Yasotha vs S.Sivakumar
2021 Latest Caselaw 1396 Mad

                                                                            C.M.A(MD)No.611 of 2009


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED: 21.01.2021


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

                                        C.M.A(MD)No.611 of 2009


                    Yasotha                              ... Appellant/Respondent

                                                   Vs.

                    S.Sivakumar                          ... Respondent/Petitioner


                    Prayer: Civil Miscellaneous Appeal filed under Section 19 of the Family
                    Court Act, 1984 against the fair and executable order, dated
                    14.07.2008 passed in G.W.O.P.No.6 of 2005 on the file of the Family
                    Court, Madurai.


                               For Appellant             : Mr.B.K.Rajendran

                               For Respondent            : Mr.N.Rajaraman




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                                                                         C.M.A(MD)No.611 of 2009


                                                  JUDGMENT

(Judgment of the Court was delivered by PUSHPA SATHYANARAYANA,J.)

This Civil Miscellaneous Appeal is directed against the Judgment,

dated 14.07.2008 passed in G.W.O.P.No.6 of 2005 on the file of the

Family Court, Madurai, seeking custody of the minor child under

Section 25 of the Guardians and Wards Act, 1890, which was filed by

the father of the child / respondent herein.

2.The trial Court, after full-fledged trial, had allowed the said

petition. Challenging the same, the mother of the child / appellant

herein had preferred the above Civil Miscellaneous Appeal.

3.It is now stated by the learned counsel for the appellant that

the minor child has attained majority and hence, nothing remains to

be adjudicated further in this Writ Appeal.

4.In view of the above, this Writ Appeal is dismissed as

infructuous. No costs.

                                                              [P.S.N.,J]    [S.K.,J.]
                                                                   21.01.2021
                    Index       :Yes/No
                    Internet    :Yes/No
                    ps

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C.M.A(MD)No.611 of 2009

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, Madurai.

2.The V.R Section (Records), Madurai Bench of Madras High Court, Madurai.

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C.M.A(MD)No.611 of 2009

PUSHPA SATHYANARAYANA,J.

and

S.KANNAMMAL,J.

ps

C.M.A(MD)No.611 of 2009

21.01.2021

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