Kanagavalli vs Murugesan
2022 Latest Caselaw 16110 Mad

                                                                             C.M.S.A.(MD)No.11 of 2013


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   Dated :11.10.2022

                                                       CORAM

                                  THE HONOURABLE MRS. JUSTICE R. THARANI

                                              C.M.S.A.(MD)No.11 of 2013
                  Kanagavalli                                                    ... Appellant
                                                             Vs.
                  Murugesan                                                      ... Respondent


                  Prayer: This Civil Miscellaneous Second Appeal is filed under Section 28
                  of the Hindu Marriage Act r/w Sec.100 of C.P.C. to set aside the judgment
                  and decree, dated 30.12.2011 in C.M.A.No.13 of 2011 on the file of the
                  Additional District and Sessions Judge, Fast Track Court, Pudukkottai,
                  reversing the judgment and decree, dated 24.10.20009 in H.M.O.P.No.44 of
                  2005 on the file of the Sub Court, Pudukkottai by allowing this Civil
                  Miscellaneous Second Appeal.


                                  For Appellant              : Mr.R.Paranjothi
                                  For Respondent             : Mr.M.Suresh

                                                     JUDGMENT

The learned counsel appearing for the appellant filed a memo,

praying for withdrawal of this appeal and he has also annexed the statement

of the appellant along with the memo. The said memo is recorded.

https://www.mhc.tn.gov.in/judis C.M.S.A.(MD)No.11 of 2013

R. THARANI, J.

vsd

2.In view of the same, this Civil Miscellaneous Second Appeal is

dismissed as withdrawn. No Costs.

                                                                                  11.10.2022

                  Index    : Yes/No
                  Internet : Yes/No

                  vsd

                  To

1.The Additional District and Sessions Judge, Fast Track Court, Pudukkottai.

2.The Sub Judge, Pudukkottai

3.The Section Officer, V.R. Section, Madurai Bench of Madras High Court, Madurai.

C.M.S.A.(MD)No.11 of 2013

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