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S.Muthu Irulappa Vathiyar @ ... vs M.Lingammal @ Soumiyasundari
2022 Latest Caselaw 18121 Mad

Citation : 2022 Latest Caselaw 18121 Mad
Judgement Date : 9 December, 2022

Madras High Court
S.Muthu Irulappa Vathiyar @ ... vs M.Lingammal @ Soumiyasundari on 9 December, 2022
                                                                                 C.M.A.(MD)No.156 of 2022


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 09.12.2022

                                                          CORAM:

                                  THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
                                                            and
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                 C.M.A.(MD)No.156 of 2022


                 S.Muthu Irulappa Vathiyar @ Muthukumar                        ... Appellant

                                                            Vs.

                 M.Lingammal @ Soumiyasundari                                  ... Respondent

                 PRAYER : Appeal filed under Section 19 of Family Courts Act, 1984, against
                 the Fair and Decreetal order passed in H.M.O.P.No.233 of 2017, dated
                 14.11.2018, by the learned Family Court Judge, Madurai.


                                    For Petitioner    :     Mr.P.Mahendran

                                    For Respondent    :     Mr.R.Karunanithi




                 ____________
                 Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                               C.M.A.(MD)No.156 of 2022


                                                      JUDGMENT

[Judgment of the Court was delivered by D.KRISHNAKUMAR, J.]

The learned counsel appearing for the appellant has circulated a letter,

dated 05.12.2022, to the Registry, seeking permission of this Court to withdraw

this Civil Miscellaneous Appeal.

2. Recording the same, this Civil Miscellaneous Appeal is dismissed

as withdrawn. No costs.

[D.K.K., J.] [R.V., J.] 09.12.2022 Index : Yes / No Internet : Yes / No vsm

____________

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.156 of 2022

To

The Family Court, Madurai.

____________

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.156 of 2022

D.KRISHNAKUMAR, J.

and R.VIJAYAKUMAR, J.

vsm

C.M.A.(MD)No.156 of 2022

09.12.2022

____________

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

 
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