B.Krishnaraj vs B.Suseela
2021 Latest Caselaw 5219 Mad

                                                                                     C.M.S.A.No. 23 of 2021


                                 IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 26.02.2021

                                                            CORAM

                                 THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                                    C.M.S.A.No. 23 of 2021


                      B.Krishnaraj                                                      ..Appellant

                                                               Vs

                      B.Suseela                                                         ..Respondent


                            Appeal filed under Section 28 of Hindu Marriage Act read
                      with Section 100 of CPC against the order and decreetal order
                      dated 08.10.2001 in C.M.A.No. 5 of 2000 on the file of the Court of
                      District      Judge     and    appellate      authority   of    the    Nilgris    at
                      Uthagamandalam confirming the order and decreetal order dated
                      24.12.1998.


                                     For Appellant         :        No appearance


                                                           JUDGMENT

When the matter was taken up for hearing on 10.02.2021,

there was no representation on behalf of the appellant and this

case was directed to be listed under the caption 'for dismissal' on

12.02.2021.

2.When the matter was again listed for hearing on http://www.judis.nic.in

C.M.S.A.No. 23 of 2021

24.02.2021, there was no representation on behalf of the appellant

and therefore, the case was directed to be listed under the caption

'for dismissal' on 26.02.2021.

3.When the matter is listed on 26.02.2021, there was no

representation on behalf of the appellant. Thus, it is clear that the

appellant is not interested in pursuing the case.

4. In view of the above, the civil miscellaneous second

appeal stands dismissed for non-prosecution. No costs.

26.02.2021

Index: Yes ssm

To

1.The District Judge and Appellate Authority of the Nilgiris.

2.The Sub Judge, Udhagamandalam.

http://www.judis.nic.in

C.M.S.A.No. 23 of 2021

S.M.SUBRAMANIAM, J.

(ssm)

C.M.S.A.No. 23 of 2021

26.02.2021

http://www.judis.nic.in