R.Baskaran vs P.Muthumeenakshi @ Subha
2021 Latest Caselaw 24388 Mad

                                                           1

                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 10.12.2021

                                                        CORAM :

                                  THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                             C.M.S.A(MD)No.55 of 2021

                  R.Baskaran                              ... Appellant/Appellant/Petitioner
                                                          Vs.

                  P.Muthumeenakshi @ Subha                ... Respondent/Respondent/Respondent

                  PRAYER :Civil Miscellaneous Second Appeal filed under Section 28 of
                  Hindu Marriage Act r/w Section 100 of Civil Procedure Code, to set aside
                  the Judgment and Decree of the Lower Appellate Court dated 17.09.2010
                  passed in H.M.C.M.A.No.9 of 2009 on the file of the I Additional District
                  Judge, Madurai, confirming the Judgment and Decree of the Trial Court,
                  dated 15.04.2009 passed in H.M.O.P.No.182 of 2003 on the file of the
                  III Additional Sub Judge, Madurai, and to allow the Second Appeal.


                                        For Appellant     : Mr.A.Sivaji
                                        For Respondent    : No appearance


                                                        ORDER

This Civil Miscellaneous Second Appeal has been filed to set aside the

Judgment and Decree, dated 17.09.2010 in H.M.C.M.A.No.9 of 2009 passed

by the learned I Additional District Judge, Madurai, confirming the Judgment https://www.mhc.tn.gov.in/judis

and Decree, dated 15.04.2009 in H.M.O.P.No.182 of 2003 passed by the

learned III Additional Sub Judge, Madurai.

2.Today, when the matter is taken up for hearing the learned counsel

appearing for the petitioner submitted that the appellant and respondent were

re-united together and living jointly.

3.In support of his contention, he has filed a memo stating that the

appellant has re-united with his wife/respondent herein. The memo is

recorded.

4.Recording the same, this Civil Miscellaneous Second Appeal is

disposed of. No costs.

                  Index :Yes/No                                            10.12.2021
                  Internet:Yes/No
                  ksa

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

To

1.The I Additional District Judge, Madurai.

2.The III Additional Sub Judge, Madurai.

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

S.ANANTHI, J.

ksa

Order made in C.M.S.A(MD)No.55 of 2021

10.12.2021

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