S.Karthik Kumar vs S.Shree Vidhya
2024 Latest Caselaw 21739 Mad

Madras High Court

S.Karthik Kumar vs S.Shree Vidhya on 18 November, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                            C.M.A.No.1436 & 1437 of 2018

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 18.11.2024

                                                         CORAM

                                  THE HONOURABLE MRS. JUSTICE J.NISHA BANU
                                                  AND
                                  THE HONOURABLE MRS. JUSTICE R.SAKTHIVEL

                                               C.M.A.No.1436 & 1437 of 2018


                     S.Karthik Kumar
                     S/o C.K.Selvaraj                    ..Appellant in both the Appeals

                                                         Vs.

                     S.Shree Vidhya
                     D/o V.R.Shanmugam                   ..Respondent in both the Appeals


                     Prayer:

                                        Civil Miscellaneous Appeals filed under Section 19 of

                     Family Courts Act against the judgement and decree dated 25.09.2017

                     made in F.C.O.P.No.140 of 2016 and H.M.O.P.No.369 of 2015

                     respectively on the file of the Family Court, erode.

                                  For Appellant
                                  in both the Appeals    : Ms.R.Adithya Shree

                                  For Respondent         : Not ready in notic
                                                           in both the appeals.

https://www.mhc.tn.gov.in/judis
                     Page 1/3
                                                                            C.M.A.No.1436 & 1437 of 2018



                                                  COMMON JUDGMENT

(The order of the Court was made by Mrs.J.Nisha Banu,J.)

Learned counsel for the appellant seeks permission of this Court

to withdraw the Appeals. He has also made an endorsement to that effect

in the case bundle.

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

learned counsel for the appellant, these Civil Miscellaneous Appeals are

dismissed as withdrawn. No costs.

                                                                      (J.N.B,J.)    (R.S.V., J.)
                     Index             : Yes / No                           18.11.2024
                     Internet          : Yes
                     vsi




                     To

                     The Family Court,
                     Erode.

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

C.M.A.No.1436 & 1437 of 2018

J. NISHA BANU, J.

and R.SAKTHIVEL,J.

vsi

C.M.A.No.1436 & 1437 of 2018

18.11.2024

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