Athiappan vs Kamaladevi
2021 Latest Caselaw 18146 Mad

                                                                            C.M.S.A(MD)No.58 of 2011


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 03.09.2021

                                                      CORAM

                            THE HON'BLE MR.JUSTICE A.D.JAGADISH CHANDIRA

                                            C.M.S.A(MD)No.58 of 2011


                     Athiappan                     ... Appellant/Appellant/Petitioner

                                                      Vs.

                     Kamaladevi                      ...Respondent/Respondent/ Respondent


                     Prayer: Civil Miscellaneous Second Appeal filed under Section 28 of the
                     Hindu Marriage Act read with Section 100 of Civil Procedure Code
                     praying this Court to set aside the fair and decreetal order made in
                     HMCMA.No.8 of 2009, dated 24.01.2011, on the file of the Principal
                     District Court, Theni, confirming the fair and decreetal order made in
                     HMOP.No.33 of 2007, dated 23.03.2009, on the file of the Subordinate
                     Court, Uthamapalayam.


                                   For Appellant     : No Appearance


                                                   JUDGMENT

Today the case is listed under the caption "for dismissal".

Though the Civil Miscellaneous Second appeal is of the year 2011, when

the matter is taken up for hearing, even today, there is no representation https://www.mhc.tn.gov.in/judis/

C.M.S.A(MD)No.58 of 2011

A.D.JAGADISH CHANDIRA,J.,

rm

on behalf of the appellant and the same clearly indicates that the

appellant has not shown any interest to prosecute the appeal any further.

Hence, this Civil Miscellaneous Second Appeal is dismissed for non-

prosecution. No costs.

03.09.2021

Index : Yes/No Internet: Yes/No rm

To

1.The Principal District Court, Theni.

2.The Subordinate Court, Uthamapalayam.

3.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

Judgment made in C.M.S.A(MD)No.58 of 2011

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