Mr. O.P. Seshadri vs Srirangam Srimath Andavan Ashrmam on 30 October, 2018

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Madras High Court

Mr. O.P. Seshadri vs Srirangam Srimath Andavan Ashrmam on 30 October, 2018

Bench: P.D. Audikesavalu

IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED : 30.10.2018

CORAM

THE HONOURABLE MR. JUSTICE P.D. AUDIKESAVALU

Appln. Nos. 7138 and 7773 of 2018
and
C.S. Diary No. 39924 of 2018

1. Mr. O.P. Seshadri

2. Mr. Narayanan

3. Mr. J.S. Lakshmi Narayanan

4. Mr. C.P. Govardhan

5. Mr. Sathyanarayanan

6. Mrs. S.V. Saraswathy

7. Mr. R. Sridharan

8. Mr. N.V. Vijayavardhan ... Plaintiffs

-vs-

1. Srirangam Srimath Andavan Ashrmam
Rep by Shri Rajagopal
Chairman, National Executive Committee
Desikachari Street, Mylapore
Chennai - 600 004.

2. Shri. R. Rajagopal
S/o. Late Shri G.S. Rajan
82/76, Dr. Ranga Road, Mylapore
Chennai - 600 004.

http://www.judis.nic.in
3. Shri. R.Vasudevan
S/o. Late Shri P.S.Ramanujachariar
17/7, Thyagaraya Gramani Street
T. Nagar, Chennai - 600 017.

4. Shri. Needamangalam Gopalaswami

5. Shri. C.R. Ravichandran

6. Shri. R. Venkatesh

7. Shri. Ammangi V.Balaji

8. Shri. R. Rajagopalan ... Defendants

Prayer:- Plaint filed under Order IV Rule 1 of Madras High Court Original Side Rules,
1956, read with Order VII Rule 1 of Civil Procedure Code, 1908 to pass a judgment and
decree:-
(a) declaring that the will dated 21.12.2015 allegedly executed by
the Sri. Rangaramanuja Maha Desikan, Knoun as Srimad Srimushnam
Andavan, the Peetathipathi (head) of Srirangam Srimad Andavan Peri
Asramam is void and not binding on the 1st Defendant and the Plaintiffs;
(b) Grant Permanent Injunction restraining the Defendants No. 2 to 8
from appointing or nominating or anointing any person as the 12th
pontiff of the 1st Defendant;
(c) for cost of the proceedings.

For Plaintiffs : Mr. Varun Srinivasan

For Defendants : Mr. V. Raghavachari (For D1, D2 and D4)
Mr. H. Karthik Seshadri
For M/s. Iyer & Thomas (For D3)
Mr.S.R. Raghunathan (For D7)
Mr. N. Jayakumar (For D5)
No appearance (For D6 and D8)

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JUDGMENT

Learned Counsel for the Plaintiffs submits that the Plaintiffs intend to

withdraw the applications for leave to sue against the Sixth to Eighth Defendants and

that the Plaintiffs would not be prosecuting the unnumbered suit further and he also

made an endorsement to that effect.

2. Recording the same, these applications as well as the unnumbered suit are

also dismissed as withdrawn. No costs.

30.10.2018

maya/vjt

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

http://www.judis.nic.in
P.D. AUDIKESAVALU, J.

maya/vjt Appln. Nos. 7138 and 7773 of 2018 and C.S. Diary No. 39924 of 2018 30.10.2018 http://www.judis.nic.in

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