C.Siva Senthil Kumar vs Meena
2023 Latest Caselaw 4068 Mad

                                                                              CMA No.2649 of 2016

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 11.04.2023

                                                         CORAM :

                                      THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
                                                             and
                         THE HONOURABLE MRS.JUSTICE K.GOVINDARAJAN THILAKAVADI
                                                    CMA No.2649 of 2016


                     C.Siva Senthil Kumar                                      ... Appellant

                                                             Vs.

                     Meena                                    .               ... Respondent



                     Prayer: Civil Miscellaneous Appeal filed under Section 19 of the Family
                     Court Act to set aside the decree and judgment dated 23.09.2016 passed in
                     HMOP No.201 of 2014 on the file of the Family Court, Erode.


                                  For Appellant     : Ms.K.Abhiram
                                                      for Mrs.V.Srimathi

                                  For Respondent   : No appearance




                     Page 1 of 3


https://www.mhc.tn.gov.in/judis
                                                                                         CMA No.2649 of 2016

                                                        JUDGMENT

(Judgment of the Court was delivered by D.KRISHNAKUMAR, J.)

Today, when the matter is listed for hearing, the learned counsel for

the appellant submitted that the appellant and the respondent are living

together and hence, seeks permission of this Bench to withdraw the Civil

Miscellaneous Appeal. Further, he has also made an endorsement to that

effect.

2. Inview of the above submission and the endorsement made by the

learned counsel appearing for the appellant, the Civil Miscellaneous Appeal

is dismissed as withdrawn. No costs.

                                                                            (D.K.K.J.)          (K.G.T.J.)
                                                                                    11.04.2023
                     Index: Yes/No
                     Internet: Yes/No
                     mst

https://www.mhc.tn.gov.in/judis CMA No.2649 of 2016

D.KRISHNAKUMAR, J.

and K.GOVINDARAJAN THILAKAVADI, J.

mst

CMA No.2649 of 2016

11.04.2023

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