A.Sundarambal vs A.Ramesh
2022 Latest Caselaw 15396 Mad

                                                                               CMA (MD)No.573 of 2016

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 15.09.2022

                                                         CORAM

                                    THE HON'BLE MRS JUSTICE J. NISHA BANU
                                                     AND
                                  THE HON'BLE MR JUSTICE N. ANAND VENKATESH

                                            CMA (MD)No.573 of 2016 and
                                          CMP(MD) Nos.6676 and 6677 of 2016

                     A.Sundarambal                                       .. Appellant/
                                                                               respondent

                                                           Vs.

                     A.Ramesh                                            .. Respondent/
                                                                               Petitioner

                     Prayer :        Civil Miscellaneous Appeals are filed under Section 19 of the
                     Family Courts Act, 1984 against the judgment and decree dated 12.01.2016
                     in HMOP No.531 of 2011 on the file of the Family Court, Madurai.


                                       For Appellant       : Mr.P.Praveenkumar
                                       For respondent      : Mr.G.Priyavadhana




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https://www.mhc.tn.gov.in/judis
                                                                                    CMA (MD)No.573 of 2016

                                                          JUDGMENT

J. NISHA BANU,J.

and N. ANAND VENKATESH,J.

This appeal has been filed by the wife as against the judgment of the

family Court, Madurai, dissolving the marriage between the appellant and

the respondent held on 30.06.2004.

2. When the appeal was taken up for hearing, the learned counsel,

appearing on either side, submitted that during the pendency of this appeal,

the parties resolved the dispute among themselves and they are now happily

living as husband and wife. The learned counsel, therefore, requested this

Court to record the same and pass appropriate orders in this appeal.

3. In view of the above development, the judgment and decree passed

by the learned Family Judge, Madurai in HMOP No.531/2011 dated

12.01.2016 is hereby set aside. Accordingly the civil miscellaneous appeal

is allowed. No costs. consequently connected Miscellaneous Petitions are

closed.

                                                                       (J.N.B.,J.) (N.A.V.,J.)
                                                                               15.09.2022
                     Internet           : Yes
                     RR

https://www.mhc.tn.gov.in/judis CMA (MD)No.573 of 2016

To

1.The Family Court, Madurai.

2.The VR Section Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis CMA (MD)No.573 of 2016

J. NISHA BANU,J.

and N. ANAND VENKATESH,J.

RR

CMA (MD)No.573 of 2016

15.09.2022

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