K.R.Radhakrishnan vs Mrs.Bobby @ Narmadha
2022 Latest Caselaw 16770 Mad

                                                                                        AS.No.417/2011




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 20.10.2022

                                                        CORAM:

                                    THE HONOURABLE MR.JUSTICE S.S.SUNDAR

                                                         AND

                                     THE HONOURABLE MRS. JUSTICE N.MALA

                                           AS.No.417/2011 & MP.No.1/2011

                    K.R.Radhakrishnan                                                 .. Appellant

                                                             Vs.

                    1.Mrs.Bobby @ Narmadha
                    2.Divya Bharathi [Minor]
                    3.J.Bharathwaj [Minor]
                      RR2&3 are represented by their
                      mother and natural guardian, the 1st
                      respondent herein.                                              .. Respondents

                    Prayer:- Appeal Suit filed under section 19[1] of the Family Court Act,
                    against the Decree and Judgment in OS.NO.90/2006 dated 12.07.2011 on
                    the file of the learned II Additional Judge, Family Court, Chennai.

                                      For Appellant      :         Mr.S.S.Vasudevan

                                      For Respondents    :         Mr.D.Venkateswaran



https://www.mhc.tn.gov.in/judis                              1
                                                                                             AS.No.417/2011




                                                           JUDGMENT

[Judgment of the Court was delivered by S.S.SUNDAR, J.,]

(1) When the above Appeal Suit was listed on 14.06.2022, this Court,

after recording the fact that the learned counsel for the appellant

reported no instructions, issued notice to the appellant returnable by

15.07.2022.

(2) Now, it is learnt that the appellant is no more and therefore, the

Registry has noted that the appellant as ''died'' in the cause title.

(3) In view of the same, this Court is of the view that no useful purpose

will be served by keeping this Appeal pending.

(4) Hence, the Appeal Suit is dismissed as abated. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                                      [SSSRJ]        [NMJ]
                                                                                            20.10.2022
                    AP
                    Internet : Yes





                                                    AS.No.417/2011




                    To

1.The II Additional Judge Family Court, Chennai.

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

AS.No.417/2011

S.S.SUNDAR, J., AND N.MALA, J.,

AP

AS.No.417/2011

20.10.2022

https://www.mhc.tn.gov.in/judis 4