Arumugam vs Thangammal
2021 Latest Caselaw 24294 Mad

                                                                          CMSA(MD)No.16 of 2019


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 09.12.2021
                                                   CORAM:

                                  THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                       CMSA(MD)Nos.16 and 17 of 2019
                                                 and
                                         CMP(MD)No.3671 of 2019

                     Arumugam                                ... Appellant in both CMSAs

                                                       vs.

                     Thangammal                              ...Respondent in both CMSAs


                     PRAYER in CMSA(MD)No.16 of 2019 : Civil Miscellaneous Second
                     Appeal filed under Section 28 of Hindu Marriage Act, 1955 r/w Section
                     100 of C.P.C. 1908, to set aside the fair and decreetal order, dated
                     10.12.2018 made in C.M.A.No.7 of 2017 on the file of Principal District
                     Judge, Karur, reversing the fair and decreetal order, dated 13.04.2017
                     made in H.M.O.P.No.163 of 2015 on the file of Principal Sub-Court,
                     Karur.


                     PRAYER in CMSA(MD)No.17 of 2019 : Civil Miscellaneous Second
                     Appeal filed under Section 28 of Hindu Marriage Act, 1955 r/w Section
                     100 of C.P.C. 1908, to set aside the fair and decreetal order, dated
                     10.12.2018 made in C.M.A.No.8 of 2017 on the file of Principal District
                     Judge, Karur, reversing the fair and decreetal order, dated 13.04.2017
                     made in H.M.O.P.No.123 of 2015 on the file of Principal Sub-Court,
                     Karur.
https://www.mhc.tn.gov.in/judis
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                                                                                 CMSA(MD)No.16 of 2019




                                        For Appellant      :Mr.A.Arumugam
                                        For Respondents     :Mr.M.P.Senthil


                                                        JUDGMENT

The learned counsel appearing for the appellant, had circulated a

letter dated 04.12.2021, praying for withdrawal of these appeals and in

view of the same, these Civil Miscellaneous Second Appeal are

dismissed as withdrawn. No Costs. Consequently, connected

miscellaneous petition is closed.

09.12.2021

Index : Yes/No Internet : Yes/No vsd

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.

To

1.The Principal District Judge, Karur.

2.The Principal Sub-Court, Karur.

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

CMSA(MD)No.16 of 2019

S.ANANTHI, J.

vsd

CMSA(MD)Nos.16 and 17 of 2019 and CMP(MD)No.3671 of 2019

09.12.2021

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