C.Vijaya Rani vs V.Chandrakumar
2024 Latest Caselaw 7578 Mad

Madras High Court

C.Vijaya Rani vs V.Chandrakumar on 8 April, 2024

Author: N.Seshasayee

Bench: N. Seshasayee

                                                                     C.M.A.(MD) Nos.876 and 877 of 2019



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 08.04.2024

                                                      CORAM

                                            JUSTICE N. SESHASAYEE
                                                      and
                                             JUSTICE P.VADAMALAI

                                       C.M.A.(MD) Nos.876 and 877 of 2019
                                                     and
                                          C.M.P.(MD) No.11641 of 2019

                     C.M.A.(MD) No.876 of 2019:

                     C.Vijaya Rani                                   ... Appellant/Respondent

                                                         Vs.

                     V.Chandrakumar                                  ... Respondent/Petitioner

                     Prayer: Appeal filed under Section 19 of the Family Courts Act, 1984 against
                     the common order and decretal order dated 18.01.2019 passed in S.M.O.P.No.
                     1 of 2017 by the Family Court, Madurai.

                     C.M.A.(MD) No.877 of 2019:

                     C.Vijaya Rani                                   ... Appellant/Petitioner

                                                         Vs.

                     V.Chandrakumar                                  ... Respondent/Respondent
                     _________
                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                          C.M.A.(MD) Nos.876 and 877 of 2019



                     Prayer: Appeal filed under Section 19 of the Family Courts Act, 1984 against
                     the common order and decretal order dated 18.01.2019 passed in
                     H.M.O.P.No.576 of 2018 by the Family Court, Madurai.
                                   In both Appeals:

                                   For Appellant      :         Mr.K.Sundaravel

                                   For Respondent     :         Mr.M.Shajahan

                                                    COMMON JUDGMENT

(Judgment of the Court was delivered by N.Seshasayee, J.)

These appeals are preferred challenging an order dated 18.01.2019 passed by

the learned Family Court, Madurai in S.M.O.P.No.1 of 2017 and

H.M.O.P.No.576 of 2018.

2. The respondent herein had laid S.M.O.P.No.1 of 2017 for dissolution of

marriage and the appellant had laid H.M.O.P.No.576 of 2018 for restitution of

conjugal rights. After due enquiry, the learned Family Judge had allowed

S.M.O.P.No.1 of 2017 filed by the husband for dissolution of marriage and

dismissed H.M.O.P.No.576 of 2018 filed by the wife for restitution of

conjugal rights.

_________

https://www.mhc.tn.gov.in/judis C.M.A.(MD) Nos.876 and 877 of 2019

3. The learned counsel on either side make a joint statement that parties have

taken a decision to abide by the order of the Family Court, Madurai. In view

of the same, learned counsel for the appellant submitted, on instructions, that

the appellant is not keen to prosecute these appeals. Accordingly, the learned

counsel for the appellants withdraws these appeals and has made necessary

endorsement.

4. Accordingly, these Civil Miscellaneous Appeals are dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition is

closed.

                                                             (N.S.S., J.)         (P.V.M., J.)
                                                                        08.04.2024

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

                     ABR

                     To

                     The Family Judge,
                     Madurai.
                     _________

https://www.mhc.tn.gov.in/judis C.M.A.(MD) Nos.876 and 877 of 2019

N. SESHASAYEE, J.

and P.VADAMALAI, J.

ABR

C.M.A.(MD) Nos.876 and 877 of 2019

08.04.2024

_________

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