J.Karthick vs C.Sathya
2025 Latest Caselaw 1282 Mad

Madras High Court

J.Karthick vs C.Sathya on 21 July, 2025

Author: R. Suresh Kumar

Bench: R. Suresh Kumar

                                                                                        C.M.A.Sr.No.65988 of 2025



                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 21.07.2025

                                                              CORAM :

                                    THE HONOURABLE MR.JUSTICE R. SURESH KUMAR
                                                       AND
                                      THE HONOURABLE MR.JUSTICE P. DHANABAL

                                                C.M.A.Sr.No.65988 of 2025

                     J.Karthick                                                             ..   Appellant

                                                                   Vs.

                     C.Sathya                                                               ..   Respondent

                     Prayer: Appeal filed under Section 19 of the Family Courts Act,

                     1984,           against   the      order        dated          08.01.2025        made     in

                     H.M.O.P.No.2100 of 2024 on the file of the IV Additional Principal

                     Family Court at Chennai.

                                  For the Appellant          :        Mr.V.Balasubramani


                                                   JUDGMENT

(Judgment of the Court was made by R.SURESH KUMAR, J.) Mr.V.Balasubramani, learned counsel appearing for the

appellant wants to withdraw this appeal in the SR stage itself with

liberty to approach the appropriate Court (Family Court) to file a

regular O.P. under the provisions of the Act to seek divorce against

the respondent wife under any available grounds as fresh litigation.

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2. Recording the same, this civil miscellaneous appeal stands

dismissed as withdrawn at the SR stage itself and the Registry is

directed to return back the originals, if any retained in the bundle,

after retaining a photocopy of the same after getting

acknowledgment of the learned counsel appearing for the appellant.

There shall be no order as to costs.

                                                                          (R.S.K., J.)                (P.D.B., J)
                                                                                             21.07.2025

Speaking Order/Non-Speaking Order Index:Yes/No Internet:Yes/No Neutral Citation:Yes/No

drm

https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/07/2025 08:39:11 pm )

To:

1. The IV Additional Principal Family Court, Chennai.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/07/2025 08:39:11 pm )

R. SURESH KUMAR, J.

AND P. DHANABAL, J.

(drm)

21.07.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/07/2025 08:39:11 pm )