Aravindhan vs Lakshmi Prabha
2024 Latest Caselaw 17811 Mad

Madras High Court

Aravindhan vs Lakshmi Prabha on 6 September, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

                                                                                C.M.A.(MD)No.222 of 2024



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 06.09.2024

                                                              CORAM

                                THE HONOURABLE MR.JUSTICE P.VELMURUGAN
                                                 AND
                              THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN

                                                   C.M.A.(MD)No.222 of 2024


                     Aravindhan                                            ...Appellant

                                                               vs.

                     Lakshmi Prabha                                        ... Respondent

                     Prayer: Civil Miscellaneous Appeal filed under Section 19 of the Family
                     Court Act praying to call for the records and set aside the fair and
                     decreetal order dated 13.12.2023 passed in H.M.O.P.No.23 of 2022 on
                     the file of the Family Court, Thanjavur and allow the appeal.

                                  For Appellant           :      Mr.M.Karuppasamy

                                  For Respondent          :      Mr.K.M.Karunakaran




                     Page 1 of 3
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                                                                                 C.M.A.(MD)No.222 of 2024



                                                         JUDGMENT

(Judgment of the Court was delivered by P.VELMURUGAN, J.)

The learned counsel appearing for the appellant seeks permission

of this Court to withdraw the appeal and also made an endorsement to

that effect.

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

appellant, the Civil Miscellaneous Appeal is dismissed as withdrawn. No

costs.

(P.V., J.) (K.K.R.K., J.) 06.09.2024 NCC:Yes/No Index:Yes/No Speaking/Non-speaking order

mbi

To

1.The Family Court, Thanjavur.

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

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

P.VELMURUGAN, J.

and K.K.RAMAKRISHNAN, J.

mbi

06.09.2024

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