A.S.Muthu vs Priskillal
2022 Latest Caselaw 93 Mad

                                                                             C.M.A.(MD)No.1226 of 2011


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 03.01.2022

                                                       CORAM :

                                  THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                           C.M.A.(MD)No.1226 of 2011

                  A.S.Muthu                                           ...Appellant/Petitioner

                                                         Vs.


                  Priskillal                                          ...Respondent/Respondent

                  PRAYER: Civil Miscellaneous Appeal filed under Section 55 of the Indian
                  Divorce Act, against the judgment and decree made in I.D.O.P.No.5 of 2008,
                  dated 30.11.2010 on the file of the District Court, Kanyakumari at Nagercoil.


                                       For Appellant     :No Appearance
                                       For Respondent    :No Appearance


                                                  JUDGMENT

When the Civil Miscellaneous Appeal was taken up for hearing on

14.12.2021, there was no representation for the appellant and therefore, the

matter was posted under the caption 'for dismissal' on 03.01.2022. Even

today, i.e., 03.01.2022 there is no representation for the appellant.

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.1226 of 2011

S.ANANTHI, J.

vsd

2. In view of the same, the Civil Miscellaneous Appeal is dismissed for

non prosecution. No costs.

03.01.2022

Index :Yes/No Internet:Yes/No vsd

Note:In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate/litigant concerned.

To

1.The District Court, Kanyakumari at Nagercoil.

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

Judgment made in C.M.A.(MD)No.1226 of 2011

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