S.Jeyakumar vs Latha @ Latha Devi
2023 Latest Caselaw 14281 Mad

                                                                      C.M.S.A.(MD)Nos.19 and 20 of 2017


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 15.11.2023

                                                   CORAM:

                           THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                     C.M.S.A.(MD)Nos.19 and 20 of 2017
                                                       and
                                          C.M.P.(MD)No.4752 of 2017


                    C.M.S.A.(MD)No.19 of 2017
                    S.Jeyakumar                                                ... Appellant


                                                       Vs.


                    Latha @ Latha Devi                                         ... Respondent



                    PRAYER: Civil Miscellaneous Second Appeal filed under section 28 of
                    the Hindu Marriage Act, 1955 r/w 100 of C.P.C, to set aside the common
                    judgment and decreetal order dated 09.02.2017 made in H.M.C.M.A.No.04
                    of 2015 on the file of the District Judge, Sivagangai, confirming the
                    common judgment and decreetal order dated 04.08.2014 made in
                    H.M.O.P.No.41 of 2013 on the file of the Subordinate Judge, Sivagangai.

                                      For Appellant          : Mr.S.Veerana Samy

                                      For Respondent         : No appearance


                    1/4
https://www.mhc.tn.gov.in/judis
                                                                         C.M.S.A.(MD)Nos.19 and 20 of 2017


                    C.M.S.A.(MD)No.20 of 2017

                    S.Jeyakumar                                                   ... Appellant


                                                          Vs.


                    Latha @ Latha Devi                                            ... Respondent



                    PRAYER: Civil Miscellaneous Second Appeal filed under section 28 of
                    the Hindu Marriage Act, 1955 r/w 100 of C.P.C, to set aside the common
                    judgment and decreetal order dated 09.02.2017 made in H.M.C.M.A.No.04
                    of 2015 on the file of the District Judge, Sivagangai, confirming the
                    common judgment and decreetal order dated 04.08.2014 made in
                    H.M.O.P.No.159 of 2011 on the file of the Subordinate Judge, Sivagangai.



                                         For Appellant          : Mr.S.Veerana Samy

                                         For Respondent         : No appearance

                                                    JUDGMENT

When the Civil Miscellaneous Second Appeals were taken up for

hearing, the learned Counsel appearing for the appellant sought permission

of this Court to withdraw the Civil Miscellaneous Second Appeals. He

also made an endorsement to that effect. The said submission is recorded.

https://www.mhc.tn.gov.in/judis C.M.S.A.(MD)Nos.19 and 20 of 2017

2. In view of the above said submission, the Civil Miscellaneous

Second Appeals are dismissed as withdrawn. There shall be no order as to

costs. Consequently, connected Civil Miscellaneous Petition is closed.

15.11.2023

NCC : Yes / No Index : Yes / No Internet : Yes Sml

To

1.The Distict Judge, Sivagangai.

2.The Subordinate Judge, Sivagangai.

Copy to

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

https://www.mhc.tn.gov.in/judis C.M.S.A.(MD)Nos.19 and 20 of 2017

L.VICTORIA GOWRI, J.,

Sml

C.M.S.A.(MD)Nos.19 and 20 of 2017

15.11.2023

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