J.Rajendran vs S.Thenmozhi
2021 Latest Caselaw 3779 Mad

                                                                           C.M.A(MD)No.57 of 2021


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 15.02.2021


                                                   CORAM:
                      THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                             AND
                           THE HONOURABLE MRS.JUSTICE S.KANNAMMAL

                                           C.M.A(MD)No.57 of 2021


                    J.Rajendran                          ... Appellant/Petitioner

                                                   Vs.

                    S.Thenmozhi                          ... Respondent/Respondent



                    Prayer: Civil Miscellaneous Appeal filed under Section 19(1) of the
                    Family Court Act, 1984 against the Judgment and Decree passed in
                    H.M.O.P.No.172 of 2018 on the file of the Family Court, Thiruchirapalli,
                    dated 16.11.2018.




                                  For Appellant          : Mr.L.Prabhu

                                  For Respondent         : Ms.T.Banumathy




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                                                                               C.M.A(MD)No.57 of 2021


                                                      JUDGMENT

(Judgment of the Court was delivered by PUSHPA SATHYANARAYANA,J.)

When the matter is taken up for hearing today, the learned

counsel appearing for the appellant submitted that the matter has

been amicably settled between the parties and hence, he seeks

permission of this Court to withdraw the Civil Miscellaneous Appeal.

2. In view of the submission made by the learned counsel for

the appellant, this Civil Miscellaneous Appeal is dismissed as

withdrawn. The learned counsel for the appellant is also directed to

send an e-mail to this effect to the Registry, which shall be kept in the

bundle, since he appeared only through the Video Conferencing. No

costs.

                                                                 [P.S.N.,J]    [S.K.,J.]
                                                                      15.02.2021
                    Index         :Yes/No
                    Internet      :Yes/No
                    ps
                    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.

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C.M.A(MD)No.57 of 2021

To

1.The Judge, Family Court, Tiruchirappalli.

2.The V.R Section (Records), Madurai Bench of Madras High Court, Madurai.

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C.M.A(MD)No.57 of 2021

PUSHPA SATHYANARAYANA,J.

and

S.KANNAMMAL,J.

ps

C.M.A(MD)No.57 of 2021

15.02.2021

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