P.Saravanan vs K.Mahalakshmi
2021 Latest Caselaw 980 Mad

                                                                                  C.M.A(MD)No.1097 of 2016


                                 BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 18.01.2021

                                                          CORAM:

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

                                            C.M.A(MD)no.1097 of 2016

                      P.Saravanan                                  ... Appellant/Petitioner
                                                    Vs.

                      K.Mahalakshmi                                ... Respondent / Respondent
                      PRAYER: Civil Miscellaneous Appeal filed under Section 19(1) of Family
                      Court Act, to set aside the fair and decretal order dated 31.05.2016
                      passed in H.M.O.P.No.6 of 2015 on the file of the Family Court,
                      Tirunelveli and to allow this Civil Miscellaneous Appeal.


                                   For Appellant           : Mr.R.Karunanidhi
                                   For Respondent          : Mr.G.Prabhu Rajadurai


                                                      JUDGMENT

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

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

appearing for the appellant submits that the matter has been settled out

of Court as the appellant and the respondent are living together and

hence, seeks permission of this Court to withdraw this Civil Miscellaneous

Appeal.

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

appellant, this Civil Miscellaneous Appeal is dismissed as withdrawn.

No costs.

[P.S.N.,J.] & [S.K.,J.] 18.01.2021

Index : Yes/No Internet : Yes/No pm

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.

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

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PUSHPA SATHYANARAYANA,J.

and S.KANNAMMAL,J.

pm

JUDGMENT MADE IN C.M.A(MD)NO.1097 OF 2016

18.01.2021

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