Mrs.P.Vennila vs Mr.S.Kumaresh
2021 Latest Caselaw 11700 Mad

                                                                           C.M.A.(MD).No.537 of 2021


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 15.06.2021

                                                         CORAM:

                           THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM
                                               and
                              THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                             C.M.A.(MD).No.537 of 2021

                 Mrs.P.Vennila                                                      ... Appellant

                                                           Vs.

                 Mr.S.Kumaresh
                                                                                 ... Respondent

                 PRAYER: Civil Miscellaneous Appeal is filed under Section 19 of Family Court
                 Act, against the order passed in H.M.O.P.No.633 of 2009, dated 2nd June 2017, on
                 the file of the Family Judge, Madurai.




                                   For Appellant     :    Mr.V.Sakthivel




                 1/4

https://www.mhc.tn.gov.in/judis/
                                                                                 C.M.A.(MD).No.537 of 2021


                                                    JUDGMENT

[Judgment of the Court was delivered by K.KALYANASUNDARAM, J.]

This appeal has been preferred by the petitioner, aggrieved over the order

passed by the Family Court, Madurai in H.M.O.P.No.633 of 2009.

2. The original petition was filed by the petitioner under Section 9 of the

Hindu Marriage Act, for restitution of conjugal rights. It is now represented by

the learned counsel for the appellant that the original petition filed by the

respondent for divorce was allowed by the trial Court. Though the order was

reversed by the appellate Court, however, C.M.S.A.No.27 of 2017, the divorce

petition filed by the respondent was allowed and the marriage was dissolved on

27.11.2018.

3. In the light of the above, we are of the opinion that nothing survives for

consideration in this appeal. Hence, the Civil Miscellaneous Appeal is dismissed.

[M.K.K.S.,J.] [B.P.,J.] 15.06.2021 akv

https://www.mhc.tn.gov.in/judis/ C.M.A.(MD).No.537 of 2021

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

The Family Court Judge, Madurai.

https://www.mhc.tn.gov.in/judis/ C.M.A.(MD).No.537 of 2021

K.KALYANASUNDARAM, J.

and B.PUGALENDHI, J.

akv

JUDGMENT MADE IN C.M.A.(MD).No.537 of 2021

15.06.2021

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