Vidhya Gandhi vs S.G.Kaarthik
2026 Latest Caselaw 333 Mad

Madras High Court

Vidhya Gandhi vs S.G.Kaarthik on 21 January, 2026

                                                                                                 CS No. 191 of 2022


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 21-01-2026
                                                      CORAM
                                      THE HON'BLE MR.JUSTICE P. DHANABAL
                                                 C.S.No.191 of 2022

                Vidhya Gandhi
                Daughter Of Late K.S.Gandhi
                                                                                                  ..Plaintiff(s)
                                                                   Vs.

                1. S.G.Kaarthik
                   S/o. Late. K.S. Gandhi

                2. G.Usha Lakshmi
                   W/o.Late K.S. Gandhi
                                                                                                ..Defendant(s)

                Prayer: The Civil Suit has been filed under Order IV Rule 1 of O.S.Rules r/w
                Order 7 Rule 1 of the C.P.C. to pass a judgment and Decree jointly and
                severally against the Defendants (a) to Partition and allot 1/3rd share in the
                Schedule A and Schedule B Property in favour of the plaintiff; (b) to direct the
                Defendants to render true and proper account of the estate of K.S.Gandhi from
                the date of his de mise till date the said estate is actually divided and handed
                over to the parties herein in terms of Prayer (a) above and for costs of this Suit.


                              For Plaintiff(s):               M/s.P.S.Deepika


                                                           JUDGMENT

Learned counsel for the plaintiff seeks permission of this Court to

withdraw this Civil Suit and she has also filed a Memo dated 09.01.2026 before

the Registry to that effect.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/01/2026 01:36:28 pm )

P.DHANABAL, J.

kas

2. Recording the said submissions and Memo dated 09.01.2026, this Civil

Suit stands dismissed as withdrawn. No costs.

3.Registry is directed to refund the Court fee as per Rules.

21-01-2026

Index: Yes/No Speaking/Non-speaking Order Neutral Citation: Yes/No

kas

https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/01/2026 01:36:28 pm )