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V.Ragunath vs S.Gomathy
2022 Latest Caselaw 10481 Mad

Citation : 2022 Latest Caselaw 10481 Mad
Judgement Date : 17 June, 2022

Madras High Court
V.Ragunath vs S.Gomathy on 17 June, 2022
                                                                            C.M.A.No.1408 of 2020

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 17.06.2022

                                                        CORAM:

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

                                               C.M.A.No.1408 of 2020


                  V.Ragunath                                                ... Appellant


                                                         Vs.



                  S.Gomathy                                                 ... Respondent

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

                  Family Court Act, against the judgment and decree dated 22.07.2020 made in

                  H.M.O.P.No.51 of 2018 on the file of the Family Court, Cuddalore.



                                        For Appellant     : No appearance

                                        For Respondent: Ms.S.Shiva Priya
                                                      for Mr.V.Balamurugane
                                                  JUDGMENT

https://www.mhc.tn.gov.in/judis C.M.A.No.1408 of 2020

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

When the matter was taken up for hearing on 14.06.2022, 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, there is no

representation on behalf of the appellant. Therefore, the Civil Miscellaneous

Appeal is dismissed for default. No costs.

(V.M.V., J) (S.S., J) 17.06.2022

Index : Yes / No kj

To

1.The Judge Motor Accident Claims Tribunal Family Court, Chennai.

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

V.M.VELUMANI,J.

and

https://www.mhc.tn.gov.in/judis C.M.A.No.1408 of 2020

S.SOUNTHAR,J.

kj

C.M.A.No.1408 of 2020

17.06.2022

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

 
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