M.Kandasamy vs M.Kalaivani
2021 Latest Caselaw 4275 Mad

                                                                                  C.M.A.No.375 of 2016

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 18.02.2021

                                                       CORAM

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                                 C.M.A.No.375 of 2016


                     M.Kandasamy                                                      ..Appellant

                                                           Vs.
                     M.Kalaivani                                                    ..Respondent

                     Prayer : Civil Miscellaneous Appeal filed under Section 28 of the

                     Hindu Marriage Act, against the fair and decreetal order dated

                     11.12.2015 made in H.M.O.P.No.495 of 2008 on the file of the Principal

                     Family Court, at Coimbatore.


                                      For Appellant    :         Mr.D.Anandraja

                                      For Respondents :          Notice Sent – Door Locked


                                                  JUDGMENT

The learned counsel appearing on behalf of the appellant made a

submission that the appellant died during the year 2019 and hence, this

appeal may be dismissed as abated.

S.M.SUBRAMANIAM, J.

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

C.M.A.No.375 of 2016

kak

2. Recording the said submission made by the learned counsel for

the appellant, this Civil Miscellaneous Appeal in C.M.A.No.375 of 2016

is dismissed as abated. No costs.

18.02.2021

kak Index: Yes/No Internet:Yes/No

To The Principal Family Court, Coimbatore.

C.M.A.No.375 of 2016

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