R.Srinivas vs M.Vanitha
2021 Latest Caselaw 25367 Mad

                                                                              C.M.A. No.965 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 23.12.2021

                                                         CORAM

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

                                               C.M.A. No.965 of 2016
                                         and CMP.Nos.15540 and 7390 of 2016


                R.Srinivas                                                        ...appellant


                                                           Vs.

                M.Vanitha                                                         ...respondent


                          Prayer: Civil Miscellaneous Appeal filed under Section 19 (1) of
                Family Court Act to set aside the order and decree passed in I.A.No.374 of
                2012 in O.P.No.1001 of 2006, dated 09.02.2013 on the file of the II
                Additional Family Court at Chennai and dismiss the same.




                                    For Appellant           : No Appearance
                                    For Respondent          : No Appearance




https://www.mhc.tn.gov.in/judis
                Page No.1/3
                                                                               C.M.A. No.965 of 2016

                                                  JUDGMENT

[Judgment of the Court was pronounced by T.RAJA, J]

When the matter came up for hearing on 16.07.2019, 23.07.2019,

06.08.2019 and 05.09.2019, there was no representation for the appellant

and hence, the matter is listed today. Even today, there is no representation

for the appellant. Therefore, the Civil Miscellaneous Appeal is dismissed

for default. No costs. Consequently, connected miscellaneous petitions are

closed.

                                                                         (T.R.J.,) (D.B.C.J.,)
                                                                            23.12.2021
                Index      : Yes / No
                Speaking order: Yes/No
                pvs


                To

1. The II Additional Family Judge at Chennai

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

https://www.mhc.tn.gov.in/judis Page No.2/3 C.M.A. No.965 of 2016

T.RAJA, J.

and D.BHARATHA CHAKRAVARTHY, J.

pvs

C.M.A. No.965 of 2016

23.12.2021

https://www.mhc.tn.gov.in/judis Page No.3/3