K.Moorthammal @ Lakshmi vs K.Kanniah @ Raghunathan
2021 Latest Caselaw 5390 Mad

                                                                     C.M.A(MD)Nos.1417 & 1418 of 2015


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 01.03.2021


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

                                      C.M.A(MD)Nos.1417 & 1418 of 2015
                                                    and
                                            M.P(MD)No.1 of 2015

                    1.C.M.A(MD)No.1417 of 2015:-

                    K.Moorthammal @ Lakshmi               ... Appellant/Petitioner

                                                    Vs.

                    K.Kanniah @ Raghunathan               ... Respondent/Respondent


                    Prayer: Civil Miscellaneous Appeal filed under Section 19 of the Family
                    Court Act, 1984 against the fair and decreetal order, dated 30.09.2015
                    made in H.M.O.P.No.46 of 2015 on the file of the Family Court,
                    Tirunelveli.


                                   For Appellant          : Mr.S.P.Maharajan
                                                                (No appearance)

                                   For Respondent         : Mr.K.Guhan

                    2.C.M.A(MD)No.1418 of 2015:-

                    K.Moorthammal @ Lakshmi               ... Appellant/Respondent

                                                    Vs.

                    K.Kanniah @ Raghunathan               ... Respondent/Petitioner



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                                                                  C.M.A(MD)Nos.1417 & 1418 of 2015




                    Prayer: Civil Miscellaneous Appeal filed under Section 19 of the Family
                    Court Act, 1984 against the fair and decreetal order, dated 30.09.2015
                    made in H.M.O.P.No.221 of 2014 on the file of the Family Court,
                    Tirunelveli.


                                   For Appellant       : Mr.S.P.Maharajan
                                                             (No appearance)

                                   For Respondent      : Mr.K.Guhan



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

                          When the matters came up for hearing on 18.02.2021, there

                    was no representation on behalf of the appellant. Hence, the matters

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

                    today, there is no representation on behalf of the appellant. Therefore,

                    these Civil Miscellaneous Appeals are dismissed for non-prosecution.

                    No costs. Consequently, connected Miscellaneous Petition is closed.




                                                             [P.S.N.,J]    [S.K.,J.]
                                                                  01.03.2021
                    Index          :Yes/No
                    Internet       :Yes/No
                    ps



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                                                                C.M.A(MD)Nos.1417 & 1418 of 2015


                    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,
                          Tirunelveli.


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




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                                    C.M.A(MD)Nos.1417 & 1418 of 2015


                            PUSHPA SATHYANARAYANA,J.

and

S.KANNAMMAL,J.

ps

C.M.A(MD)Nos.1417 & 1418 of 2015

01.03.2021

http://www.judis.nic.in