S.Devagi vs M.S.Sudhakar
2022 Latest Caselaw 9258 Mad

Citation : 2022 Latest Caselaw 9258 Mad
Judgement Date : 29 April, 2022

Madras High Court

S.Devagi vs M.S.Sudhakar on 29 April, 2022

                                                                                    C.M.A.No.717 of 2015

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 29.04.2022

                                                            C O R A M:

                                    THE HONOURABLE MRS.JUSTICE J.NISHA BANU

                                                     C.M.A.No.717 of 2015
                                                   and C.M.P.No.1952 of 2016
                                                     and M.P.No.1 of 2015

                     S.Devagi                                                           ... Appellant
                                                                Vs.

                     M.S.Sudhakar                                                      ... Respondent

                     PRAYER: Civil Miscellaneous Appeal filed under Section 47 of Guardian
                     and Wards Act, 1890 against the order dated 27.11.2014 passed in
                     Guardian and Ward Original Petition No.232 of 2011 (in the matter of
                     minor S.Jaswant aged about 3 years) by the Principle District Judge,
                     Kancheepuram District at Chengalpattu.
                                            For Appellant         : No Appearance

                                            For Respondent       : Mr.V.S.Jagadeesan


                                                            JUDGMENT

This Civil Miscellaneous Appeal has been filed against the order dated

27.11.2014 passed in Guardian and Ward Original Petition No.232 of 2011

Page NO:1/4

https://www.mhc.tn.gov.in/judis C.M.A.No.717 of 2015

(in the matter of minor S.Jaswant aged about 3 years) by the Principle

District Judge, Kancheepuram District at Chengalpattu.

2. When the matter was taken up for hearing on 25.03.2021, there

was no representation for the learned counsel on both sides. Thereafter, the

matter was directed to be posted under the caption 'for dismissal' on

29.03.2021.

3. On 29.03.2021, at the request of the learned counsel, the matter

was directed to be posted after two weeks. Thereafter, when the matter was