Yega Yoga Para Brahmanandham vs Nandhinidevi
2021 Latest Caselaw 23945 Mad

                                                                          C.M.S.A.No.30 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 06.12.2021

                                                      CORAM:

                                  THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                               C.M.S.A.No.30 of 2016

                     Yega Yoga Para Brahmanandham                            .. Appellant


                                                          Vs.

                     Nandhinidevi                                          .. Respondent

                     PRAYER: Civil Miscellaneous Second Appeal filed under Section 28(1)
                     of the Hindu Marriage Act (25 of 1955) read with Section 100 of C.P.C.,
                     against the judgment and decree dated 27.04.2016 made in C.M.A.No.15
                     of 2014 on the file of the II Additional District and Sessions Court,
                     Tirupur, reversing the judgment and decree dated 03.09.2013 made in
                     H.M.O.P.No.146 of 2010 on the file of the Sub Court, Udumalpet.
                                         For Petitioner   : Mr.K.Sasindran

                                                          for Mr.A.Gokulakrishnan

                                         For Respondent   : Mr.S.Ramesh

                                                                       V.M.VELUMANI, J.

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https://www.mhc.tn.gov.in/judis
                                                                             C.M.S.A.No.30 of 2016

                                                                                                 kj

                                                       JUDGMENT

The learned counsel appearing for the appellant submitted that

appellant has instructed him to withdraw the appeal and he has also made

an endorsement to that effect.

2.Recording the submission and endorsement made by the learned

counsel appearing for the appellant, the Civil Miscellaneous Second

Appeal is dismissed as withdrawn. No costs.

06.12.2021

kj

To

1. II Additional Judge District and Sessions Court, Tirupur.

2.The Subordinate Judge, Udumalpet.

C.M.S.A.No.30 of 2016

https://www.mhc.tn.gov.in/judis