Madras High Court
J.Gabrilla vs D.Amaladoss on 15 October, 2025
Author: P.Velmurugan
Bench: P.Velmurugan
CMA(MD)No.517 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 15.10.2025
CORAM :
THE HONOURABLE MR. JUSTICE P.VELMURUGAN
and
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
CMA(MD)No.517 of 2021
and
CMP(MD)No.4505 of 2021
J.Gabrilla ...Appellant
vs.
D.Amaladoss ... Respondent
Prayer : Appeal filed under Secton 19 of the Family Courts
Act, 1984, against the judgment and decree passed in I.D.O.P.No.1
of 2015 on the file of the Family Court, Madurai, dated 29.01.2021.
For Appellant : Mr.L.Prabhu
For Respondent : Mr.V.Sasikumar
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CMA(MD)No.517 of 2021
JUDGMENT
(Judgment of the Court was made by P.VELMURUAN, J.) In view of the endorsement made by the learned counsel for the appellant, this Civil Miscellaneous Appeal is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petition is closed.
[P.V, J.] [L.V.G, J.]
15.10.2025
Index : Yes / No
Internet : Yes / No
bala
To
The Judge,
Family Court,
Madurai.
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CMA(MD)No.517 of 2021
P.VELMURUGAN, J.
AND
L.VICTORIA GOWRI, J.
bala
JUDGMENT MADE IN
CMA(MD)No.517 of 2021
DATED : 15.10.2025
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