M. Ravichandran vs P.B. Ushanandhini
2022 Latest Caselaw 11599 Mad

                                                                             C.M.A.No.1950 of 2018 and
                                                                               C.M.P. No.15078 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 30.06.2022

                                                        CORAM:

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

                                              C.M.A.No.1950 of 2018
                                                       and
                                              C.M.P. No.15078 of 2018


                  M. Ravichandran                                                   ...Appellant

                                                         Vs.

                  P.B. Ushanandhini                                              ... Respondent


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

                  Court Act, against the fair and Decreetal order dated 20.07.2018 passed in

                  I.A. No.1086 of 2018 in O.P. No.3884 of 2017 on the file of IV Additional

                  Principal Family Court, Chennai.

                                        For Appellant     :      Mr.P. Nethaji

                                        For Respondent    :      Mr. K. Senthil Kumar.




https://www.mhc.tn.gov.in/judis
                                                                                 C.M.A.No.1950 of 2018 and
                                                                                   C.M.P. No.15078 of 2018

                                                      JUDGMENT

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

The learned counsel for the appellant submitted that the main Original

Petition in O.P.No.3884 of 2017, on the file of the learned IV Additional

Principal Judge, Family Court, Chennai, has been dismissed as withdrawn on

13.06.2022 and nothing survives in this appeal.

2. Recording the above submission made by the learned counsel for the

appellant, this Civil Miscellaneous Appeal is dismissed. No costs.

Consequently, connected miscellaneous petition is also closed.

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

                                                                           30.06.2022

                  Index : Yes / No
                  Internet : Yes/ No

                  bga

https://www.mhc.tn.gov.in/judis C.M.A.No.1950 of 2018 and C.M.P. No.15078 of 2018

To

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

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

https://www.mhc.tn.gov.in/judis C.M.A.No.1950 of 2018 and C.M.P. No.15078 of 2018

V.M.VELUMANI,J.

and S. SOUNTHAR, J.

bga

C.M.A.No.1950 of 2018 and C.M.P. No.15078 of 2018

30.06.2022

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