R.Venkatesh vs T.R.Balasaraswathy
2021 Latest Caselaw 23695 Mad

                                                                              C.M.A.No.1036 of 2017

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 02.12.2021

                                                           CORAM

                                   THE HONOURABLE MR.JUSTICE T.RAJA
                                                 and
                          THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                  C.M.A. No.1036 of 2017 and C.M.P. No.5104 of 2017

                   R.Venkatesh                                               ... Appellant

                                                            vs

                   T.R.Balasaraswathy                                        ... Respondent


                   Prayer: Appeal filed under Section 19 of the Family Court Act against
                   the judgment and decree dated 25.05.2015 made in H.M.O.P.
                   No.2194         of 2008   on the file of the III Additional Family Court at
                   Chennai.


                                    For Appellant      :     Mr.G.Anantharangan

                                    For Respondent     :     Mr.C.H.Vinobha Gandhi

                                                       JUDGMENT

[Judgment of this Court was delivered by T.RAJA, J.]

When the matter is taken up for hearing, learned counsel

appearing for the appellant fairly submitted that since the appellant

unfortunately passed away on 09.05.2021, the appeal has become

infructuous. Learned counsel for the appellant has also produced the

death certificate of the appellant dated 24.05.2021.

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

C.M.A.No.1036 of 2017

T.RAJA,J.

and D.BHARATHA CHAKRAVARTHY,J.

vga

2.Learned counsel for the respondent has filed a memo dated

20.10.2021 stating that the appellant died on 09.05.2021 at

Thiruvarur Medical College Hospital.

3.A perusal of the above death certificate of the appellant shows

that he died on 09.05.2021 and a memo dated 20.10.2021 has also

been filed by the respondent to that effect.

4.In view of the same, this appeal stands dismissed as abated.

Consequently, C.M.P. No.20996 of 2019 stands closed. No costs.

                                                                   [T.R.,J.]        [D.B.C.,J.]
                                                                           02.12.2021
                   vga

                   To

1.The III Additional Family Court, Chennai.

2.The Section Officer, V.R. Section, High Court, Madras.

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

C.M.A.No.1036 of 2017

C.M.A. No.1036 of 2017 and C.M.P. No.5104 of 2017

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