S.Purushothaman @ Babu vs T.Velvizhi
2021 Latest Caselaw 23111 Mad

                                                                                 CMSA.No.27 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                  DATED: 25.11.2021
                                                       CORAM:
                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                  CMSA.No.27 of 2021

                     S.Purushothaman @ Babu                                           ..Appellant

                                                          Vs.

                     T.Velvizhi                                                     ..Respondent

                     Prayer: Civil Miscellaneous Second Appeal filed under Section 28 of the
                     Hindu Marriage Act r/w. Section 100 of C.P.C., against the order and
                     decreetal order passed in CMA.No.10 of 2009 dated 20.08.2010 on the file
                     of the District Court, Tiruvannamalai, confirming the order and decreetal
                     order passed in HMOP.No.22 of 2008 dated 14.09.2009 on the file of the
                     Sub-Court, Cheyyar.


                                  For Appellant     : Mr.R.Singaravelan, Senior Counsel


                                                 JUDGMENT

Ms.V.Ambiga representing Mr.R.Singaravelan, learned counsel

appearing for the appellant would submit that the appeal has become

infructuous hence, nothing survives in this appeal.

https://www.mhc.tn.gov.in/judis CMSA.No.27 of 2021

R.SUBRAMANIAN, J.

KKN

2.Recording the said statement, this civil miscellaneous second

appeal is dismissed as infructuous. No costs.

25.11.2021 kkn

Index:No Internet:Yes Non-speaking order

To:-

1.The District Court, Tiruvannamalai.

2.The Sub-Court, Cheyyar.

CMSA.No.27 of 2021

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