Kathika vs M.Vignesh @ Arivalagan
2021 Latest Caselaw 24168 Mad

                                                                                   CMA.No.2373 of 2019

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 08.12.2021

                                                              CORAM

                                THE HONOURABLE MR.JUSTICE T.RAJA
                                              and
                       THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                     CMA.No.2373 of 2019 and CMP.No.10822/2019


                     Kathika                                                    ... Appellant
                                                                -vs-
                     M.Vignesh @ Arivalagan                                     ... Respondent


                                  Civil Miscellaneous Appeal filed under Section 19 of the Family

                     Courts Act against the fair and decreetal order dated 31.12.2018

                     passed in F.C.O.P.No.318 of 2018 by the learned Judge, Family Court,

                     Salem.


                                              For Appellant       : Mr.T.Shanmugam

                                              For Respondent      : Mr.K.S.Karthik Raja


                                                       JUDGMENT

(Judgment of the Court was pronounced by T.RAJA, J.)

This Civil Miscellaneous Appeal has been directed against the fair

and decreetal order dated 31.12.2018 passed in F.C.O.P.No.318 of

2018 by the learned Judge, Family Court, Salem.

https://www.mhc.tn.gov.in/judis CMA.No.2373 of 2019

2. When the matter was called today, learned Counsel for the

appellant-wife, on instructions, submitted that both the appellant and

the respondent have compromised the dispute between them.

Therefore, nothing survives for further adjudication in this Appeal,

therefore, the same may be dismissed as infructuous.

3. Learned Counsel for the respondent has no objection for

the same.

4. In view of the above, recording the statement of the

learned Counsel for the appellant-wife that both the parties have

compromised the matter between them, the present Civil

Miscellaneous Appeal is dismissed as infructuous. No costs.

Consequently, connected Miscellaneous Petition is closed.

                                                                      (T.R.J.,)             (D.B.C.J.,)

                                                                                  08.12.2021

                     tsi

                     To

The Judge, Family Court, Salem.

https://www.mhc.tn.gov.in/judis CMA.No.2373 of 2019

T.RAJA, J.

and D.BHARATHA CHAKRAVARTHY, J.

tsi

CMA.No.2373 of 2019

08.12.2021

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