Geetha vs N.Vijayakumar
2022 Latest Caselaw 15395 Mad

                                                                          CMA (MD)Nos.202 and 203 of 2015

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 15.09.2022

                                                         CORAM

                                    THE HON'BLE MRS JUSTICE J. NISHA BANU
                                                     AND
                                  THE HON'BLE MR JUSTICE N. ANAND VENKATESH

                                        CMA (MD)No.202 and 203 of 2016 and
                                     CMP No.2796 of 2016 in CMA(MD) No.203/2016

                     Geetha                                                       .. Appellant/
                                                                                        Petitioner
                                                                                  in both appeals

                                                           Vs.

                     N.Vijayakumar                                        .. Respondent/
                                                                                respondent
                                                                                in both appeals

                     Prayer :        Civil Miscellaneous Appeals are filed under Section 19 of the
                     Family Courts Act, 1955 against the judgment and decree dated 23.12.2015
                     on the file of the Family Court, Madurai in HMOP Nos.216 and 160 of
                     2007.


                                       For Appellant       : Mr.K.Sekar
                                       For respondent      : No appearance




                     Page 1 of 3



https://www.mhc.tn.gov.in/judis
                                                                            CMA (MD)Nos.202 and 203 of 2015



                                                   COMMON JUDGMENT

                     J. NISHA BANU,J.

and N. ANAND VENKATESH,J.

The learned counsel for the appellant submitted that in spite of his

best efforts, there has been absolutely no response from the appellant. That

apart, it is seen that the sole respondent had died. In view of the same,

nothing survives in these appeals. Accordingly, these appeals are closed.

No costs. consequently connected Miscellaneous Petition is closed.

(J.N.B.,J.) (N.A.V.,J.) 15.09.2022

Index : Yes/No Internet : Yes RR To

1.The Family Court, Madurai.

2.The VR Section Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis CMA (MD)Nos.202 and 203 of 2015

J. NISHA BANU,J.

and N. ANAND VENKATESH,J.

RR

CMA (MD)Nos.202 and 203 of 2016

15.09.2022

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