Dayanidhi Mohan vs Sridevi Dayanidhi
2022 Latest Caselaw 10025 Mad

                                                                          C.M.A.No.1585 of 2020

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 14.06.2022

                                                        CORAM:

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


                                              C.M.A.No.1585 of 2020
                                            and C.M.P.No.11670 of 2020

                  Dayanidhi Mohan                                         ... Appellant

                                                         Vs.

                  1.Sridevi Dayanidhi

                  2.Minor D.Darshini
                  (Minor rep. by her mother and
                  natural guardian, 1st respondent)                       ... Respondents

                  Prayer: This Civil Miscellaneous Appeal is filed under Section 19 of the

                  Family Court Act, against the fair and decreetal order dated 23.09.2019 made

                  in I.A.No.5429 of 2018 in O.P.No.656 of 2018 on the file of the II Additional

                  Principal Court, (Family Court), Chennai.


                                        For Appellant     : Mr.K.Manivasagam

                                        For Respondents : Mr.B.Senthilkumar (caveator)

                  1/4


https://www.mhc.tn.gov.in/judis
                                                                              C.M.A.No.1585 of 2020


                                                     JUDGMENT

[Judgment of the Court was delivered by V.M.VELUMANI,J.]

The learned counsel appearing for the appellant submitted that the

parties have settled the matter and hence, he seeks permission of this Court to

withdraw this Civil Miscellaneous Appeal and made an endorsement to that

effect.

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

learned counsel appearing for the appellant, the Civil Miscellaneous Appeal is

dismissed as withdrawn. No costs. Consequently, connected Miscellaneous

Petition is closed.

(V.M.V., J) (S.S., J) 14.06.2022

Index : Yes / No kj

To

https://www.mhc.tn.gov.in/judis C.M.A.No.1585 of 2020

1.The II Additional Principal Judge, Family Court, Chennai.

2.The Section Officer, VR Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis C.M.A.No.1585 of 2020

V.M.VELUMANI,J.

and S.SOUNTHAR,J.

(kj)

C.M.A.No.1585 of 2020 and C.M.P.No.11670 of 2020

14.06.2022

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