R.Aravindan vs R.Rajavaani
2021 Latest Caselaw 1398 Mad

                                                                           C.M.A(MD)No.1434 of 2010


                          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.1434 of 2010


                    R.Aravindan                          ... Appellant/Petitioner

                                                   Vs.

                    R.Rajavaani                          ... Respondent/Respondent


                    Prayer: Civil Miscellaneous Appeal filed under Section 19 of the Family
                    Court Act, 1984 against the fair and decreetal order, dated 21.09.2007
                    passed in H.M.O.P.No.5 of 2003 on the file of the Family Court,
                    Madurai.


                               For Appellant             : Mr.S.Palanivelayutham

                               For Respondent            : Mr.C.Arul Vadivel @ Sekar




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                                                                        C.M.A(MD)No.1434 of 2010



                                                   JUDGMENT

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

This Civil Miscellaneous Appeal is directed against the Judgment,

dated 21.09.2007 passed in H.M.O.P.No.5 of 2003, filed by the

husband / appellant for divorce, which has been rejected by the

Family Court, Madurai.

2.The said H.M.O.P was filed in the year 2006 and the Civil

Miscellaneous Appeal is pending from 2010.

3.When the matter is taken up for hearing today, the learned

counsel appearing for the respondent, on instructions, submitted that

after the dismissal of the H.M.O.P and filing of the appeal, the

appellant and respondent have united and hence, nothing survives for

adjudication in this Writ Appeal.

4.The learned counsel appearing for the appellant is also unable

to get instructions from his client.

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C.M.A(MD)No.1434 of 2010

5.Recording the statement made by the learned counsel for the

respondent, this Civil Miscellaneous Appeal is closed. However, it is

open to the appellant to re-open the appeal in the event what was

stated by the respondent is not true. No costs.

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

                    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.1434 of 2010

PUSHPA SATHYANARAYANA,J.

and

S.KANNAMMAL,J.

ps

C.M.A(MD)No.1434 of 2010

21.01.2021

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