M.Senthil Amuthan vs N.Chitra
2021 Latest Caselaw 5216 Mad

                                                                           C.M.A. No.1279 of 2015

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED 26.02.2021

                                                           CORAM

                                        THE HONOURABLE MR.JUSTICE T.RAJA
                                                     and
                                   THE HONOURABLE MR.JUSTICE P.RAJAMANICKAM

                                                C.M.A. No.1279 of 2015
                                                 and M.P. No.1 of 2015

                     M.Senthil Amuthan                                       ... Appellant

                                                            -vs-

                     1.N.Chitra

                     2.S.Subramani                                           ... Respondents

                     Prayer: Civil Miscellaneous Appeal filed under Section 19 of the Family
                     Court Act to allow the Civil Miscellaneous Appeal by setting aside the
                     fair and final order dated 11.06.2014 made in F.C.O.P. No.72 of 2006
                     on the file of the Family Court Judge, Salem.


                                           For Appellant     : Mr.P.Ravishankar Rao

                                           For Respondents : Mr.M.vijayakumar for R1
                                                             R2-left

                                                       JUDGMENT

(Judgment of this Court was made by T.RAJA,J.)

When the matter is taken up for hearing, Mr.P.Ravishankar Rao,

learned counsel appearing for the appellant, placing on record a death

https://www.mhc.tn.gov.in/judis/ C.M.A. No.1279 of 2015

T.RAJA, J.

and P.RAJAMANICKAM,J.

vga

certificate of the appellant dated 06.08.2020, submitted that during

the pendency of the appeal, the appellant died on 24.07.2020.

2.A perusal of the death certificate dated 06.08.2020 shows that

the appellant died on 24.07.2020. Therefore, the appeal is liable to be

dismissed as infructuous. Accordingly, the appeal is dismissed as

infructuous. Consequently, M.P. No.1 of 2015 stands closed. No costs.

                                                                           (TRJ)      (PRMJ)
                                                                               26.02.2021
                     Index          : Yes/No
                     vga


                     To

1.The Family Court, Salem.

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

C.M.A. No.1279 of 2015 and M.P. No.1 of 2015

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