V.Balasaravanan vs P.Kavitha
2022 Latest Caselaw 15559 Mad

                                                                                 C.M.A.(MD)No.758 of 2012

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     Dated : 20.09.2022

                                                          CORAM

                                  THE HONOURABLE MRS. JUSTICE R. THARANI

                                                  C.M.A.(MD)No.758 of 2012
                                                  and M.P.(MD)No.1 of 2012
                 V.Balasaravanan                               .. Appellant / Petitioner
                                                            Vs.
                 P.Kavitha                                     .. Respondent / Respondent


                 Prayer: This Civil Miscellaneous Appeal is filed under Section 47 (a) of the
                 Guardian and Wards Act, 1890, against the fair and decreetal order, dated
                 30.03.2012, passed in G.W.O.P.No.9 of 2008, on the file of the Principal
                 District Court, Thiruchirappalli.


                                  For Appellant                : Mr.D.Nallathambi
                                  For Respondent               : Mr.N.C.Ashok Kumar

                                                         JUDGMENT

This Civil Miscellaneous Appeal has been filed against the against

the order, passed in G.W.O.P.No.9 of 2008, on the file of the Principal

District Court, Thiruchirappalli, dated 30.03.2012. The appellant herein is the

petitioner and the respondent herein is the respondent in the original

Petition.

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.758 of 2012

2. Both sides present. Records perused.

3. This Appeal was filed in the year 2012 against the order in

G.W.O.P.No.9 of 2008. In the G.W.O.P.No.9 of 2008, the elder son of the

petitioner/appellant was studying 7th standard and his date of birth was

mentioned as 06.10.1999. The younger son of the petitioner / appellant was

studying 3rd standard and his date of birth was mentioned as 21.09.2003.

4. Now, both the minors attained majority. Hence, this Appeal is

dismissed as infructuous. No costs. Consequently, connected Miscellaneous

Petition is closed.

                                                                                      20.09.2022
                 Index    : Yes/No
                 Internet : Yes/No
                 Ls

Note : In view of the present lock down owing to COVID – 19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.758 of 2012

To

1.The Principal District Court, Thiruchirappalli.

2.The Section Officer, V.R. Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.758 of 2012

R. THARANI, J.

Ls

Judgment made in C.M.A.(MD)No.758 of 2012

20.09.2022

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