Zaibu Nisha Begam vs Mohamed Ismail Kulsath
2023 Latest Caselaw 8923 Mad

                                                                            C.MA.(MD)No.192 of 2016

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 24.07.2023

                                                         CORAM:

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                    AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                               C.M.A.(MD)No.192 of 2016


                     1.Zaibu Nisha Begam

                     2.Mohamed Ismail Asan

                     3.Vasoor Nisha Haseena Begam                         ...Appellants

                                                            /Vs./


                     Mohamed Ismail Kulsath                               ...Respondent

                     PRAYER:- Civil Miscellaneous Appeal - filed under Section 19 of
                     Family Court Act, to set aside the judgment and decree passed in O.S.No.
                     5 of 2015 on the file of the Family Court, Tirunelveli dated 14.03.2015
                     and allow this appeal.


                                    For Appellants      : Mr.Esakki
                                    For Respondent      : Mr.S.Ramasamy


                     1/4



https://www.mhc.tn.gov.in/judis
                                                                           C.MA.(MD)No.192 of 2016

                                                     JUDGMENT

(Judgment of the Court was made by DR.ANITA SUMANTH, J.)

Mr.Esakki, learned counsel for the appellants states that the

appellants do not wish to pursue the appeals. An endorsement is made to

that effect.

2.Recording the same, this Civil Miscellaneous Appeal is

dismissed as withdrawn. No costs.

[A.S.M.J.,] & [R.V.J.,] 24.07.2023 NCC :Yes/No Index :Yes/No Internet :Yes msa

https://www.mhc.tn.gov.in/judis C.MA.(MD)No.192 of 2016

To

1.The Family Court, Tirunelveli

2.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.MA.(MD)No.192 of 2016

DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

msa

Order made in C.M.A.(MD)No.192 of 2016

Dated:

24.07.2023

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