Selvanathan vs Amuthavalli
2021 Latest Caselaw 5533 Mad

                                                                                 C.M.A.No.484 of 2012

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 Dated : 02.03.2021

                                                       CORAM:

                             THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI

                                               C.M.A.No.484 of 2012
                                               and M.P.No.1 of 2011

                    Selvanathan

                                                                                       .. Appellant
                                                        Vs.
                    1.Amuthavalli
                    2.Miss.Thenarivi @ Vanathi
                                                                                   .. Respondents

                    PRAYER : Civil Miscellaneous Appeal is filed under Order 43 Rule 1(r) of
                    C.P.C, against the order made in I.A.No.465 of 2009 in O.S.No.12 of 2009
                    dated 29.03.2011, on the file of the learned Family Court Judge, Pondicherry.


                                       For Appellant      : Mr.C.Baskaran

                                       For Respondents : No Appearance




                    1/3


http://www.judis.nic.in
                                                                                  C.M.A.No.484 of 2012

                                                  JUDGMENT

As per the report received from the Family Court, Pondicherry,

dated 23.02.2021, in E.P.No.9 of 2011, passed in O.S.No.12 of 2009, the

appellant, who is the husband of the first respondent, has not complied with

the order of maintenance. He has to pay the balance amount of maintenance

from 2014 onwards. As per the report received from the Family Court upto

July 2014, on various dates, he has made payment. However, he has not paid

the maintenance amount from 2014 onwards. Hence, without complying

with the order of maintenance from 2014, he is not entitled to proceed further.

2. Accordingly, this Civil Miscellaneous Appeal is dismissed.

Consequently, connected miscellaneous petition is closed. No Costs.

02.03.2021

ub Index : Yes/No Speaking Order: Yes/No

http://www.judis.nic.in C.M.A.No.484 of 2012

T.V.THAMILSELVI,J.,

ub

C.M.A.No.484 of 2012

01.03.2021

http://www.judis.nic.in