S.Vijayalakshmi vs Saravanan
2021 Latest Caselaw 1246 Mad

                                                         1

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 20.01.2021

                                                      CORAM:

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

                                            C.M.A(MD)NO.8 of 2016


                      S.Vijayalakshmi                             :Appellant/Respondent

                                               .vs.

                      Saravanan                                  :Respondent/Petitioner

                      PRAYER: Civil Miscellaneous Appeal filed under Section 19 of the
                      Family Courts Act, 1984 praying this Court to set aside the order
                      made in H.M.O.P.No.519 of 2008, dated 15.11.2011, on the file of
                      Family Court, Madurai.


                                    For Appellant            :Mr.A.Haja Mohideen

                                    For Respondent           :Mr.K.Anna
                                                             for Mr.R.Aravindraj

                                                JUDGMENT

************* [Judgment of the Court was made by PUSHPA SATHYANARAYANA,J.]

This Civil Miscellaneous Appeal has been filed seeking to set

aside the order made in H.M.O.P.No.519 of 2008, dated 15.11.2011,

on the file of Family Court, Madurai.

2.Heard the learned counsel appearing on either side and http://www.judis.nic.in

perused the materials placed before this Court.

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

counsel appearing on either side submitted that the matter is

settled out of court between the parties and hence nothing remains

to be adjudicated further in this appeal.

4.In view of the above-said submission, this Civil

Miscellaneous Appeal is dismissed as infructuous. No costs.

[P.S.N.,J.] & [S.K.,J.] 20.01.2021

Index:Yes/No

Internet:Yes/No

vsn

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.

http://www.judis.nic.in

To

1.The Judge, Family Court, Madurai.

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

http://www.judis.nic.in

PUSHPA SATHYANARAYANA, J.

AND S.KANNAMMAL, J.

vsn

JUDGMENT MADE IN C.M.A(MD)NO.8 of 2016

http://www.judis.nic.in

20.01.2021

http://www.judis.nic.in