CMA (MD)Nos.202 and 203 of 2015
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 15.09.2022
CORAM
THE HON'BLE MRS JUSTICE J. NISHA BANU
AND
THE HON'BLE MR JUSTICE N. ANAND VENKATESH
CMA (MD)No.202 and 203 of 2016 and
CMP No.2796 of 2016 in CMA(MD) No.203/2016
Geetha .. Appellant/
Petitioner
in both appeals
Vs.
N.Vijayakumar .. Respondent/
respondent
in both appeals
Prayer : Civil Miscellaneous Appeals are filed under Section 19 of the
Family Courts Act, 1955 against the judgment and decree dated 23.12.2015
on the file of the Family Court, Madurai in HMOP Nos.216 and 160 of
2007.
For Appellant : Mr.K.Sekar
For respondent : No appearance
Page 1 of 3
https://www.mhc.tn.gov.in/judis
CMA (MD)Nos.202 and 203 of 2015
COMMON JUDGMENT
J. NISHA BANU,J.
and N. ANAND VENKATESH,J.
The learned counsel for the appellant submitted that in spite of his best efforts, there has been absolutely no response from the appellant. In view of the same, nothing survives in these appeals. Accordingly, these appeals are closed. No costs. consequently connected Miscellaneous Petition is closed.
(J.N.B.,J.) (N.A.V.,J.) 15.09.2022 Index : Yes/No Internet : Yes RR To
1.The Family Court, Madurai.
2.The VR Section Madurai Bench of Madras High Court, Madurai.
Page 2 of 3https://www.mhc.tn.gov.in/judis CMA (MD)Nos.202 and 203 of 2015 J. NISHA BANU,J.
and N. ANAND VENKATESH,J.
RR CMA (MD)Nos.202 and 203 of 2016 15.09.2022 Page 3 of 3 https://www.mhc.tn.gov.in/judis