A. Ravichandran vs D. Mathangi
2022 Latest Caselaw 13765 Mad

                                                                            C.M.A.No.1352 of 2009

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 02.08.2022

                                                      CORAM:

                                  THE HONOURABLE MS.JUSTICE V.M.VELUMANI
                                                   AND
                                   THE HONOURABLE MR.JUSTICE S. SOUNTHAR

                                               C.M.A.No.1352 of 2009



                  A. Ravichandran                                            ...Appellant
                                                        Vs.

                  D. Mathangi                                                ... Respondent


                  Prayer: Civil Miscellaneous Appeal filed under Section 19 of Family Court

                  Act, 1984,         against the order and decree dated 09.03.2007 passed in

                  H.M.O.P. No.436 of 2004 on the file of the Family Court at Coimbatore.


                             For Appellant       : Mrs. A.L.Ganthimathi

                             For Respondent      : Mr.MA.P. Thangavel




https://www.mhc.tn.gov.in/judis
                                                                                 C.M.A.No.1352 of 2009

                                                      JUDGMENT

(Judgment of the Court was delivered by V.M.VELUMANI, J.)

Today, when the matter is taken up for hearing, both the appellant and

respondent appeared before this Court and submitted that they are living

together as husband and wife. Therefore, the learned counsel appearing for

the appellant seeks permission of this Court to withdraw this Civil

Miscellaneous Appeal and also made an endorsement to that effect.

2. Recording the above submission and the endorsement made by the

learned counsel appearing for the appellant, this Civil Miscellaneous Appeal

is dismissed as withdrawn. No costs.

                                                                  (V.M.V.,J.)        (S.S.,J.)

                                                                          02.08.2022

                  Index : Yes / No
                  Internet : Yes/ No

                  bga

https://www.mhc.tn.gov.in/judis C.M.A.No.1352 of 2009

To

1. The Judge, Family Court, Coimbatore

2. The Section Officer, V.R. Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis C.M.A.No.1352 of 2009

V.M.VELUMANI,J.

and S. SOUNTHAR, J.

bga

C.M.A.No.1352 of 2009

02.08.2022

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