Arunmozhi vs P.Kumar
2023 Latest Caselaw 4006 Mad

                                                                                CMSA(MD).No.3 of 2012


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 10.04.2023

                                                     CORAM

                              THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                            C.M.S.A(MD)No.3 of 2012
                                                     and
                                             M.P(MD) No.1 of 2012


                     Arunmozhi                          ....Appellant/Respondent/ Respondent

                                                         Vs.

                     P.Kumar                              ... Respondent/Appellant/Petitioner


                     PRAYER:- Civil Miscellaneous Second Appeal filed under Section
                     13(1) A read with 28 of Hindu Marriage Act, read with 100 of C.P.C,
                     against the judgment and decree passed in C.M.A.No.11 of 2008, dated
                     08.06.2010, on the file of the learned District Judge, Karur in
                     H.M.O.P.No.29 of 2006, dated 14.12.2007, on the file of the learned
                     Sub-Court, Kulithalai, Karur District.




                                        For Appellant         : No Appearance

                                        For Respondent        : No Appearance



                     1/4

https://www.mhc.tn.gov.in/judis
                                                                          CMSA(MD).No.3 of 2012




                                                   JUDGMENT

Though the matter was listed on 05.04.2023, there was no

representation on the side of the appellant. Hence, the matter is listed

today under the caption “For Dismissal”. Even today, there is no

representation on the side of the appellant. Hence, the Civil

Miscellaneous Second Appeal stands dismissed for default. There shall

be no order as to costs. Consequently, connected Miscellaneous Petition

is closed.

                                                                            10.04.2023

                     Index             : Yes/No
                     Internet          : Yes/No
                     NCC               : Yes/No
                     ebsi

https://www.mhc.tn.gov.in/judis CMSA(MD).No.3 of 2012

To

1.The District Judge, Karur.

2. The Sub-Court, Kulithalai, Karur District.

3.The Section Officer, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis CMSA(MD).No.3 of 2012

R.VIJAYAKUMAR,J.

ebsi

Judgement made in C.M.S.A(MD)No.3 of 2012

10.04.2023

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