Madras High Court
S.R.Vashanthkrishnan vs Mahalakshmi on 21 November, 2025
C.S No.71 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 21-11-2025
CORAM
THE HON'BLE DR.JUSTICE R.N.MANJULA
CS NO. 71 OF 2022
S.R.Vashanthkrishnan
S/o Late P.S.Raghunandan,
19/9, Majalakshmi Street,
T.Nagar, Chennai - 600 017.
..Plaintiff
Vs
1.MAHALAKSHMI ..Defendants
D/o Late P.S.Raghunandan, Heritage Apartments,
C-103, 1st Floor,
Sivan Kovil Road, Thiruverkadu,
Chennai - 77
2.Mrs.Surekha Prakasam
D/o Late P.S.Raghunandan
19/9, Mahalakshmi Street,
T.Nagar, Chennai - 600 017.
3.Mr.P.R.Sreedhar
S/o Late P.S.Raghunandan,
Door No.18/2, 57th Street,
Ashok Nagar,
Chennai 83.
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C.S No.71 of 2022
4.Mrs.R.Sujatha
D/O LATE P.S.RAGHUNANDAN,
NO.435, BALAJI GOKUL, 4TH A MAIN WEST
OF CHORD ROAD, II STAGE,
MAHALAKSHMI LAYOUT,
BENGALARU - 560 086.
PRAYER – This Civil Suit is filed under Order IV Rule 1 of O.S. Rules read
with Section 26 and Order VII Rule 1 of C.P.C. seeking to a) Grant a permanent
injunction restraining the 2nd Defendant, her men, agents, servants, person or
persons claiming under or through her in any way alienating or encumbering the
property described in schedule hereto prejudicial to the right and interest of the
plaintiff therein till the passing of final decree in terms of the preliminary decree
to be passed. b) Grant a permanent injunction restraining the 2nd defendant, her
men, agents, servants, person or persons claiming under or through her from
interfering with the peaceful possession and enjoyment of the plaintiff in the
portion of the schedule mentioned property. c) Directing division of the
property described in schedule hereto into five parts by metes and bounds and to
allot to the plaintiff one such part. d) Appoint an advocate commissioner to
make a local inspection of the property described in the schedules hereto and to
file a report suggesting the mode of division. e) Direct the defendants to pay the
cost of the proceedings to the plaintiff. f) Grant to the plaintiff such further or
other reliefs as would be decreed appropriate in the circumstances of the case.
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C.S No.71 of 2022
For Plaintiff: M/s.RADHINI V
For Defendants: M/S.S.Thanka Sivan
JUDGMENT
Records have been received from the Additional Master – I with the
following endorsement dated 30.10.2025:-
“Plaintiff’s counsel present. Defendant’s side no
representation at 10.30 AM. Defendant’s counsel present at
03.15 PM and endorsed as no oral evidence, DWs closed and
also filed memo as the plaintiff’s counsel in C.S.71 of 2022
withdrawing the suit as settled out of Court. Post the case
before the Hon’ble Court. Submit all the case records before
the Hon’ble Court.”
2.The learned counsel for the plaintiff has filed a memo seeking
permission to withdraw the suit in C.S.No.71 of 2022 as settled out of Court and
had also requested for refund of 50% of the Court fee paid to this Court.
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3.Recording the submission of the learned counsel for the plaintiff and
the memo filed thereof, this Civil Suit is dismissed as settled out of Court.
There shall be no order as to costs. Registry is directed to refund 50% of the
Court fee affixed in the Memorandum of Grounds of suit, to the plaintiff.
21-11-2025
Index: Yes/No (2/2)
Speaking/Non-speaking order
Neutral Citation: Yes/No
GSA
To
1.MAHALAKSHMI
D/o Late P.S.Raghunandan, Heritage Apartments,
C-103, 1st Floor,
Sivan Kovil Road, Thiruverkadu,
Chennai - 77
2.Mrs.Surekha Prakasam
D/o Late P.S.Raghunandan
19/9, Mahalakshmi Street,
T.Nagar, Chennai - 600 017.
3.Mr.P.R.Sreedhar
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S/o Late P.S.Raghunandan,
Door No.18/2, 57th Street,
Ashok Nagar,
Chennai 83.
4.Mrs.R.Sujatha
D/O LATE P.S.RAGHUNANDAN,
NO.435, BALAJI GOKUL,4TH A MAIN WEST
OF CHORD ROAD, II STAGE,
MAHALAKSHMI LAYOUT,
BENGALARU - 560 086.
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DR.R.N.MANJULA J.
GSA
CS NO. 71 of 2022
21-11-2025
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(2/2)
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