C. Antonysamy Pandian vs E. Sheeba @ Christy
2021 Latest Caselaw 9445 Mad

                                                                                  C.M.A. No. 189 of 2021

                                 IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 09.04.2021

                                                        CORAM

                                THE HONOURABLE MR.JUSTICE N. KIRUBAKARAN

                                                         AND

                            THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI

                                               C.M.A. No. 189 of 2021

                                                          &

                                               C.M.P. No. 1341 of 2021

                      C. Antonysamy Pandian                                  ..Appellant



                                                          Vs.

                      E. Sheeba @ Christy                                    ..Respondent



                      Prayer:      Civil Miscellaneous Appeal as against the fair and decretal

                      order dated 17.02.2020 made in I.A. No. 1 of 2019 in O.P. No. 3644 of

                      2018 on the file of V Additional Family Court at Chennai.

                                        For Appellant      ::    Ms. Shabana




http://www.judis.nic.in
                                                                                  C.M.A. No. 189 of 2021

                                                                           N. KIRUBAKARAN,J.

                                                                                                 AND

                                                                          T.V. THAMILSELVI,J.

                                                                                                     nv

                                                    JUDGMENT

(Judgment of the Court was delivered by N. KIRUBAKARAN,J.)

The matter is heard through videoconferencing.

2. Ms. Shabana, learned counsel for the appellant would submit

that the appeal has been filed against the interim order of maintenance and

the parties are agreeable to settle the matter. Therefore, she does not want to

prosecute the matter. She has also filed a memo to that effect.

3. In view of that, the Civil Miscellaneous Appeal is dismissed as

withdrawn. No costs. Connected C.M.P. is closed.

                                                                          (N.K.K.J.) (T.V.T.S.J.)
                      nv                                                        09.04.2021

                      To

V Additional Family Court, Chennai.

C.M.A.No. 189 of 2021

http://www.judis.nic.in