B.Prabakar vs Sudhalakshmi
2023 Latest Caselaw 6649 Mad

                                                                     C.M.A.Nos.1409 & 1411 of 2021

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED : 20.06.2023

                                                 CORAM:

                           THE HON'BLE MRS. JUSTICE J. NISHA BANU
                                            AND
                     THE HON'BLE MR. JUSTICE D. BHARATHA CHAKRAVARTHY

                                       C.M.A.Nos.1409 & 1411 of 2021

                  B.Prabakar                                    ... Appellant/ Respondent
                                                                     in both C.M.A.'s


                                                       Vs.

                  Sudhalakshmi                                  ... Respondent/ Petitioner
                                                                     in both C.M.A.'s

                  COMMON PRAYER: Civil Miscellaneous Appeals filed under Article 28
                  of the Hindu Marriage Act, 1955 read with Section 19 of the Family Courts
                  Act, against the fair and decretal order dated 02.05.2019 made in
                  I.A.Nos.5352 & 5461 of 2018 in O.P.No.3975 of 2016 on the file of the VII
                  Additional Family Court at Chennai.
                  In both cases:
                                     For Appellant      : Mr.K.Maheswaran

                                     For Respondent     : Mr.S.Senthilnathan

                                                     ******

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COMMON JUDGMENT Since the issue involved in both the cases are one and the same, these

appeals are disposed of by this common judgment.

2. These Civil Miscellaneous Appeals are filed against the fair and

decretal order, dated 02.05.2019 made in I.A.Nos.5352 & 5461 of 2018 in

O.P.No.3975 of 2016 on the file of the VII Additional Family Court at

Chennai.

3. Today, when the appeals are taken up for hearing,

Mr.K.Maheswaran, learned counsel appearing on behalf of the appellant

submitted that the dispute between the parties are settled out of Court.

Hence, he sought for the permission of this Court to withdraw the appeals

and he also made an endorsement in the court bundle to that effect.

4. In view of the submission made by the learned counsel for the

appellant and also taking into consideration the endorsement made by him,

these Civil Miscellaneous Appeals stand dismissed as withdrawn. No costs.

                                                                     (J.N.B., J.)     (D.B.C., J.)
                   sts                                                       20.06.2023




                  __________
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https://www.mhc.tn.gov.in/judis C.M.A.Nos.1409 & 1411 of 2021

To:

The Court of VII Additional Family Court Judge, VII Additional Family Court. Chennai.

__________ Page No:3 of 4 https://www.mhc.tn.gov.in/judis C.M.A.Nos.1409 & 1411 of 2021

J. NISHA BANU, J., and D.BHARATHA CHAKRAVARTHY, J., sts

Common Judgment made in C.M.A.Nos.1409 & 1411 of 2021

Dated:

20.06.2023

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