B.Santhanakrishnan vs Mrs.Vasanthalakshmi
2022 Latest Caselaw 11768 Mad

                                                                         C.M.A.No.1016 of 2017


                                  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.1016 of 2017
                                                       and
                                               C.M.P.No.5758 of 2017

                     B.Santhanakrishnan                                       .. Appellant

                                                          Vs.

                     1.Mrs.Vasanthalakshmi

                     2.Yogitkrishnan ( Minor)
                        rep by his
                       Mother and natural guardian
                       Vasanthalakshmi                                          .. Respondents



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

                     Family Courts Act, 1984, to set aside the fair and decreetal order dated

                     05.07.2016 made in I.A.No.1067 of 2015 in H.M.O.P.No.2338 of 2014

                     on the file of the III Additional Principal Judge, Family Court, Chennai.


                                          For Appellant     : No appearance

                                          For Respondents : R.Renga Ramanujam
https://www.mhc.tn.gov.in/judis
                     1/3
                                                                          C.M.A.No.1016 of 2017


                                                     JUDGMENT

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

When the matter was taken up for hearing on 30.06.2022, 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 Appeal is dismissed for default. Consequently, the

connected Miscellaneous Petition is closed. No costs.

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

mrp

To

1. III Additional Family Court, Chennai.

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

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

C.M.A.No.1016 of 2017

V.M.VELUMANI, J.

and S.SOUNTHAR, J.

mrp

C.M.A.No.1016 of 2017

04.07.2022

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