Kothandan Parthsarathy vs Devaradjalou Sujatha
2023 Latest Caselaw 10527 Mad

                                                                                  C.M.A.No.3153 of 2019

                                   THE HIGH COURT OF JUDICATURE AT MADRAS
                                                  DATED: 16.08.2023
                                                      CORAM:
                                  THE HONOURABLE MR. JUSTICE R.SUBRAMANIAN
                                                   AND
                                   THE HONOURABLE MRS. JUSTICE R.KALAIMATHI

                                                C.M.A.No.3153 of 2019
                                                         and
                                                C.M.P.No.17897 of 2019


                     Kothandan Parthsarathy                                 ...Appellant

                                                          Vs.

                     Devaradjalou Sujatha                                   ...Respondent



                     Prayer: Civil Miscellaneous Appeal filed under Section 19 of the Family
                     Courts Act, 1984 read with Section 28 of the Hindu Marriage Act, 1955,
                     against the fair and decreetal orders made in I.A.No.886 of 2013 in
                     O.P.No.1261 of 2013 dated 01.03.2019 on the file of the IV Additional
                     Family Court at Chennai.

                                         For Appellant          : Mr.K.Ganesh
                                                                  for Mr.K.Premkumar

                                         For Respondent         : Mr.V.S.Jagadeesan

                                                      ********

                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                 C.M.A.No.3153 of 2019

                                                      JUDGMENT

(Judgment of the Court was made by R.SUBRAMANIAN, J.)

The learned counsel for the appellant has circulated a letter

seeking permission to withdraw this civil miscellaneous appeal.

2. In view of the same, this Civil Miscellaneous Appeal is

dismissed as withdrwn. No costs. Consequently, connected miscellaneous

petition is closed.

                                                                     (R.S.M.,J.)     (R.K.M.,J.)
                     dsa                                                     16.08.2023
                     Index             :No
                     Internet          :Yes

Neutral Citation :No Non-Speaking order

To

The IV Additional Family Judge, Chennai.

https://www.mhc.tn.gov.in/judis C.M.A.No.3153 of 2019

R.SUBRAMANIAN, J.

and R.KALAIMATHI, J.

dsa

C.M.A.No.3153 of 2019 and C.M.P.No.17897 of 2019

16.08.2023

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