Velmurugan vs Gangadevy
2022 Latest Caselaw 11767 Mad

                                                                         C.M.A.No.1546 of 2018


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 04.07.2022

                                                      CORAM:

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

                                              C.M.A.No. 1546 of 2018
                                                        and
                                              C.M.P.No. 12296 of 2018

                     Velmurugan                                                .. Appellant

                                                           Vs.

                     1.Gangadevy

                     2.Baby Suganthi(Minor)
                       Rep. By her natural guardian/
                       next friend and mother the first
                       Respondent herein.                                      .. Respondent



                     Prayer: This Civil Miscellaneous Appeal is filed under Section 19 of the

                     Family Courts Act, 1984, against the order and decreetal dated

                     02.04.2018 passed in I.A.No.271 of 2017 in M.O.P.No.187 of 2012 by

                     the Family Court, Pondicherry.

                                          For Appellant      : Mrs.S.Yogapriya
                                                               for Mr. V.R.Kamalanathan

                                          For Respondent     : No appearance
https://www.mhc.tn.gov.in/judis
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                                                                          C.M.A.No.1546 of 2018


                                                     JUDGMENT

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

Mrs.S.Yogapriya, learned counsel representing for

Mr.V.R.Kamalanathan submitted that the main O.P.No.187 of 2012 was

dismissed by the Family Court, Pondicherry on 20.09.2019 and hence,

nothing survives for adjudication in this appeal.

2. Recording the said submission made by the counsel for the

appellant, this Civil Miscellaneous Appeal is dismissed as infructuous.

Consequently, the connected Miscellaneous Petition is closed. No costs.

(V.M.V., J) (S.S., J) 04.07.2022

mrp

To

1.The Family Court, Pondicherry.

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

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

C.M.A.No.1546 of 2018

V.M.VELUMANI, J.

and S.SOUNTHAR, J.

mrp

C.M.A.No.1546 of 2018

04.07.2022

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