R.Venkatachalam vs Thangammal
2022 Latest Caselaw 4251 Mad

                                                                                 CMSA.No.22 of 2011

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 04.03.2022

                                                          CORAM

                                   THE HONOURABLE MRS.JUSTICE J.NISHA BANU

                                     Civil Miscellaneous Second Appeal No.22 of 2011
                                                     & M.P.No.1 of 2011

                     R.Venkatachalam                                         ... Appellant

                                                              ..Vs..

                     Thangammal                                               ... Respondent


                     Prayer: This Civil Miscellaneous Second Appeal has been filed under
                     section 28 of Hindu Marriage Act, read with 100 Code of Civil Procedure
                     against the judgment and decree dated 04.01.2011 made in C.M.A.No.4 of
                     2010 on the file of the Principal District Court, Namakkal reversing the
                     Order and decree of divorce dated 22.12.2009 made in HMOP No.137 of
                     2006 on the file of the Subordinate Judge, Namakkal.


                                     For Appellant      : Mr.R.Ezhilarasan

                                     For respondent     : Ms.Zeenath Begam




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https://www.mhc.tn.gov.in/judis
                                                                                    CMSA.No.22 of 2011

                                                         JUDGMENT

When the matter is taken up today, the learned counsel for the

appellant would state that even though he had sent a registered letter to the

appellant seeking for instructions in this matter, he has not received any

instructions from his client.

2. Hence, this Civil Miscellaneous Second Appeal is dismissed for

non prosecution. Consequently connected miscellaneous petition is closed.

No costs.

04.03.2022 Index:yes/no Internet:yes

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To

1. The Principal District Judge, Namakkal

2. The Subordinate Judge, Namakkal.

https://www.mhc.tn.gov.in/judis CMSA.No.22 of 2011

J.NISHA BANU, J.

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Civil Miscellaneous Second Appeal No.22 of 2011

04.03.2022

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