Parameswari vs Suhas Arvind @ Suhas Manohar
2021 Latest Caselaw 439 Mad

Citation : 2021 Latest Caselaw 439 Mad
Judgement Date : 6 January, 2021

Madras High Court

Parameswari vs Suhas Arvind @ Suhas Manohar on 6 January, 2021

                                                            1

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED 06.01.2021

                                                         CORAM

                                 THE HONOURABLE MR.JUSTICE T.RAJA
                                               and
                           THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN

                                                 C.M.A. No.2551 of 2018

                     Parameswari                                                ... Appellant

                                                           -vs-

                     Suhas Arvind @ Suhas Manohar                               ... Respondent

                     Prayer: Civil Miscellaneous Appeal filed under Section 19 of Family Court
                     Act, 1984 to set aside the fair and decretal order passed by the Additional
                     Principal Family Judge at Coimbatore dated 02.07.2018 in H.M.O.P.
                     No.1310 of 2014.
                                     For Appellant     : No appearance

                                     For Respondent    : Mr.T.Gowthaman

                                                      JUDGMENT

When the matter was taken up for hearing on 05.01.2021, since there

was no representation for the appellant continuously on earlier occasions

namely, 16.10.2020, 05.11.2020, 20.11.2020 and 14.12.2020, the same was

directed to be posted today under the caption 'for dismissal'. Even today

there is no representation for the appellant either by counsel or by herself

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

T.RAJA, J.

and G.CHANDRASEKHARAN,J.

vga

which shows that the appellant is not interested in prosecuting the case.

Therefore, the appeal is liable to be dismissed and the same is dismissed for

default. No costs.

                                                                             (TRJ)      (GCSJ)
                                                                                 06.01.2021
                     Index         : Yes/No
                     vga


                     To

1.The Additional Principal Family Judge, Coimbatore.

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

C.M.A. No.2551 of 2018

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