Karthika vs Kamalanathan
2021 Latest Caselaw 24397 Mad

                                                                        C.M.S.A.(MD)No.10 of 2019

                          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.10 of 2019
                                                     and
                                           C.M.P(MD)No.1981 of 2019


                  Karthika                                          ...Appellant/Respondent

                                                       Vs.


                  Kamalanathan                                      ...Respondent/Appellant


                  PRAYER: Civil Miscellaneous Second Appeal is filed under Section 28 of
                  Hindu Marriage Act & Section 100 of Civil Procedure Code, to set aside the
                  judgment and decree passed in C.M.A.No.31 of 2017, dated 02.08.2018 on
                  the file of the Additional District Judge, Fast Track Court, Kumbakonam,
                  Thanjavur District reversing the judgment and decree passed in H.M.O.P.No.
                  105 of 2014, dated 29.08.2017 on the file of the Principal Sub-Judge,
                  Kumbakonam, Thanjavur District.


                                       For Appellant : Mr.A.Thiruvadikumar
                                       For Respondent: Mr.T.R.Subramanian




                 1/4
https://www.mhc.tn.gov.in/judis
                                                                             C.M.S.A.(MD)No.10 of 2019

                                                    JUDGMENT

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

judgment and decree passed in C.M.A.No.31 of 2017, dated 02.08.2018 on

the file of the Additional District Judge, Fast Track Court, Kumbakonam,

Thanjavur District reversing the judgment and decree passed in H.M.O.P.No.

105 of 2014, dated 29.08.2017 on the file of the Principal Sub-Judge,

Kumbakonam, Thanjavur District.

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

respondent submitted that the dispute between the parties has been settled out

of Court and one time settlement amount as Rs.7,00,000/- (Rupees Seven

lakhs only) also paid to the appellant in the year 2019.

3.Recording the said submission, this Civil Miscellaneous Appeal is

disposed of. No cost. Consequently, connected miscellaneous petition is

closed.

10.12.2021 Index :Yes/No Internet:Yes/No vsd

https://www.mhc.tn.gov.in/judis C.M.S.A.(MD)No.10 of 2019

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 Additional District Judge, Fast Track Court, Kumbakonam, Thanjavur District.

2.The Principal Sub-Judge, Kumbakonam, Thanjavur District.

3.The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.S.A.(MD)No.10 of 2019

S.ANANTHI, J.

vsd

Judgment made in C.M.S.A.(MD)No.10 of 2019 and C.M.P(MD)No.1981 of 2019

10.12.2021

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