Meena vs V.V.Mari @ Karumari
2021 Latest Caselaw 24516 Mad

                                                                               C.M.A. No.2122 of 2016

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 13.12.2021

                                                           CORAM

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

                                             C.M.A. No.2122 of 2016 and
                                          C.M.P. Nos.15333 & 15334 of 2016

                   Meena                                                ... Appellant

                                                            vs

                   V.V.Mari @ Karumari                                  ... Respondent

                   Prayer: Appeal filed under Section 19 of the Family Court Act 1984
                   against the judgment and decree dated 17.02.2016 passed by the
                   Family Court, Villupuram in H.M.O.P. No.47 of 2014.
                                    For Appellant      :     No appearance

                                    For Respondent     :     Mr.P.Valliappan

                                                       JUDGMENT

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

When the matter is taken up for hearing today, representing

counsel for the appellant sought time to adjourn the matter. Since

there was no representation for the appellant, registry was directed to

post the matter under the caption 'for dismissal' on 08.12.2021 and

09.12.2021 to enable the appellant to argue her case. As there is no

representation on behalf of the appellant either through counsel or by

herself and the matter is of the year 2016, which is pending for more https://www.mhc.tn.gov.in/judis

C.M.A. No.2122 of 2016

T.RAJA,J.

and D.BHARATHA CHAKRAVARTHY,J.

vga

than 5 years before this Court, we are inclined to dismiss the appeal.

Accordingly, the appeal stands dismissed for non prosecution.

Consequently, connected C.M.Ps are closed. No costs.

                                                                [T.R.,J.]        [D.B.C.,J.]
                                                                        13.12.2021
                   vga


                   To

1.The Family Court, Villupuram.

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

C.M.A. No.2122 of 2016 and C.M.P. Nos.15333 & 15334 of 2016

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