A.R.Chokkalingam vs Sophi
2022 Latest Caselaw 10717 Mad

                                                                         C.M.A.No.3306 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 21.06.2022

                                                      CORAM:

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

                                               C.M.A.No.3306 of 2013
                                                       and
                                                 M.P.No.1 of 2013

                     A.R.Chokkalingam                                          .. Appellant

                                                           Vs.

                     Sophi                                                     .. Respondent


                     Prayer: This Civil Miscellaneous Appeal is filed under Section 19(1) of

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

                     06.12.2012 made in I.A.No.523 of 2012 in O.P.No.3536 of 2010 on the

                     file of the Principal Family Court, Chennai.


                                          For Appellant      : No appearance

                                          For Respondent     : No appearance




                                                  JUDGMENT

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

C.M.A.No.3306 of 2013

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

When the matter was taken up for hearing on 16.06.2022, there

was no representation on behalf of the appellant and respondent. Hence,

the matter was directed to be posted today under the caption 'for

dismissal'. Even today also, there is no representation for the appellant

and respondent. 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)
                                                                             21.06.2022


                     krk
                     Index                 : Yes / No
                     Internet              : Yes / No

                     To

1.The Principal Judge, Family Court, Chennai.

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

V.M.VELUMANI, J.

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

C.M.A.No.3306 of 2013

and S.SOUNTHAR, J.

krk

C.M.A.No.3306 of 2013

21.06.2022

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