M.Ramamurthy vs R.Kamali
2021 Latest Caselaw 24715 Mad

                                                                                       C.M.A.No.1661 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 15.12.2021

                                                         CORAM

                                       THE HONOURABLE MR.JUSTICE T.RAJA

                                                          AND

                          THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                 C.M.A.No.1661 of 2018



            M.Ramamurthy                                                           .. Appellant



                                                        Versus



            R.Kamali                                                               .. Respondent



            Prayer: Civil Miscellaneous Appeal has been filed under Section 19 of the Family Court

            Act, 1984, against the order dated 09.05.2018 in I.A.No.161 of 2018 in F.C.O.P.No.60 of 2017

            on the file of the Family Court, Vellore.



                                    For Appellant                : Mr.K.Shyam Sunder

                                    For Respondent               : No Appearance



                                                      JUDGMENT

(Judgment of the Court was delivered by T.RAJA, J.)

Challenging the order passed by the Family Court, Vellore, in I.A.No.161 of 2018 in

F.C.O.P.No.60 of 2017, dated 09.05.2018, the appellant/husband has filed this appeal.

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

C.M.A.No.1661 of 2018

T.RAJA, J.

and D.BHARATHA CHAKRAVARTHY, J.

2. When the matter is taken up, Mr.K.Shyam Sunder, learned counsel for the

appellant, submitted that the main case, namely, F.C.O.P.No.60 of 2017 itself was dismissed

on 13.09.2019 by the Family Court, Vellore, and therefore, nothing survives for further

adjudication in this matter. He has also made an endorsement to that effect.

3. Recording the above said submission of the learned counsel for the appellant, the

Civil Miscellaneous Appeal stands dismissed as infructous. No Costs. Consequently,

C.M.P.No.13082 of 2018 is closed.

(T.R., J.) (D.B.C., J.) 15.12.2021

rkm

C.M.A.No.1661 of 2018

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