Sankaran vs Raniselvamala
2022 Latest Caselaw 5935 Mad

                                                                               C.M.A.No.27 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 23.03.2022

                                                          CORAM:

                           THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM
                                               and
                              THE HONOURABLE MR.JUSTICE V.SIVAGNANAM

                                                   C.M.A.No.27 of 2018
                                                          and
                                                   C.M.P.No.406 of 2018

                 Sankaran                                                     ... Appellant

                                                           Vs.

                 Raniselvamala                                               ... Respondent



                 PRAYER: Civil Miscellaneous Appeal is filed under Section 19 of the Family
                 Act, against the order dated 20.02.2017 passed in I.A.No.328 of 2015 in
                 M.O.P.No.206 of 2014 by the Family Court, Pondicherry.



                                   For Appellant      :    Mrs.M.R.Pramela




                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                      C.M.A.No.27 of 2018



                                                      JUDGMENT

[Judgment of the Court was delivered by K.KALYANASUNDARAM, J.]

Challenging the Order passed by the Family Court, Pondicherry in

I.A.No.328 of 2015 in M.O.P.No.206 of 2014, dated 20.02.2017, the present

appeal has been filed by the appellant who was arrayed as petitioner in the M.O.P.

2. Mrs.M.R.Pramela, learned counsel for the Appellant would submit that

the matter has already been settled out of Court.

3. In view of the submission made by the learned counsel for the Appellant,

this Civil Miscellaneous Appeal is dismissed as settled out of Court.

Consequently, connected Civil Miscellaneous petition is closed. No cost.

                                                                     [M.K.K.S.,J.]      [V.S.G.,J.]
                                                                               23.03.2022
                                                                                       (2/2)
                 Intex       : Yes/No
                 Internet    : Yes/No

Speaking order/Non-speaking order

Jer

https://www.mhc.tn.gov.in/judis C.M.A.No.27 of 2018

To

1.The Family Court, Pondicherry

2.V.R.Section, Madras High Court, Chennai

https://www.mhc.tn.gov.in/judis C.M.A.No.27 of 2018

K.KALYANASUNDARAM, J.

and V.SIVAGNANAM, J.

Jer

C.M.A.No.27 of 2018 and C.M.P.No.406 of 2018

23.03.2022

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