P.R.Rajan vs M.P.Dakshayani
2022 Latest Caselaw 11687 Mad

                                                            CMP.No.8481 of 2022 & CMA Sr.No.60870 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 01.07.2022

                                                    CORAM:


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

                                              C.M.P.No.8481 of 2022
                                                      and
                                            C.M.A.Sr.No.60870 of 2019


                  P.R.Rajan                                      ... Petitioner/Appellant

                                                      Vs.

                  M.P.Dakshayani                                  ... Respondent/ Respondent

                  Prayer in CMP.No.8481 of 2022: This Civil Miscellaneous Petition is filed
                  under Section 19(3) of the Family Court Act to condone the delay of 6 days in
                  filing CMA against the order in O.P.No.118 of 2016.


                  Prayer in CMA.Sr.No.60870 of 2019: This Civil Miscellaneous Appeal is
                  filed under Section 19 of the Family Courts Act, 1984 to set aside the Judgment
                  and Decree of dismissal passed by the V Additional Family Court in
                  O.P.No.118 of 2016, dated 03.12.2018 and dissolve the marriage between the
                  petitioner and the respondent dated 11.11.1988.

                  1/3


https://www.mhc.tn.gov.in/judis
                                                               CMP.No.8481 of 2022 & CMA Sr.No.60870 of 2019

                                           For Petitioner    : No Appearance



                                                     JUDGMENT

(Judgment of the Court was delivered by V.M.VELUMANI,J.)

When the matter was taken up for hearing on 29.06.2022, there was no

representation on behalf of the appellant. Hence, the matter was directed to be

posted today under the caption 'for dismissal'. Even today also, there is no

representation for the appellant. Therefore, this Civil Miscellaneous Petition is

dismissed for default. Consequently, connected CMA.SR.No.60870 of 2019 is

rejected.

(V.M.V., J) (S.S., J) 01.07.2022 mrp

To

1.The V Additional Judge, Family Court, Salem.

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

https://www.mhc.tn.gov.in/judis CMP.No.8481 of 2022 & CMA Sr.No.60870 of 2019

V.M.VELUMANI,J.

and S.SOUNTHAR,J.

mrp

C.M.P.No.8481 of 2022 in C.M.A.Sr.No.60870 of 2019

01.07.2022

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