Madras High Court
Mr.Pratish vs Mr.V.N.Devadoss on 30 August, 2022
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
C.S.SR.No.32514 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 30.08.2022
CORAM
THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY
C.S.SR.No.32514 of 2022
Mr.Pratish ... Plaintiff
Vs
1.Mr.V.N.Devadoss
2.Mrs.Anusha
3.Mr.S.Jayasimman
4.Mr.A.Srinivasan
5.Mr.C.T.Prabhakar
6.C.P.Jayalakshmi
7.Mr.M.F.Khaja Khilar
8.Mr.H.Hari Prasad
9.Mrs.Anushya
10.Mr.V.Manoharan
11.Mrs.M.Anitha
12.Mr.K.P.Vijayakumar
13.Mrs.Sujatha Vijayakumar
14.Mr.Gopi Devaraj
15.Mr.G.Devraj
16.Mrs.Ayisha Begum
17.Mr.R.Richard Dilip
18.Mrs.C.Jenifer
19.Mrs.J.Uma Mageshwari
20.Mr.V.Dinesh
21.Mr.Rajendran Karunakaran
22.Mr.Sanjeev Balan
23.Mrs.T.Rajashree
1
https://www.mhc.tn.gov.in/judis
C.S.SR.No.32514 of 2022
24.Mr.G.Nambi Durai
25.Mr.R.Ganesan
26.Mr.T.Padmanabhan
27.Mr.Gautam Jain
28.Mrs.Pinky Jain
29.Dr.Ravi Perumal
30.Mr.C.Ashok Kumar
31.Mr.Vinu Prasad
32.Mrs.Hemalatha.N
33.Dr.M.Banupriya
34.Mr.Pari Ranganathan
35.Mrs.M.Manonmani
36.Dr.A.Thaseen
37.Mr.M.Jayakumar
38.Ms.K.Aishwarya
39.Mrs.T.Kalaichelvi
40.Mr.M.Rajkumar
41.Mr.N.Murugan
42.Mr.G.Kumar
43.Mr.M.Sivakumar
44.Mrs.Jyanthi Ravi
45.Mr.K.Ravi
46.Mr.P.Gunashekar
47.Mrs.G.Mohana
48.Mr.V.S.Padmanabhan
49.Mrs.Archana K.R
50.Mrs.H.Syeda Sadhiya Tabassum
51.Dr.M.Kannan
52.Dr.Menaka
53.Mrs.R.Rajalakshmi
54.Mr.T.S.Radha Krishnan
55.Dr.K.M.Umarajan
56.Dr.Varadaraja Bharath
57.Mr.R.Suresh Babu
58.Mr.Simpson Kumar Edward
59.Mrs.Shanti kumar
2
https://www.mhc.tn.gov.in/judis
C.S.SR.No.32514 of 2022
60.Ms.Ajanta Gilda Clara Anand
61.Mr.J.Karthick
62.Mrs.Shimna C.K
63.Mr.S.Moulana Traufeek Islam
64.Mrs.K.Nirmala Devi
65.Mr.G.K.Dinesh Bhalaji
66.Mrs.Kavitha Rajamani.C
67.Mr.S.Murugan
68.Mr.AN.S.Sathappan
69.Mr.T.Subramanian
70.Mr.S.Thirunavukarasu
71.Mr.Bandaru Srihari
72.Mrs.Koya Sudha
73.Mr.V.Needi
74.Mr.D.Jagannathan
75.Dr.V.Dhivyanarayani
76.Dr.A.Venkateshwaran
77.Mr.N.Padmanabhan
78.Mrs.P.Vijailakshmi
79.Mr.A.S.Anbu
80.Mr.G.Balakrishnan
81.Mrs.T.Thara Bai
82.Mr.C.Carlin Jaspher
83.Mrs.Kalpana Mohan
84.Mrs.D.Harini
85.Mr.P.V.Jagannathan
86.Mr.S.Baskar
87.Mrs.B.Reenaraj
88.Mr.Suresh Unni
89.Mr.Unni Valautham
90.Mrs.S.Padmavathy
91.Mr.Vijay Raghavendar
92.Mrs.Gowri Shanmugam
93.Mr.M.Sathanbabu
94.Mrs.R.Sindhuja Rajendra Prasad
95.Mr.N.A.Nainar Mohamed
3
https://www.mhc.tn.gov.in/judis
C.S.SR.No.32514 of 2022
96.Mrs.K.A.Ayesha
97.Mrs.M.Ramya
98.Mr.K.Suresh Kumar
99.Mr.S.Mohanraj
100.Mr.B.Udayakumar
101.Mrs.U.Valarmathy
102.Mrs.Saraj Joseph
103.Mrs.S.Muthulakshmi
104.Mr.K.A.Senthilkumar
105.Mrs.L.Princy Valentina
106.Mr.Lawrence Pinto
107.Mr.A.Rajaraman
108.Mrs.E.Rathnakumari
109.Mr.N.Nivas
110.Mr.V.R.Narayanasamy
111.Mr.Inder Mohan Singh Anand
112.Mrs.Manmeet Kaur Anand
113.Mrs.Deepa Gandhavalli Ramanaiah
114.Mr.Anil Kumar Chera
115.Mr.G.Ganeshwaran
116.Mrs.K.Lavanya
117.Mr.S.Krishnan
118.Mrs.Shaheen Niaz
119.Mr.R.Muralidharan
120.Mrs.Chitra Muralidharan
121.Mr.Bhavireddy Durga Nageshwara Rao
122.Mr.Philip Emmanuel Linekar
123.Mr.N.L.Manoj Premkumar
124.Mrs.Vinoliya
125.Mr.G.K.Charles Jothi Basu
126.Mrs.Dorothy Gunaseeli G
127.M/s.K.N.Chari Rubber & Plastics Pvt.Ltd.,
Rep.by Mr.V.N.Devadoss
Having office at No.333, PH Road,
Chennai – 600 029.
4
https://www.mhc.tn.gov.in/judis
C.S.SR.No.32514 of 2022
128.M/s.Sea Hawk Housing Pvt.Ltd.,
Rep.by Mr.V.N.Devadoss
Having office at No.333, PH Road,
Chennai – 600 029.
129.M/s.Sub Pro Pulsion Pvt.Ltd.,
Rep.by Mr.V.N.Devadoss
Having office at No.333, PH Road,
Chennai – 600 029. ... Defendants
Plaint filed under Order IV Rule 1 of O.S.Rules read with under
Order VII Rule 1 and Section 26 of the C.P.C, 1908 praying to pass a
judgement and decree in favour of the plaintiff and as against the
defendants:
i. Passing a Preliminary Decree for partition and separate
possession of the Schedule Mentioned Properties by allotting the plaintiff's
1/3 share in the same;
ii. Appoint an Advocate Commissioner to divide the properties by
metes and bounds and allot to the plaintiff 1/3 share in the Suit Schedule
mentioned properties;
iii. Grant an order of Permanent Injunction restraining the
defendants or their men, agents, servants or any person claiming through or
5
https://www.mhc.tn.gov.in/judis
C.S.SR.No.32514 of 2022
under them from or in any way encumbering or dealing with the Suit
Schedule properties in any manner whatsoever;
iv. To pay the costs.
For Plaintiff : Mr.E.Sampath Kumar
JUDGMENT
The learned counsel for the plaintiff seeks permission to withdraw the suit and he has also filed a letter to that effect.
2. In view of the letter filed by the learned counsel for the plaintiff, the Civil Suit is dismissed as withdrawn. The Registry is directed to refund the eligible Court fee to the plaintiff. No costs.
30.08.2022 Pns (Note: Issue Order Copy on 01.09.2022) 6 https://www.mhc.tn.gov.in/judis C.S.SR.No.32514 of 2022 KRISHNAN RAMASAMY.J, pns To The Sub Assistant Registrar, Original Side, High Court, Madras.
C.S.SR.No.32514 of 202230.08.2022 7 https://www.mhc.tn.gov.in/judis