Madras High Court
V.N.Devadoss vs J.Ravikumar on 2 December, 2021
Author: Abdul Quddhose
Bench: Abdul Quddhose
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 02.12.2021
CORAM
THE HONOURABLE Mr.JUSTICE ABDUL QUDDHOSE
C.S.No.162 of 2020
1. V.N.Devadoss
2. N.Baskar
3. B.Baskaran
4. D.Padma ... Plaintiffs
Vs
J.Ravikumar ...Defendant
Plaint under Order VII Rule 1 of C.P.C read with Order IV, Rule 1 of
Original Side Rules praying to pass a judgment and decree against the
defendant and in favour of the plaintiffs.
(a) Granting an order of permanent injunction restraining the defendant or
his men or any person or persons claiming through him from making any
vexatious / frivolous / false allegation/s against them either by words in
person or by writing slanderous and malicious statements by way of Letters
of such means like publication or in website or in any form in electronic
media, thereby threatening the plaintiffs;
(b) Directing the defendant to pay a sum of Rs.1,10,00,000/- (Rupees one
https://www.mhc.tn.gov.in/judis
2
crore and ten lakhs only) to the plaintiffs towards the mental agony, ordeal
and sufferings inflicted by defendant on account of the letter dated
28.08.2019, notice with covering letter dated 23.09.2019 and the re-joinder
dated 03.01.2020 by various derogatory / malicious statements and also
causing the mental agony and hardship suffered by plaintiffs and their
families in the hands of the defendant;
c) To direct the defendant to pay the entire cost of the suit.
For Plaintiffs : Mr.R.Imayavaramban
for M/s.Ramalingam Associates
For Defendant : Mr.V.Chandra Prabhu
JUDGMENT
A memo dated 02.12.2021 has been filed by the plaintiffs seeking permission of this Court to withdraw the suit as not pressed. In the Memo, the plaintiffs have categorically stated that they have decided to settle the issues amicably with the defendant and therefore, they have decided to withdraw the suit as not pressed.
2. An endorsement has also been made by the learned counsel for the plaintiffs stating that he is withdrawing this suit and any benefits accrued to the plaintiffs in the order dated 01.12.2021 passed by the https://www.mhc.tn.gov.in/judis 3 Division Bench of this Court in O.S.A.No.216 of 2021, if any, may also be withdrawn. The said endorsement made by the learned counsel for the plaintiffs is recorded by this Court.
3. After recording the Memo dated 02.12.2021 as well as the endorsement made by the learned counsel for the plaintiffs, this suit is dismissed as withdrawn. No costs.
02.12.2021 srn https://www.mhc.tn.gov.in/judis 4 ABDUL QUDDHOSE.J srn C.S.No.162 of 2020 02.12.2021 https://www.mhc.tn.gov.in/judis