D.Kirubakaran vs Grace Beulah
2022 Latest Caselaw 2052 Mad

                                                                               C.M.A(MD) No.1298 of 2011


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED: 08.02.2022

                                                          CORAM

                           THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                C.M.A(MD) No.1298 of 2011

                     D.Kirubakaran                             .. Appellant/Petitioner

                                                         vs.

                     Grace Beulah                              ..Respondent/Respondent

                     Prayer: Civil Miscellaneous Appeal filed under Section 39 of Special
                     Marriages Act, to set aside the fair and decretal order passed by the
                     learned Principal District Judge, Pudukkottai in S.M.O.P.No.53 of 2009,
                     dated 14.07.2008 by allowing this appeal.
                                        For Appellant     : No appearance
                                        For Respondent    : Mr.VR.Shanmuganathan


                                                        JUDGMENT

The appellant filed S.M.O.P.No.53 of 2009 to declare the special

marriage conducted between the parties as null and void. The said

petition was dismissed. Against the order of dismissal, the present appeal

has been filed.

https://www.mhc.tn.gov.in/judis C.M.A(MD) No.1298 of 2011

2. Appellant called absent. Hence, the appeal is dismissed for

default. No costs.

08.02.2021

Index:Yes/No Internet:Yes/No am

To

1.The Principal District Judge, Pudukkottai.

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

https://www.mhc.tn.gov.in/judis C.M.A(MD) No.1298 of 2011

RMT.TEEKAA RAMAN,J

am

JUDGMENT MADE IN

C.M.A(MD) No.1298 of 2011

08.02.2021

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