D.Amar Chandar vs R.Jeyalakshmi
2022 Latest Caselaw 8313 Mad

                                                                                  C.R.P(NPD)No.656 of 2018
                                                                                   and CMP.No.3389 of 2018

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                    DATED: 20.04.2022
                                                         CORAM:
                                  THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN
                                                C.R.P(NPD).No.656 of 2018
                                                          and
                                                  CMP.No.3389 of 2018

                     D.Amar Chandar                                                         ..Petitioner

                                                             Vs.

                     R.Jeyalakshmi                                                        ..Respondent

                     Prayer: Civil Revision Petition filed under Article 227 of the Constitution of
                     India, against the order dated 03.05.2017 passed in I.A.No.198 of 2017 in
                     H.M.O.P.No.325 of 2013, on the file of the Sub-ordinate Judge, Tambaram.


                                            For Petitioner         : Mrs.Elizabeth Ravi
                                            For Respondent         : Mr.K.Rangarajan


                                                        ORDER

The learned counsel appearing for the revision petitioner stated

that the marital relationship between the spouses had been frustrated by a

judgment dated 17.07.2019 by the Principal District Court at Chengalpet.

https://www.mhc.tn.gov.in/judis C.R.P(NPD)No.656 of 2018 and CMP.No.3389 of 2018

Therefore, the issue of maintenance, which is the subject matter of the

present revision petition has become otiose. The learned counsel has also

made the following endorsement to that effect:-

“This Civil Revision petition is not pressed as the main issue of divorce has been decided and divorce granted.”

2.In view of the said fact that the marriage had been dissolved,

nothing survives for further adjudication in the revision petition. This Civil

Revision Petition is dismissed as infructuous. No costs. Consequently,

connected miscellaneous petition is closed.

20.04.2022 kkn

Index:Yes/No Internet:Yes/No Speaking/Non-speaking order

https://www.mhc.tn.gov.in/judis C.R.P(NPD)No.656 of 2018 and CMP.No.3389 of 2018

To:-

The Sub-court, Tambaram.

https://www.mhc.tn.gov.in/judis C.R.P(NPD)No.656 of 2018 and CMP.No.3389 of 2018

C.V.KARTHIKEYAN, J.

KKN

C.R.P(NPD).No.656 of 2018 and CMP.No.3389 of 2018

20.04.2022

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