Malarkodi vs M.Natarajan
2021 Latest Caselaw 3142 Mad

                                                                                   C.M.A.No.3590 of 2013

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    Dated : 09.02.2021

                                                          CORAM:

                                    THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI

                                                 C.M.A.No.3590 of 2013


                   Malarkodi                                                       .. Appellant
                                                             Vs.

                   M.Natarajan                                                     .. Respondent


                   PRAYER : Civil Miscellaneous Appeal is filed under Section 19 Family
                   Court Act, against the fair and final order dated 05.06.2013 in I.A.No.305 of
                   2011 in F.C.O.P.No.147/10 passed by the Family Court, Salem.


                                          For Appellant      : R.Nalliyappan
                                          For Respondent     : No appearance

                                                    JUDGMENT

This Civil Miscellaneous Appeal is preferred against the fair and

final order dated 05.06.2013 in I.A.No.305 of 2011 in F.C.O.P.No.147/10

passed by the Family Court, Salem.

https://www.mhc.tn.gov.in/judis/ C.M.A.No.3590 of 2013

T.V.THAMILSELVI,J.

rri

2. The learned counsel for the appellant submitted that already

the matter has been settled between the parties and the suit may be dismissed

as settled out of Court.

3. Recording the submissions made by the learned counsel for

the appellant, this suit is dismissed as settled out of Court.

09.02.2021

rri Index : Yes/No Speaking Order: Yes/No

C.M.A.No.3590 of 2013

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