S.Suganya vs V.Kathirvel
2023 Latest Caselaw 4079 Mad

                                                                                  CMA(MD)No.1201 of 2018

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED: 11.04.2023

                                                            CORAM

                                       The Honourable Mr. Justice R.SURESH KUMAR
                                                              and
                                      The Honourable Mr. Justice K.K.RAMAKRISHNAN

                                                 CMA .(MD)No.1201 of 2018
                                               and CMP(MD) No.12421 of 2018

                     S.Suganya                                                    .. Appellant

                                                             Vs.

                     V.Kathirvel                                                  .. Respondent

                                  Appeal is filed under Section 19(1) of Family Courts Act 1984 r/w
                     Section 28 of the Hindu Marriage Act, 1955 against the fair and executable
                     order dated 26.07.2018 passed in HMOP No.4 of 2015 by the Family Court,
                     Madurai.


                                          For Appellant      : Mr.T.R.Jeyapalam
                                          For Respondents    : Mr.S.Srikanth for M/s.APN
                                                               Law Associates




                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                  CMA(MD)No.1201 of 2018



                                                          JUDGMENT

[Judgment of the Court was delivered by R.SURESH KUMAR, J.]

The learned counsel for the appellant seeks permission of this Court

to withdraw the civil miscellaneous appeal. He has also made an

endorsement to that effect.

2.In view of the said submission and endorsement made by the

learned counsel for the appellant, this civil miscellaneous appeal is

dismissed as withdrawn. No costs. Consequently connected Miscellaneous

petition is closed.

(R.S.K.,J.) (K.K.R.K.,J.) 11.04.2023 Index : Yes/No Internet : Yes RR

https://www.mhc.tn.gov.in/judis CMA(MD)No.1201 of 2018

To

The Family Court, Madurai.

https://www.mhc.tn.gov.in/judis CMA(MD)No.1201 of 2018

R.SURESH KUMAR,J.

and K.K.RAMAKRISHNAN,J.

RR

CMA.(MD)No.1201 of 2018

11.04.2023

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