Vasanthamani @ Rajalakshmi vs Chinnasamy
2023 Latest Caselaw 11722 Mad

                                                                                 C.M.S.A.No.42 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 01.09.2023

                                                       CORAM :

                                    THE HON'BLE MR. JUSTICE P.VELMURUGAN

                                                C.M.S.A. No. 42 of 2021
                                                         and
                                                C.M.P. No. 5760 of 2021
                                                         ----

                     Vasanthamani @ Rajalakshmi                                  ... Appellant

                                                          Vs.

                     Chinnasamy                                                 ... Respondent


                                     Civil Miscellaneous Second Appeal filed under Section 100 of
                     Civil Procedure Code read with Section 28 of Hindu Marriage Act to set
                     aside the judgment and decree made by the 1st Additional District and
                     Sessions Court, Coimbatore in C.M.A.No.66 of 2006, dated 03.02.2009 in
                     reversing the well considered judgment and decree passed by the Sub Court,
                     Tiruppur in H.M.O.P.No.120 of 1999 dated 07.07.2004.



                                     For Appellant      : Mr.Ma.P.Thangavel
                                     For Respondent     : Mr.N.Anand




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https://www.mhc.tn.gov.in/judis
                                                                                C.M.S.A.No.42 of 2021

                                                  JUDGMENT

The learned counsel for the appellant seeks permission of this

Court to withdraw this appeal and he has also made an endorsement to that

effect.

2. In view of the submission and endorsement made by the

learned counsel for the appellant, this Civil Miscellaneous Second Appeal is

dismissed as withdrawn.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

connected miscellaneous petition is closed.

01.09.2023

Index: Yes/No Speaking Order/Non-Speaking Order Neutral Citation Case : Yes/No ms

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https://www.mhc.tn.gov.in/judis C.M.S.A.No.42 of 2021

To

1.The 1st Additional District and Sessions Judge, Coimbatore.

2.The Sub Judge, Tiruppur.

3.The Section Officer, V.R.Section, High Court, Madras.

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https://www.mhc.tn.gov.in/judis C.M.S.A.No.42 of 2021

P.VELMURUGAN, J.

ms

C.M.S.A.No.42 of 2021

01.09.2023

Page No.4/4

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