Udayar vs Vennila
2022 Latest Caselaw 1304 Mad

                                                                         C.M.A.(MD)NO.886/2017


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 27.01.2022

                                                    CORAM:

                              THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
                                                 and
                              THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN


                                           C.M.A(MD).No.886 of 2017


                    Udayar                                   ... Appellant/Petitioner

                                                      Vs.


                    Vennila                                  ... Respondent/Respondent


                    PRAYER: Civil Miscellaneous Appeal filed under Section 19 of the

                    Family Court Act, to set aside the Fair and Decreetal Order, dated

                    14.12.2016 in H.M.O.P.No.223 of 2016 on the file of the Family Court,

                    Tirunelveli.

                                   For Petitioner    : Mr.B.Rajesh Saravanan

                                   For Respondent   : Mr.N.Ganagasapapathy




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https://www.mhc.tn.gov.in/judis
                                                                                  C.M.A.(MD)NO.886/2017


                                                         JUDGMENT

S.VAIDYANATHAN,J.

and DR.G.JAYACHANDRAN,J.

This appeal is listed today under the caption 'for withdrawal' based

on the letter submitted by the learned counsel for the appellant to the

Registry, dated 21.01.2022, stating that since the dispute between the

parties has been amicably settled out of Court, the appeal become

infructuous. Hence, he seeks permission of this Court to withdraw this

appeal.

2. Permission granted. Accordingly, this Civil Miscellaneous

Appeal is dismissed as withdrawn. No costs.

                                                                       [S.V.N.,J.]     [G.J.,J.]
                                                                              27.01.2022
                    Index : Yes / No
                    Internet : Yes / No
                    PJL

                    To

The Judge, Family Court, Tirunelveli.

https://www.mhc.tn.gov.in/judis C.M.A.(MD)NO.886/2017

S.VAIDYANATHAN, J.

and DR.G.JAYACHANDRAN, J.

PJL

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.

C.M.A(MD).No.886 of 2017

27.01.2022

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