P.S.Sujatha vs M.Vimalan
2022 Latest Caselaw 7726 Mad

                                                                           C.M.S.A.Nos.5 and 6 of 2020

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 12.04.2022

                                                      CORAM
                                      THE HON'BLE Ms.JUSTICE P.T.ASHA

                                             C.M.S.A.Nos.5 and 6 of 2020
                                                        and
                                               C.M.P.No.1794 of 2020

                     P.S.Sujatha                             ... Appellant in both C.M.S.As.
                                                      Vs

                     M.Vimalan                               ... Respondent in both C.M.S.As.


                     COMMON PRAYER : This Civil Miscellaneous Second Appeal is filed

                     under Section 28 of the Hindu Marriage Act, 1955 r/w. Section 100 CPC

                     against the Judgment and Decree dated 09.09.2016                    made in

                     C.M.A.Nos.4 and 5 of 2014 on the file of III Additional District Court,

                     Vellore at Thirupattur confirming the Judgment and Decree dated

                     04.07.2013 made in H.M.O.P.No.50 of 2010 and H.M.O.P.No.15 of

                     2012 on the file of the Sub-Court, Vaniyambadi.

                                     For Appellant         : No Appearance
                                     For Respondent        : Mr.K.R.Samratt



                     1/4

https://www.mhc.tn.gov.in/judis
                                                                              C.M.S.A.Nos.5 and 6 of 2020




                                                        JUDGMENT

A mere perusal of the notes sheet would show that the matter was

listed under the caption ''for dismissal'' on 23.03.2022 and 11.04.2022.

2. Today, this matter listed under the same caption, there is no

representation for the appellant. Hence, the appeals are dismissed for

non-prosecution. No costs. Consequently, connected civil miscellaneous

petition is closed.

12.04.2022 Index:Yes / No ssn

https://www.mhc.tn.gov.in/judis C.M.S.A.Nos.5 and 6 of 2020

To

1. The III Additional District Court, Vellore at Thirupattur.

2. The Sub-Court, Vaniyambadi.

https://www.mhc.tn.gov.in/judis C.M.S.A.Nos.5 and 6 of 2020

P.T.ASHA, J.,

ssn

C.M.S.A.Nos.5 and 6 of 2020 and C.M.P.No.1794 of 2020

12.04.2022

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