Mrs.Renuka Devi vs Kumarasamy
2022 Latest Caselaw 10617 Mad

                                                                                      A.S.No.4 of 2011


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 20.06.2022

                                                       CORAM :

                              THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                              A.S(MD)No.4 of 2011

                Mrs.Renuka Devi                                ... Appellant/1st Plaintiff

                                                         vs.

                Kumarasamy                                     ... Respondent/1st Defendant


                          Appeal Suit filed under Section 96 of the Code of Civil

                Procedure, to set aside the portion of judgment and decree relating

                to granting to maintenance only from the date of decree and

                declining of creation of charge over the share of the 1st defendant in

                O.S.No.12 of 2007 dated 27.11.2009 passed by the Principal District

                Court, Karur.



                                  For Appellant          : Mr.S.Anand Chandrasekar for
                                                              M/s.Sarvabhuman Associates
                                  For Respondent         : Mr.V.Balaji




               Page 1 of 3
https://www.mhc.tn.gov.in/judis
                                                                                A.S.No.4 of 2011


                                                   JUDGMENT

The learned counsel for the appellant would submit that

the issue has been amicably settled between the parties. Therefore,

he is not pressing the appeal and made an endorsement to that

effect.

2. In view of the above submission, nothing survives in this

appeal for adjudication. Therefore, recording the endorsement, this

appeal is dismissed as not pressed. No costs.

                                                                 20.06.2022
                bala
                Index             : Yes / No
                Internet          : Yes

                To

The Principal District Judge, Karur.

https://www.mhc.tn.gov.in/judis A.S.No.4 of 2011

P.VELMURUGAN, J.

bala

JUDGMENT MADE IN A.S(MD)No.4 of 2011 DATED : 20.06.2022

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