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Kanagaveni vs Ponnusamy
2022 Latest Caselaw 4252 Mad

Citation : 2022 Latest Caselaw 4252 Mad
Judgement Date : 4 March, 2022

Madras High Court
Kanagaveni vs Ponnusamy on 4 March, 2022
                                                                                 CMSA.No.17 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.17 of 2011
                                      & M.P.No.1 of 2011 & CMP.No.2015 of 2022

                     Kanagaveni                                              ... Appellant

                                                             ..Vs..

                     Ponnusamy                                                         ...
                     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 05.02.2010 made in C.M.A.No.4 of
                     2008 on the file of the I Additional District Judge, Coimbatore confirming
                     the judgment and decree dated 31.10.2007 made in HMOP No.16 of 2006
                     on the file of the Subordinate Judge, Udumalpet.


                                     For Appellant      : Mr.D.Ravichandar




                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                   CMSA.No.17 of 2011



                                                         JUDGMENT

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

appellant reported that the sole appellant died.

2. Recording the same, this Civil Miscellaneous Second Appeal is

dismissed as abated. Consequently connected miscellaneous petitions are

closed. No costs.

04.03.2022 Index:yes/no Internet:yes

vrc

To

1. I Additional District Judge, Coimbatore.

2. The Subordinate Judge, Udumalpet.

https://www.mhc.tn.gov.in/judis CMSA.No.17 of 2011

J.NISHA BANU, J.

vrc

Civil Miscellaneous Second Appeal No.17 of 2011

04.03.2022

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

 
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