Shanmuga Saravanan vs Jothi Muthu
2022 Latest Caselaw 15516 Mad

                                                                               C.M.S.A.(MD)No.13 of 2012



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                Dated : 19.09.2022

                                                     CORAM

                                  THE HONOURABLE MRS. JUSTICE R. THARANI

                                             C.M.SA.(MD)No.13 of 2012


            Shanmuga Saravanan                         .. Appellant / Respondent / Petitioner

                                                       Vs.


             Jothi Muthu                               .. Respondent / Appellant / Respondent


            Prayer: This Civil Miscellaneous Second Appeal is filed under Section 28 of Hindu

            Marriage Act and Section 100 of the Code of Civil Procedure, against the judgment

            and decree passed by the Principal District Court, Virudhunagar District at

            Srivilliputhur, in H.M.C.M.A No.12 of 2009, dated 19.12.2011, in reversing the well

            considered judgment and decree passed by the Sub-Court, Srivilliputtur, in

            H.M.O.P.No.194 of 2008, dated 27.08.2009 and allow this Appeal.


                            For Appellant              : Mr.M.Jothi Basu
                            For Respondent             : Mr.M.Ashok Kumar




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https://www.mhc.tn.gov.in/judis
                                                                                   C.M.S.A.(MD)No.13 of 2012




                                                   JUDGMENT

The learned counsel for the appellant and the learned counsel for the

respondent and the respondent are present.

2. It is seen that the appellant and the respondent are living together. The

appellant has sent a letter in writing stating that he is not pressing the case.

3. The learned counsel for the appellant made an endorsement to that

effect and prayed the appeal to be dismissed as withdrawn.

4. Recording the same, this Appeal is dismissed as withdrawn. No costs.

                                                                                           19.09.2022
            Index    : Yes/No
            Internet : Yes/No
            Ls

Note : In view of the present lock down owing to COVID – 19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

https://www.mhc.tn.gov.in/judis C.M.S.A.(MD)No.13 of 2012

To

1.The Principal District Court, Virudhunagar District at Srivilliputhur

2.The Sub-Court, Srivilliputtur,

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

https://www.mhc.tn.gov.in/judis C.M.S.A.(MD)No.13 of 2012

R. THARANI, J.

Ls

Judgment made in C.M.A.(MD)No.13 of 2012

19.09.2022

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