A.Mahalakshmi vs V.Kumaresan
2022 Latest Caselaw 13605 Mad

                                                              C.M.A.Nos.2645, 2818 & 2819 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 01.08.2022

                                                     CORAM:

                                  THE HONOURABLE MS.JUSTICE V.M.VELUMANI
                                                   and
                                   THE HONOURABLE MR.JUSTICE S.SOUNTHAR


                                        C.M.A.Nos.2645, 2818 & 2819 of 2018
                                        and C.M.P.Nos.19968 & 21500 of 2018

                  A.Mahalakshmi                               ... Appellant in all C.M.As.

                                                       Vs.
                  V.Kumaresan                                 ... Respondent in all C.M.As.

                  Prayer in C.M.A.No.2645 of 2018: This Civil Miscellaneous Appeal is filed
                  under Section 19 of the Family Court Act, 1984, read with Section 47 of the
                  Guardian and Wards Act, against the judgment and decree dated 05.04.2018
                  made in FCGWOP.No.4 of 2017 on the file of the Family Court at Chengalpet,
                  Kancheepuram District.


                  Prayer in C.M.A.No.2818 of 2018: This Civil Miscellaneous Appeal is filed
                  under Section 19 of the Family Court Act, 1984, against the judgment and
                  decree dated 05.04.2018 made in F.C.O.P.No.123 of 2017 on the file of the
                  Family Court at Chengalpet, Kancheepuram District.



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https://www.mhc.tn.gov.in/judis
                                                                    C.M.A.Nos.2645, 2818 & 2819 of 2018

                  Prayer in C.M.A.No.2819 of 2018: This Civil Miscellaneous Appeal is filed
                  under Section 19 of the Family Court Act, 1984, against the judgment and
                  decree dated 05.04.2018 made in F.C.O.P.No.124 of 2017 on the file of the
                  Family Court at Chengalpet, Kancheepuram District.
                                                        (In all C.M.As.)
                                            For Appellant    : Mr.Hemanth Kumar

                                            For Respondent    : M/s.G.Ramesh Kumar


                                                COMMON JUDGMENT
                                  [Judgment of the Court was delivered by V.M.VELUMANI,J.]

                             The learned counsel appearing for the appellant reported 'no

                  instructions'.



                             2.Recording the submission of the learned counsel appearing for the

                  appellant, these Civil Miscellaneous Appeals are dismissed. Consequently

                  connected Miscellaneous Petitions are closed. No costs.



                                                                           (V.M.V., J)   (S.S., J)
                                                                                  01.08.2022

                  Index : Yes / No
                  gsa


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https://www.mhc.tn.gov.in/judis
                                                  C.M.A.Nos.2645, 2818 & 2819 of 2018




                  To

                  1.The Judge,
                    Family Court at Chengalpet,
                    Kancheepuram District.

                  2.The Section Officer,
                    VR Section,
                    High Court,
                    Madras.




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https://www.mhc.tn.gov.in/judis
                                      C.M.A.Nos.2645, 2818 & 2819 of 2018


                                                  V.M.VELUMANI,J.

and S.SOUNTHAR,J.

(gsa)

C.M.A.Nos.2645, 2818 & 2819 of 2018

01.08.2022

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