Subbammal vs Veeriah
2021 Latest Caselaw 4753 Mad

                                                          1

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 23.02.2021

                                                        CORAM:

                           THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                                 AND
                                THE HONOURABLE MRS.JUSTICE S.KANNAMMAL

                                           C.M.A(MD)NO.812 of 2015
                                                    and
                                             M.P(MD)No.2 of 2015


                      Subbammal                                    :Appellant/Respondent

                                               .vs.

                      Veeriah                                     :Respondent/Petitioner

                      PRAYER: Civil Miscellaneous Appeal filed under Section 19 of the
                      Family Courts Act, praying this Court to set aside the judgment and
                      decree made in H.M.O.P.No.53 of 2014, dated 25.02.2015, on the
                      file of Family Court, Dindigul.


                                    For Appellant             :No appearance

                                    For Respondent            :No appearance

                                               JUDGMENT

*************

[Judgment of the Court was made by PUSHPA SATHYANARAYANA,J.]

When the matter was taken up for hearing on 11.02.2021,

there was no representation on behalf of the appellant and hence

the matter was directed to be listed under the caption''for

dismissal'', today. Even today also, there is no representation on http://www.judis.nic.in

behalf of the appellant, either in person or through counsel.

2.In view of the same, this Civil Miscellaneous Appeal is

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

Miscellaneous Petition is dismissed.

[P.S.N.,J.] & [S.K.,J.] 23.02.2021

Index:Yes/No Internet:Yes/No vsn

Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate / litigant concerned.

To

1.The Judge, Family Court, Dindigul.

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

http://www.judis.nic.in

PUSHPA SATHYANARAYANA, J.

AND S.KANNAMMAL, J.

vsn

JUDGMENT MADE IN C.M.A(MD)NO.812 of 2015 and M.P(MD)No.2 of 2015

22.02.2021 http://www.judis.nic.in