Jayadurga vs Murugesan
2023 Latest Caselaw 7252 Mad

                                                                         CMSA(MD).No.19 of 2019


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 28.06.2023

                                                   CORAM

                              THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                         C.M.S.A(MD)No.19 of 2019
                                                   and
                                         C.M.P(MD) No.4097 of 2019


                     Jayadurga                          ... Appellant/Appellant/ Respondent

                                                       Vs.

                     Murugesan                          ... Respondent/Respondent/Petitioner


                     PRAYER:- Civil Miscellaneous Second Appeal filed under Section 28
                     of Hindu Marriage Act, read with Section 100 of C.P.C, against the
                     judgment and decree dated 23.10.2018 passed in C.M.A.No.30 of 2017
                     on the file of the Additional District Court (Fast Tract Court),
                     Kumbakonam confirming the order in H.M.O.P.No.69 of 2015, dated
                     30.08.2017 on the file of the Principal Sub-Court, Kumbakonam.


                                      For Appellant      : Mr.S.C.Herold Singh

                                      For Respondent     : Mr.T.R.Subramanian




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                              CMSA(MD).No.19 of 2019


                                                     JUDGMENT

The appellant as well as the respondent have appeared in person

before this Court. The appellant had made an endorsement that she had

received all the jewelry and other articles from the respondent. Since the

respondent has already got remarried, she would like to withdraw the

appeal. Based upon the enquiry and the endorsement made by the

appellant, this Civil Miscellaneous Second Appeal stands dismissed as

withdrawn. There shall be no order as to costs. Consequently, connected

Miscellaneous Petition is closed.

                                                                                 28.06.2023

                     Index             : Yes/No
                     Internet          : Yes/No
                     NCC               : Yes/No
                     ebsi

https://www.mhc.tn.gov.in/judis CMSA(MD).No.19 of 2019

To

1.The Additional District Court, (Fast Tract Court), Kumbakonam.

2. The Principal Sub-Court, Kumbakonam.

3.The Section Officer, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis CMSA(MD).No.19 of 2019

R.VIJAYAKUMAR,J.

ebsi

Judgement made in C.M.S.A(MD)No.19 of 2019

28.06.2023

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