P.Pon Saravanan vs P.Brindha @ Baby
2021 Latest Caselaw 22739 Mad

                                                                             C.M.A.Nos.985 & 988 of 2018

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 19.11.2021

                                                        CORAM

                                   THE HONOURABLE MR.JUSTICE T.RAJA
                                                 and
                          THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                             C.M.A. Nos.985 & 988 of 2018

                   P.Pon Saravanan                           ... Appellant in both appeals

                                                          vs

                   P.Brindha @ Baby                          ... Respondent in both appeals


                   Prayer in both appeals: Appeals filed under 19(1) of the Family
                   Courts Act against the common fair and decretal order passed in
                   F.C.O.P. Nos.230 & 399 of 2016 dated 10.10.2017 on the file of the
                   Family Court, Erode.


                             For Appellant in both appeals               :      Mr.C.Vishwanath

                             For Respondent in both appeals        :     Mr.P.Jagadeesan


                                                COMMON JUDGMENT

                                  [Judgment of this Court was delivered by T.RAJA, J.]

                             When the matters are taken up for hearing, learned counsel

                   appearing for the appellant submitted that there is no instruction

                   from the appellant and therefore, the appeals may be closed.




https://www.mhc.tn.gov.in/judis
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                                                                               C.M.A.Nos.985 & 988 of 2018

                                                                            T.RAJA,J.

and D.BHARATHA CHAKRAVARTHY,J.

vga

2.Recording the submission made by the learned counsel

appearing for the appellant, as the appellant is not interested to

prosecute the appeals, the appeals stand dismissed for non

prosecution. No costs.

[T.R.,J.] [D.B.C.,J.] 19.11.2021 vga

To

1.The Family Court, Erode.

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

C.M.A. Nos.985 & 988 of 2018

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