Madras High Court
R.Ravikrishnan vs M/S.Bharat Petroleum Corporation Ltd on 31 August, 2018
Author: M.Govindaraj
Bench: M.Govindaraj
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 31.08.2018 CORAM THE HONOURABLE MR.JUSTICE M.GOVINDARAJ C.S.NO.687 OF 2006 R.Ravikrishnan .. Plaintiff Versus 1.M/s.Bharat Petroleum Corporation Ltd., No.1, Ranganathan Gardens, Anna Nagar West, Chennai - 600 040. Rep. by its Territory Manager (Retail) 2.M/s.Thevar Automobiles Old No.38, New No.73, TTK Road, Alwarpet, Chennai - 600 018. .. Defendants PRAYER: Plaint filed under Order 4 Rule 1 of Original Side Rules read with Order VII Rule 1 of Civil Procedure Code praying for a judgment and decree a) directing the defendants 1 and 2 to hand over vacant possession of the suit property after removing the superstructure put up by them to the plaintiff and on their failure to hand over possession, evict the defendants through due process; b) directing the defendants to pay to the plaintiff a sum of Rs.54,00,000/- along with interest at the rate of 12% per annum from 01.10.2003 to 31.09.2006 i.e., the date of plaint and future interest to be awarded by this Court towards damages for use and occupation of the schedule mentioned property from the date of the plaint till the date of actual payment; c) preliminary decree in favour of the plaintiff directing defendants 1 and 2 to pay future damages for the use and occupation of the schedule mentioned property from 01.10.2006 till handing over of vacant possession of the schedule mentioned property at the rate as may be determined in the final decree proceedings; d) directing the defendants to pay the costs of the suit. For Plaintiff : Mr.Madhan Babu for M/s.Satish Parasaran For Defendant-1 : Mr.O.R.Santhanakrishnan For Defendant-2 : M/s.Lakshmipriya Associates J U D G M E N T
Learned counsel for the plaintiff seeks permission of this Court to withdraw the suit and he has also made an endorsement to that effect. Recording the same, the suit is dismissed as withdrawn. No costs.
31.08.2018 TK M.GOVINDARAJ, J.
TK C.S.NO.687 OF 2006 31.08.2018