G.Amuthapriya vs M.Senthil
2025 Latest Caselaw 8218 Mad

Madras High Court

G.Amuthapriya vs M.Senthil on 30 October, 2025

                                                                                              CS No.41 of 2025


                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                  DATED : 30.10.2025
                                                      CORAM
                                     THE HONOURABLE MR.JUSTICE P. DHANABAL

                                                           CS No.41 of 2025

                     G.Amuthapriya
                                                                                              ...Plaintiff
                                                                      Vs
                     M.Senthil                                                               ...Defendant


                     Prayer: This suit has been filed under Order 4 Rule 1 of the Original Side
                     Rules r/w Order 7 Rule 1 of the Code of Civil Procedure for the following
                     reliefs:
                                  (a) pass a preliminary judgment and decree declaring that the plaintiff
                     is entitled to ½ share in the suit schedule properties and consequently
                     partition the suit schedule properties by metes and bounds and put the
                     plaintiff in separate possession of her ½ share in the suit schedule properties;


                                  (b) direct the Defendant to render accounts of the rents and lease
                     deposits received by him in respect of the properties described in Items 1 to
                     3 of the Schedule, from 28.11.2021 to this date of plaint and pay the plaintiff
                     her share.


                                  For Plaintiff                 : M/s.S.P.Arthi

                                  For Defendant                  :M/s.C.Shyamala

                     Page No.1 of 3




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                                                                                                      CS No.41 of 2025




                                                               JUDGMENT

M/s.S.P.Arthi, the learned counsel for the plaintiff, circulated a letter

dated 29.10.2025 for withdrawal of the main suit and also made an

endorsement in the bundle to that effect. In view of the same, this

civil suit is dismissed as withdrawn. No costs. The Registry is directed to

refund the Court fee as per rules.

30.10.2025

dk

Index:Yes / No Internet:Yes / No Speaking / Non Speaking Order

P.DHANABAL,J.

dk

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30.10.2025

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