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Baby Santhi vs Palanisamy
2021 Latest Caselaw 620 Mad

Citation : 2021 Latest Caselaw 620 Mad
Judgement Date : 7 January, 2021

Madras High Court
Baby Santhi vs Palanisamy on 7 January, 2021
                                                                                    C.M.A.No.2684 of 2013

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     Dated : 07.01.2021

                                                           CORAM:

                                   THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI

                                                  C.M.A.No.2684 of 2013


                   Baby Santhi
                   W/o.late Duraisamy                                               .. Appellant
                                                            Vs.
                   1.Palanisamy
                     S/o.Muthusamy

                   2.Tamilarasi
                     W/o.Palanisamy                                                 .. Respondents

                   PRAYER : Civil Miscellaneous Appeal is filed under Section 47 of the
                   Guardian and Wards Act, against the fair and final order of the Principal
                   District Court, Erode in G.W.O.P.No.56 of 2012 dated 25.09.2012.


                                           For Appellant      : Mr.Kaithamalai Kumarana
                                           For Respondents : No appearance

                                                        JUDGMENT

This Civil Miscellaneous Appeal is preferred against the fair and

final order of the Principal District Court, Erode in G.W.O.P.No.56 of 2012

dated 25.09.2012.

https://www.mhc.tn.gov.in/judis/ C.M.A.No.2684 of 2013

T.V.THAMILSELVI,J.

rri

2. The learned counsel for the appellant submits that the minor

girl namely Abirubha who was born on 25.06.2001 now attained majority.

Therefore, the relief claimed under the Guardian and Wards Act has become

infructuous.

3. Recording the submissions made by the learned counsel for

the appellant, this Civil Miscellaneous Appeal is dismissed as infructuous. No

Costs.

07.01.2021

rri Index : Yes/No Speaking Order: Yes/No

C.M.A.No.2684 of 2013

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

 
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