M.Ashok Kumar vs G.Sakthi Priya
2021 Latest Caselaw 23110 Mad

                                                                               C.M.A.No.1399 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 25.11.2021

                                                          CORAM

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

                                  C.M.A. No.1399 of 2021 and C.M.P. No.7220 of 2021

                   M.Ashok Kumar                                       ... Appellant

                                                           vs

                   G.Sakthi Priya                                      ... Respondent

                   Prayer: Appeal filed under Section 28 of the Hindu Marriages Act
                   1956 read with Order XLIII Rule 1 and Section 104 of C.P.C. against
                   the order dated 05.12.2020 made in M.P. No.250 of 2020 in M.C.
                   No.309 of 2019 on the file of the V Additional Family Court at
                   Chennai.


                                     For Appellant    :     No appearance

                                     For Respondent   :     No appearance

                                                      JUDGMENT

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

When the matter is taken up for hearing today, there is no

representation for both sides. Even in the earlier three hearings,

namely, on 10.11.2021, 17.11.2021 and 18.11.2021, there was no

representation on either side, which shows that the parties are not

interested in prosecuting the case. Therefore, the appeal is liable to

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C.M.A.No.1399 of 2021

be

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C.M.A.No.1399 of 2021

T.RAJA,J.

and D.BHARATHA CHAKRAVARTHY,J.

vga

dismissed and the same is dismissed for default. Consequently,

C.M.P. No.7220 of 2021 stands closed. No costs.

                                                           [T.R.,J.]            [D.B.C.,J.]
                                                                       25.11.2021
                   vga


                   To

1.The V Additional Family Court at Chennai.

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

C.M.A. No.1399 of 2021 and C.M.P. No.7220 of 2021

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