P.S.Ganapathy Subramaniam vs M.Swathi
2021 Latest Caselaw 20456 Mad

                                                                           C.M.A.No.1755 of 2018

                                IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATE : 05.10.2021

                                                       CORAM

                             THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM
                                                 and
                                THE HONOURABLE MR.JUSTICE V.SIVAGNANAM

                                              C.M.A.No.1755 of 2018
                                   and C.M.P.Nos.13562, 15645 and 15646 of 2018

                     P.S.Ganapathy Subramaniam                                    ... Appellant
                                                           -vs-

                     M.Swathi                                                   ... Respondent

                     PRAYER: Civil Miscellaneous Appeal has been filed under Section 19 of
                     the Family Courts Act, 1985, to set aside the judgment and decree dated
                     20.07.2018 in I.A.No.865 of 2018 in H.M.O.P.No.4727 of 2016 passed by
                     the VI Additional Judge, Family Court, Chennai.


                                   For Appellant     : Mr.Rama Subramaniam Raja

                                                       ORDER

(Order of the Court was made by K.KALYANASUNDARAM, J.,)

This Civil Miscellaneous Appeal has been filed to set aside the

judgment and decree dated 20.07.2018 in I.A.No.865 of 2018 in

H.M.O.P.No.4727 of 2016 passed by the VI Additional Judge, Family

http://www.judis.nic.in1/3 C.M.A.No.1755 of 2018

Court, Chennai.

2.When the matter is taken up for hearing, the learned counsel for the

appellant would state that the issue raised in this appeal has become

infructuous, since the Original Petition itself disposed of by the Court

below.

3.In the light of the above submission made by the learned counsel

for the appellant, this Civil Miscellaneous Appeal is dismissed as

infructuous. No costs. Consequently connected miscellaneous petitions are

closed.

(M.K.K.S.J.,) (V.S.G.J.,) 05.10.2021 Jer Index:Yes/No Internet:Yes/No Speaking order/Non-speaking order

To The VI Additional Judge, Family Court, Chennai.

http://www.judis.nic.in2/3 C.M.A.No.1755 of 2018

K.KALYANASUNDARAM, J.

and V.SIVAGNANAM, J.

Jer

C.M.A.No.1755 of 2018 and C.M.P.Nos.13562, 15645 and 15646 of 2018

05.10.2021

http://www.judis.nic.in3/3