Jagmohan Sharma And 2 Others vs Sri Pankaj Sharma
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Allahabad High Court

Jagmohan Sharma And 2 Others vs Sri Pankaj Sharma on 5 November, 2024

Author: Saumitra Dayal Singh

Bench: Saumitra Dayal Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:172693-DB
 
Court No. - 39
 

 
Case :- FIRST APPEAL No. - 540 of 2017
 

 
Appellant :- Jagmohan Sharma And 2 Others
 
Respondent :- Sri Pankaj Sharma
 
Counsel for Appellant :- Utpal Chatterji
 
Counsel for Respondent :- Vivek Saran
 

 
Hon'ble Saumitra Dayal Singh,J.
 

Hon'ble Donadi Ramesh,J.

1. Shri Utpal Chatterji, learned counsel for the appellant states that the respondent/ father is dead.

2. Present appeal has been filed under Section 19 of the Family Courts Act, 1984 arising from the judgment and order dated 05.05.2017 passed by the Judge Family Court/ F.T.C No.1, Meerut in Misc. Case No.21 of 2015, under Section 25 of the Guardians and Wards Act, 1890.

3. In any case, two children were born to the respondent in the year 2002 and 2005. Both would have attained the age of majority by now.

4. In view of such facts noted, the present appeal has been rendered infructuous and is accordingly, dismissed as infructuous, at this stage.

Order Date :- 5.11.2024

A Gautam

(Donadi Ramesh,J.) (S.D. Singh,J.)