Thirumeni vs Vennila
2021 Latest Caselaw 24083 Mad

                                                                              C.M.A.(MD).No.53 of 2021


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 07.12.2021

                                                         CORAM:

                                  THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                             C.M.S.A.(MD).No.53 of 2021


                 Thirumeni                                                           ... Appellant

                                                          Vs.

                 Vennila
                                                                                    ... Respondent

                 PRAYER: Civil Miscellaneous Appeal is filed under Section 28 of the Hindu
                 Marriage Act/ r/w. Section 100 of C.P.C., challenging the judgment and decree in
                 C.M.A.No.7 of 2015, dated 07.03.2017 on the file of the Principal District Judge,
                 Pudukottai, confirming the judgment and decree in H.M.O.P.No.211 of 2009,
                 dated 28.10.2015 on the file of Sub Court, Pudukottai.




                                   For Appellant     :    Mr.N.Balakrishnan
                                   For Respondent    :    Mr.M.M.Iqbal




                 1/4

https://www.mhc.tn.gov.in/judis
                                                                               C.M.A.(MD).No.53 of 2021




                                                   JUDGMENT

The learned counsel appearing on either side submits that the matter has

already been settled out of Court between the parties and the respondent has also

agreed for divorce.

2. On the basis of the representation, the Civil Miscellaneous Second

Appeal is allowed. No costs.

07.12.2021 akv

Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

https://www.mhc.tn.gov.in/judis C.M.A.(MD).No.53 of 2021

To

1.The Principal District Judge, Pudukottai.

2.The Sub Court, Pudukottai.

https://www.mhc.tn.gov.in/judis C.M.A.(MD).No.53 of 2021

S.ANANTHI,J.

akv

JUDGMENT MADE IN C.M.A.(MD).No.53 of 2021

07.12.2021

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