rule 1 of O.S. Rules read with
                     Order VII Rule 1 of the Civil Procedure Code praying for a judgment and
                     decree for the following reliefs:-
                                  a) Granting a preliminary decree for partition and separate possession


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https://www.mhc.tn.gov.in/judis
                     of plaintiff's 33 1/3 share in the schedule “A” and “B” described properties

                     to the plaintiff herein by metes and bounds, by an Advocate Commissioner;

                     or by any other mode as this court may deem fit and proper;

                                  b) Directing the first and second defendants to herein to render true

                     and proper accounts for the income from the suit schedule “A” and “B”

                     described properties, for the period after the demise of the father of the

                     plaintiff herein i.e., late P.S.Kannan, within a time limit fixed by this court

                     and direct the first and second defendants herein to pay the plaintiff his 33

                     1/3 share of the net income therefore and

                                  c) Directing the first and second defendants to pay the costs of the

                     suit.

                                        For Plaintiff      : Mr.K. Nagendra Prasad
                                        For Defendants     : No appearance
                                                  JUDGMENT

When the matter is taken up for hearing, the learned counsel

appearing for the plaintiff seeks permission of this Court to withdraw the

Suit and he has also made an endorsement to that effect in the Court bundle.

2. Recording the submission and endorsement made by the learned

https://www.mhc.tn.gov.in/judis counsel for the plaintiff, this Civil Suit is dismissed as withdrawn. No costs.

19.09.2023

gv

A.A.NAKKIRAN,J.

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

C.S. No.86 of 2014

19.09.2023

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