R.Raghav @ Kanna vs R.Aswini
2022 Latest Caselaw 15519 Mad

                                                                           C.M.A.No.1390 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 19.09.2022

                                                         CORAM:

                                   THE HONOURABLE MS.JUSTICE V.M.VELUMANI
                                                    and
                                  THE HONOURABLE MR.JUSTICE V.SIVAGNANAM

                                                  C.M.A.No.1390 of 2021
                                                          and
                                                  C.M.P.No.7142 of 2021
                     R.Raghav @ Kanna                                           .. Appellant
                                                              Vs.
                     R.Aswini                                                   .. Respondent


                     Prayer: This Civil Miscellaneous Appeal is filed under Section 19 of the
                     Family Courts Act, 1984, against the order and decree dated 18.01.2021
                     made in I.A.No.01 of 2020 in O.P.No.694 of 2018 on the file of the II
                     Additional Family Court, Chennai.

                                             For Appellant      : Mr.N.Elayaraja
                                             For Respondent     : Mr.C.R.Malarvannan

                                                     JUDGMENT

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

The learned counsel appearing for the appellant submitted that

though the appellant has filed the present appeal questioning the interim

maintenance granted to the respondent, now seeks permission of this

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

C.M.A.No.1390 of 2021

Court to withdraw this Civil Miscellaneous Appeal and prayed for speedy

disposal of O.P.No.694 of 2018 filed by the appellant / husband for

dissolution of the marriage conducted between the appellant and

respondent on 22.10.2015 and also O.P.No.4369 of 2019 filed by the

respondent / wife for restitution of conjugal rights and made an

endorsement to that effect. He further submitted that in both the O.Ps,

counter has been filed and trial is going on.

2.Recording the submission and the endorsement made by the

learned counsel for the appellant, this Civil Miscellaneous Appeal is

dismissed as withdrawn. The learned II Additional Principal Judge,

Family Court, Chennai, is directed to dispose of both the O.Ps as

expeditiously as possible, in any event, within four months from the date

of receipt of a copy of this judgment. Consequently, the connected

Miscellaneous Petition is closed. No costs.

                                                                     (V.M.V., J)   (V.S.G., J)
                                                                              19.09.2022

                     krk

                     Index                 : Yes / No
                     Internet              : Yes / No

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

C.M.A.No.1390 of 2021

To

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

2.The Section Officer, VR Section, High Court, Madras.

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

C.M.A.No.1390 of 2021

V.M.VELUMANI, J.

and V.SIVAGNANAM, J.

krk

C.M.A.No.1390 of 2021

19.09.2022

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