Srikumar vs Sumathi
2023 Latest Caselaw 13717 Mad

                                                                          C.M.A(MD)No.895 of 2017


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 10.10.2023

                                                        CORAM:

                              THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN
                                                 AND
                                  THE HONOURABLE MR.JUSTICE P.B.BALAJI

                                            C.M.A(MD)No.895 of 2017
                                          and C.M.P.(MD)No.9586 of 2017


                     Srikumar                                           :Appellant

                                                 .vs.


                     1.Sumathi
                     2.Minor Sharmiladevi
                     3.Minor Pradeep
                     4.Minor Prawin                                     : Respondents


                     PRAYER: Civil Miscellaneous Appeal filed under Rule 19(1) of the
                     Family Court's Act, against the judgment and decree dated
                     21.08.2017 passed in I.A.No.60 of 2017 in O.S.No.1 of 2016 on the
                     file of the Family Court, Srivilliputhur.


                                      For Appellant          :Mr.R.Srinivasan

                                      For Respondents        :Mr.M.Ashok Kumar




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https://www.mhc.tn.gov.in/judis
                                                                          C.M.A(MD)No.895 of 2017


                                                     JUDGMENT

[Judgment of the Court was made by RMT.TEEKAA RAMAN.,J.]

The learned counsel appearing for the appellant seeks

permission of this Court to withdraw this Civil Miscellaneous Appeal

stating that the matter was settled out of Court and he has also

made an endorsement to that effect.

2. In view of the endorsement made by the learned counsel

for the appellant, this Civil Miscellaneous Appeal is dismissed as

withdrawn. Consequently, connected miscellaneous petition is

closed. No costs.

[T.K.R.,J.] [P.B.B.,J.] 10.10.2023

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

vsm

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.895 of 2017

To

The Judge, Family Court, Srivilliputhur.

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.895 of 2017

RMT.TEEKAA RAMAN,J.

AND P.B.BALAJI,J.

vsm

JUDGMENT MADE IN C.M.A(MD)No.895 of 2017

10.10.2023

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