Annadurai vs T.Dhanalakshmi
2021 Latest Caselaw 2126 Mad

                                                                                C.M.S.A.No.12 of 2011




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 01.02.2021

                                                          CORAM

                                   THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM

                                                 C.M.S.A.No.12 of 2011

                     Annadurai
                                                                                  ... Appellant
                                                             Vs.

                     T.Dhanalakshmi
                                                                                  .. Respondent

                     Prayer : Civil Miscellaneous Second Appeal filed under Section 28 of
                     the Hindu Marriage Act r/w u/s 100 of C.P.C., against the judgment and
                     decree dated 18.10.2010 in C.M.A.No.3 of 2010 on the file of the
                     Principal District Judge, Namakkal, reversing the order and decree for
                     divorce dated 15.12.2009 granted in H.M.O.P.No.130 of 2008 on the
                     file of the Subordinate Court, Namakkal.

                                     For Appellant      : Mr.V.Sekar

                                     For Respondent     : Not ready in notice




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https://www.mhc.tn.gov.in/judis/
                                                                               C.M.S.A.No.12 of 2011

                                                   JUDGMENT

The judgment and decree dated 18.10.2010 in C.M.A.No.3 of

2010, reversing the order and decree for divorce dated 15.12.2009

granted in H.M.O.P.No.130 of 2008, is under challenge in the present

civil miscellaneous second appeal.

2. When the matter is taken up for hearing, the learned counsel

appearing for the appellant made a submission that inspite of registered

letters sent to the appellant, the learned counsel has not received any

reply and therefore, he is not in a position to pursue the appeal.

3. In view of the same, the learned counsel for the appellant

reporting no instructions. Thus, C.M.S.A.No.12 of 2011 stands closed.

No costs.

01.02.2021 Index: Yes/No Internet:Yes/No Speaking order/Non-Speaking Order gsk

https://www.mhc.tn.gov.in/judis/ C.M.S.A.No.12 of 2011

To

1.The Principal District Judge, Namakkal.

2.The Subordinate Court, Namakkal.

https://www.mhc.tn.gov.in/judis/ C.M.S.A.No.12 of 2011

S.M.SUBRAMANIAM, J.

gsk

C.M.S.A.No.12 of 2011

01.02.2021

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