Vinitha vs Rajaneesh
2024 Latest Caselaw 18527 Mad

Madras High Court

Vinitha vs Rajaneesh on 19 September, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

                                                                     C.M.A.(MD)Nos.215 & 216 of 2019



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 19.09.2024

                                                    CORAM

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

                                     C.M.A.(MD)Nos.215 & 216 of 2019 &
                                         C.M.P.(MD)No.3017 of 2019

                     Vinitha                             ...Appellant in both cases
                                                       vs.

                     Rajaneesh                           ... Respondent in both cases

                     Prayer in C.M.A.(MD)No.215 of 2019: Civil Miscellaneous Appeal filed
                     under Section 19 of the Family Courts Act, 1984 praying to allow the
                     appeal by setting aside the fair and decreetal order dated 21.12.2018 in
                     H.M.O.P.No.232 of 2018 on the file of the Family Court, Kanyakumari
                     District at Nagercoil, granting divorce under Section 13(1) (ib) of the
                     Hindu Marriage Act, 1955 by dissolving the marriage as solemnized on
                     13.02.2007 between the appellant and the respondent forthwith.


                     Prayer in C.M.A.(MD)No.216 of 2019: Civil Miscellaneous Appeal filed
                     under Section 19 of the Family Courts Act, 1984 praying to allow the
                     appeal by setting aside the fair and decreetal order dated 21.12.2018 in
                     H.M.O.P.No.252 of 2018 on the file of the Family Court, Kanyakumari


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https://www.mhc.tn.gov.in/judis
                                                                             C.M.A.(MD)Nos.215 & 216 of 2019



                     District at Nagercoil forthwith and consequently order the relief as
                     sought for under Section 9 of the Hindu Marriage Act, 1955.


                     In both appeals,

                                  For Appellant            :     Mr.S.Palani Velayutham
                                  For Respondent           :     Mr.M.P.Senthil

                                               COMMON JUDGMENT

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

The learned counsel appearing for the appellant in both the appeals

seeks permission of this Court to withdraw the appeals 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 Appeals are dismissed as withdrawn.

No costs. Consequently, connected Miscellaneous Petition is closed.

(P.V., J.) (K.K.R.K., J.) 19.09.2024 NCC:Yes/No Index:Yes/No Speaking/Non-speaking order mbi

https://www.mhc.tn.gov.in/judis C.M.A.(MD)Nos.215 & 216 of 2019

To

1.The Family Court, Kanyakumari District at Nagercoil

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

https://www.mhc.tn.gov.in/judis C.M.A.(MD)Nos.215 & 216 of 2019

P.VELMURUGAN, J.

and K.K.RAMAKRISHNAN, J.

mbi

C.M.A.(MD)Nos.215 & 216 of 2019

19.09.2024

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