Sivagami @ P.Rajeswari vs A.Thuyamani
2021 Latest Caselaw 4737 Mad

                                                                           C.M.S.A.No.23 of 2018

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 23.02.2021

                                                       CORAM:

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                                C.M.S.A.No.23 of 2018
                                                         and
                                                C.M.P.No.20531 of 2018

                     Sivagami @ P.Rajeswari                                    .. Appellant
                                                          Vs.

                     A.Thuyamani                                               .. Respondent

                     PRAYER This Civil Miscellaneous Second Appeal is filed under Section
                     13(1)(1-A) of the Hindu Marriage Act, r/w Section 100 of C.P.C., to set
                     aside the order dated 01.03.2017 passed in C.M.A.No.8 of 2015 by the
                     III Additional District Judge, Dharapuram in Tiruppur District and
                     confirming the Fair and Decreetal order passed in H.M.O.P.No.35 of
                     2009 dated 22.12.2014 by the learned Subordinate Judge, Dharapuram.


                                      For Appellant    : No appearance
                                      For Respondent   : Mr.R.Marudhachalamurthy

                                                  JUDGMENT

When the matter was listed for hearing on 09.02.2021, none

appeared on behalf of the appellant. Thus, this Court passed an order,

directing the Registry to list the matter on 11.02.2021 under the caption

“For Dismissal”.

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

S.M.SUBRAMANIAM, J.

C.M.S.A.No.23 of 2018

Kak

2. Again, when the matter was listed for hearing on 15.02.2021,

there was also no representation on behalf of the appellant. In order to

give one more opportunity, this Court once again passed an order,

directing the Registry to list this matter under the caption “For

Dismissal” on 17.02.2021.

3. When the matter is taken up for hearing today i.e., on

23.02.2021, none appeared for the appellant. Thus, it is evident that the

appellant is not interested in pursuing the matter. Accordingly, the Civil

Miscellaneous Second Appeal in C.M.S.A.No.23 of 2018 stands

dismissed for non-prosecution. No costs. Consequently, connected

miscellaneous petition is closed.

23.02.2021 Kak Index:Yes Speaking order

To

1.The III Additional District Judge, Dharapuram, Tiruppur District

2.The Subordinate Judge, Dharapuram.

C.M.S.A.No.23 of 2018 https://www.mhc.tn.gov.in/judis/