P.Soundarapandi vs G.Priyanka
2021 Latest Caselaw 1673 Mad

                                                                            C.M.A(MD)No.11 of 2019


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 25.01.2021


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

                                          C.M.A(MD)No.11 of 2019
                                                   and
                                          C.M.P(MD)No.144 of 2019


                    P.Soundarapandi               ... Appellant/Respondent/Petitioner

                                                    Vs.

                    G.Priyanka                    ... Respondent/Petitioner/Respondent


                    Prayer: Civil Miscellaneous Appeal filed under Section 19(1) of the
                    Family Court Act, 1984 against the fair and decreetal order, dated
                    04.04.2016 passed in I.A.No.120 of 2016 in H.M.O.P.No.825 of 2015
                    on the file of the Family Court, Madurai.


                                 For Appellant            : Mr.S.Moorthy

                                 For Respondent           : Mr.M.Sarangan




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                                                                             C.M.A(MD)No.11 of 2019


                                                      JUDGMENT

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

This Civil Miscellaneous Appeal is directed against the order

passed in an application filed seeking interim maintenance in

I.A.No.120 of 2016 in H.M.O.P.No.825 of 2015 on the file of the Family

Court, Madurai, dated 04.04.2016.

2.When the matter is taken up for hearing, the learned counsel

appearing for the appellant as well as the learned counsel appearing

for the respondent submitted that the main petition in H.M.O.P.No.828

of 2005 on the file of the Family Court, Madurai, which was filed by

the appellant / husband for divorce, was already withdrawn, as the

parties have amicably settled the dispute between themselves and

joined together.

3.Recording the same, the above Civil Miscellaneous Appeal is

dismissed as infructuous. No costs. Consequently, connected

Miscellaneous Petition is closed.

                                                                 [P.S.N.,J]    [S.K.,J.]
                                                                      25.01.2021
                    Index       :Yes/No
                    Internet    :Yes/No
                    ps

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C.M.A(MD)No.11 of 2019

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, Madurai.

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

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C.M.A(MD)No.11 of 2019

PUSHPA SATHYANARAYANA,J.

and

S.KANNAMMAL,J.

ps

C.M.A(MD)No.11 of 2019

25.01.2021

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