John @ Suresh vs Sowndara Mary
2021 Latest Caselaw 4244 Mad

                                                                                   C.M.A.No.400 of 2013

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    Dated : 18.02.2021

                                                           CORAM:

                                   THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI

                                                  C.M.A.No.400 of 2013
                                                         and
                                                    M.P.No.1 of 2013

                   John @ Suresh                                                  .. Appellant
                                                             Vs.

                   Sowndara Mary                                                  .. Respondent


                   PRAYER : Civil Miscellaneous Appeal is filed under Section 47 of the
                   Guardian and Wards Act, against the order dated 11.09.2012 passed in
                   G.O.P.No.133 of 2010 on the file of the Principal District Judge, Villupuram
                   (Guardian O.P.No.35 of 2006 on the file of the District Court at Vellore).


                                           For Appellant     : Mr.Tamil Thendral Arasu
                                                               for Mr.P.Mani
                                           For Respondent    : Mr.N.Suresh

                                                       JUDGMENT

This Civil Miscellaneous Appeal is preferred against the order

dated 11.09.2010 passed in G.O.P.No.133 of 2010 on the file of the Principal

District Judge, Villupuram.

https://www.mhc.tn.gov.in/judis/ C.M.A.No.400 of 2013

T.V.THAMILSELVI,J.

rri

2. The learned counsel for the appellant submitted that

already the matter was settled between the parties. Furthermore, in the Court

record in C.M.A.No.400 of 2013 itself the appellant made an endorsement

that “,e;j tHf;if nkw;bfhz;L ehd; elj;j tpUk;gtpy;iy”/

3. The said endorsement is recorded. Accordingly, the Civil

Miscellaneous Appeal is dismissed as not pressed.

18.02.2021

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

C.M.A.No.400 of 2013 and M.P.No.1 of 2013

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