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J.Srinivasalu vs D.Jayanthi
2022 Latest Caselaw 9560 Mad

Citation : 2022 Latest Caselaw 9560 Mad
Judgement Date : 7 June, 2022

Madras High Court
J.Srinivasalu vs D.Jayanthi on 7 June, 2022
                                                                            C.M.A.No.2476 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 07.06.2022

                                                        CORAM:

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


                                               C.M.A.No.2476 of 2018


                  J.Srinivasalu                                                  ... Appellant

                                                         Vs.

                  D.Jayanthi                                                    ... Respondent


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

                  Court Act, 1984, against the judgment and decree dated 23.01.2018 in

                  H.M.O.P.No.80 of 2008 on the file of learned VII Principal Judge, VII

                  Additional Family Court, Chennai.



                                        For Appellant     : Mr.S.L.Venkatesan

                                        For Respondent    : No appearance



                  1/3


https://www.mhc.tn.gov.in/judis
                                                                             C.M.A.No.2476 of 2018

                                                   JUDGMENT

(Judgment of this Court was made by V.M.VELUMANI,J.)

Mr.S.L.Venkatesan, the learned counsel appearing for the appellant

submitted that the appellant died and nothing survives in the appeal.

2.Recording the submission made by the learned counsel appearing for

the appellant, this Civil Miscellaneous Appeal is dismissed as abated. No

costs.

(V.M.V., J) (S.S., J) 07.06.2022

kj

To

1.VII Principal Judge VII Additional Family Court Chennai.

2.The Section Officer VR Section High Court Madras.

https://www.mhc.tn.gov.in/judis C.M.A.No.2476 of 2018

V.M.VELUMANI,J.

and S.SOUNTHAR,J.

kj

C.M.A.No.2476 of 2018

07.06.2022

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

 
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