M.Krishnan vs A.Prema
2021 Latest Caselaw 3938 Mad

                                                                               C.M.A(MD)No.950 of 2015


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 16.02.2021


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

                                           C.M.A(MD)No.950 of 2015

                    M.Krishnan                      ... Appellant/Petitioner

                                                         Vs.

                    A.Prema                         ... Respondent/Respondent


                    Prayer: Civil Miscellaneous Appeal filed under Section 19 of the Family
                    Court Act, 1984 against the Judgment and Decree dated 26.06.2015
                    passed in H.M.O.P.No.404 of 2015 on the file of the Family Court,
                    Tirunelveli, Tirunelveli District.


                                 For Appellant                 : Mr.A.Thiruvadi Kumar




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                                                                          C.M.A(MD)No.950 of 2015



                                                   JUDGMENT

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

This Civil Miscellaneous Appeal is directed against the order,

dated 26.06.2015 passed in H.M.O.P.No.404 of 2015 on the file of the

Family Court, Tirunelveli, Tirunelveli District.

2.An affidavit has been filed by the appellant, dated 29.01.2021,

stating that he has joined with his wife/respondent in the matrimonial

home and he seeks permission of this Court to withdraw the present

Civil Miscellaneous Appeal.

3.Recording the affidavit of the appellant, he is permitted to

withdraw the appeal. Accordingly, this Civil Miscellaneous Appeal is

dismissed as withdrawn. No costs.

                                                                [P.S.N.,J]    [S.K.,J.]
                                                                     16.02.2021
                    Index       :Yes/No
                    Internet    :Yes/No
                    ps

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C.M.A(MD)No.950 of 2015

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 Judge, Family Court, Tirunelveli, Tirunelveli District.

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

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C.M.A(MD)No.950 of 2015

PUSHPA SATHYANARAYANA,J.

and

S.KANNAMMAL,J.

ps

C.M.A(MD)No.950 of 2015

16.02.2021

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