Kannan Subramanian Tharmalingam vs Deepa Thiagarajan
2022 Latest Caselaw 4840 Mad

                                                                                    CMA.3689 of 2012


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 10.03.2022

                                                      CORAM

                                    THE HON'BLE MRS.JUSTICE J.NISHA BANU

                                       Civil Miscellaneous Appeal No.3689 of 2012
                                                   and M.P.No.1 of 2012

                Kannan Subramanian Tharmalingam
                Rep. By father and Power Agent
                T.Subramanian                                                 ... Appellant

                                                           Vs.

                Deepa Thiagarajan                                             ... Respondent

                          Civil Miscellaneous Appeal is filed under Order XLIII Rule 1(r) of Code
                of Civil Procedure, against the order dated 03.12.2012 passed in I.A.No.1249
                of 2012 in F.C.O.P.No.3182 of 2011 passed by the Principal Family Court at
                Chennai.

                                  For Appellant     : No appearance

                                  For respondent    : Ms.I.Sivakami

                                                      JUDGMENT

On earlier occasions, when the matter was posted on 12.03.2021,

26.03.2021 and 31.03.2021, there was no representation for the appellant.

Thereafter, the matter was listed on 09.03.2022, but there was no

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CMA.3689 of 2012

representation for the appellant. Therefore, the matter was directed to be posted

today under the caption for dismissal. Even today, when the matter is called,

there is no representation for the appellant. It shows that the appellant is not

interested to pursue the matter further. The CMA is of the year 2012. Hence,

the appeal is dismissed for non-prosecution. No costs. Consequenty, connected

miscellaneous petition is closed.

10.03.2022 Index:Yes/No nvsri

To

1. The Judge, Principal Family Court at Chennai.

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

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

CMA.3689 of 2012

J.NISHA BANU, J.

nvsri

C.M.A.No.3689 of 2012

10.03.2022

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