Selvakumar @ Sathish Kumar vs J.Femina Mary
2022 Latest Caselaw 1011 Mad

                                                                              CMA.No.168 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 21.01.2022

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                                 C.M.A.No.168 of 2021

                     Selvakumar @ Sathish Kumar                                   ... Appellant

                                                           Vs
                     J.Femina Mary                                                ... Respondent


                     Prayer: Civil Miscellaneous Appeal filed under Section 56 of the Indian
                     Divorce Act, praying to set aside the order made in I.D.O.P.No.173 of 2017
                     dated 08.03.2019 on the file of Principal District Judge, Salem and grant the
                     decree of divorce.
                                           For Appellant    : Mr.K.Sathish Kumar

                                                        *********

                                                   JUDGMENT

It is stated that the appellant died on 06.08.2021. The appeal

being against the dismissal of the divorce petition filed by the husband

nothing survives in this appeal.

https://www.mhc.tn.gov.in/judis CMA.No.168 of 2021

R.SUBRAMANIAN, J.

dsa

2. Hence, this Civil Miscellaneous Appeal is dismissed as having

become abated. No costs.

21.01.2022 Index: No Speaking order dsa

To The Principal District Judge, Salem.

CMA No.168 of 2021

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