DR. VARADARAJAN SUBBIAH Vs. DR. ANNAMALAI SUBRAMANIAN

JUDGEMENT

(1.) This Application has been filed to reject the plaint in C.S.No.18 of 2017 on the file of this Court.

(2.) The suit has been filed by the first respondent / plaintiff for recovery of a sum of Rs.3,08,25,000.00 along with interest. The plaintiff's daughter was married to the first defendant and the marriage failed subsequently. The defendants 2 and 3 are the parents of the first defendant. The first respondent / plaintiff has filed a suit stating that he has given monies on various occasions to defendants 1 to 3, but the defendants ruined the life of the fourth defendant.

(3.) It is pleaded by the plaintiff that the defendants 1 to 3 played fraud upon the plaintiff and made him to part with huge money as dowry and they are liable to be returned to the plaintiff. The first defendant was working in Unites States of America as a doctor and the fourth defendant was working in London as a doctor. The plaintiff is also a senior consultant surgeon working in the United Kingdom. The marriage between the first defendant and the fourth defendant did not go well and it had resulted in a complete failure. The plaintiff has filed a suit by claiming that the money claimed by him through the suit is the money parted by him and it has got nothing to do with any of the matrimonial relief that might have been claimed by the fourth defendant in any matrimonial suit.