Muthu Pradeepa vs Y.Lingadurai
2024 Latest Caselaw 19011 Mad

Madras High Court

Muthu Pradeepa vs Y.Lingadurai on 26 September, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED :26.09.2024

                                                              CORAM

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

                                             C.M.A.(MD)Nos.266 & 267 of 2024
                                               and CMP(MD)No.3384 of 2024

                     Muthu Pradeepa                                     ...Appellant in both cases

                                                               Vs.


                     Y.Lingadurai                                     ... Respondent in both cases


                     Common Prayer: Civil Miscellaneous Appeals filed under Section 19 of

                     the Family Court Act, praying to set aside the order dated 04.01.2014 in

                     HMOP.No.381/2019              on the file of the Family Court, Kanyakumari at

                     Nagercoil.

                                  In both cases:
                                  For Appellant           :      Mr.M.Arjun Varman

                                  For Respondent          :      Mr.K.Kevin Karan




                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                              COMMON JUDGMENT

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

At the request of the learned counsel for the appellant, this

matter is listed today under the caption 'for dismissal'.

2. When the matter is taken up for hearing, the learned

counsel for the appellant on record submitted that the parties have settled

their dispute out of Court and he also seeks permission of this Court to

withdraw these civil miscellaneous appeals. He has also made an

endorsement to that effect. Recording the said endorsement made by him,

these Civil Miscellaneous Appeals are dismissed as withdrawn. No costs.

Consequently, connected miscellaneous petition is dismissed.

                                                                        (P.V., J.) (K.K.R.K., J.)
                                                                                 26.09.2024

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

                     PJL

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

1.The Judge, Family Court, Kanyakumari at Nagercoil.

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.

PJL

C.M.A.(MD)Nos.266 & 267 of 2024

26.09.2024

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