U.Mahendran vs N.Banu Priya
2021 Latest Caselaw 25039 Mad

                                                                                 CMA.No.970 of 2018

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 20.12.2021

                                                             CORAM

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

                                     CMA.No.970 of 2018 and CMP.No.7903 of 2018

                     U.Mahendran                                               ... Appellant
                                                               -vs-

                     N.Banu Priya                                              ... Respondent

                                  Civil Miscellaneous Appeal filed under Section 19 (1) of the

                     Family         Courts Act against the fair and decreetal order dated

                     14.03.2018 passed in I.A.No.2159/2017 in O.P.No.2203/2017 by the

                     learned IV Additional Principal Judge, IV Additional Family Court,

                     Chennai.

                                             For Appellant       : Ms.B.Pavithra
                                                                   for Dr.S.Padma

                                             For Respondent      : Mr.Mohammed Aasif

                                                       JUDGMENT

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

This Civil Miscellaneous Appeal has been filed against the fair

and decreetal order dated 14.03.2018 passed in I.A.No.2159/2017 in

O.P.No.2203/2017 by the learned IV Additional Principal Judge, IV

Additional Family Court, Madras.

https://www.mhc.tn.gov.in/judis CMA.No.970 of 2018

T.RAJA, J.

and D.BHARATHA CHAKRAVARTHY, J.

tsi

2. When the matter was called, learned Counsel for the

appellant-husband fairly stated that this appeal has become

infructuous since both the appellant and the respondent have moved

and obtained a consent decree for divorce from the Family Court

below long back.

3. Recording the same, the Civil Miscellaneous Appeal is

dismissed as infructuous. No costs. Consequently, connected

Miscellaneous Petition is closed.

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

                                                                                 20.12.2021

                     tsi



                     To

VI Additional Family Court Judge, VI Additional Family Court, Chennai.

CMA.No.970 of 2018

https://www.mhc.tn.gov.in/judis CMA.No.970 of 2018

16.12.2021

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