A.Malathi vs R.Freetham
2021 Latest Caselaw 24935 Mad

                                                                                   CMA No.3426 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 17.12.2021

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                                 CMA No.13 of 2021
                                                       And
                                                C.M.P.No. 113 of 2021

                     A.Malathi                                 ... Appellant/Respondent

                                                          Vs

                     R.Freetham                                ... Respondent/Petitioner

                     Prayer: Civil Miscellaneous Appeal filed under Section 55 of IDOP Act,
                     against the fair and decreetal order in I.D.O.P.No. 32 of 2017 dated
                     14.11.2019 passed by the Principal District Judge, Vellore.


                                          For Appellant     : Mr. B.Sundarapandiyan

                                                  JUDGMENT

Mr. B.Sundarapandiyan, learned counsel appearing for the

appellant would submit that the respondent husband is no more.

R.SUBRAMANIAN, J.

https://www.mhc.tn.gov.in/judis CMA No.3426 of 2021

vs

2. The Appeal being one against an order granting divorce on the

ground that non consummation of marriage in the absence of the

respondent, the same cannot be proceeded with.

3. Hence, this Civil Miscellaneous Appeal is dismissed having

abated. No costs. Consequently, connected Miscellaneous Petition is

closed.

17.12.2021

Index:Yes / No Speaking / Non-Speaking order vsg CMA No.13 of 2021 And C.M.P.No. 113 of 2021

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