K.Dhandapani vs Mrs.Manjula @ Jeyachitra
2023 Latest Caselaw 10530 Mad

                                                                                              A.S.No.117 of 2013

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         DATED: 16.08.2023

                                                                  CORAM:

                                      THE HON'BLE MR.JUSTICE K.KUMARESH BABU

                                                          A.S.No.117 of 2013
                                                        and M.P.No.1 of 2013

                      K.Dhandapani                                                              ...Appellant

                                                                    vs.


                      Mrs.Manjula @ Jeyachitra                                                 ...Respondent

                      Prayer: Appeal Suit filed under Section 19 of FC Act r/w under Section 96 of

                      Civil Procedure Code, against the judgment and decree passed in O.S.No.25 of

                      2009 on the file of the Family Court, Coimbatore dated 19.08.2011.

                                      For Appellant           :     Mr.T.Sathyaseelan – No appearance

                                       For Respondent         :     Mr.Ananda Gomathy Sivakumar

                                                       JUDGMENT

When the matter was taken up for hearing on previous occasions on

13.06.2023, 20.06.2023 & 12.07.2023, there was no representation on behalf of

the appellant and the matter was directed to be listed after two weeks.

2.When the matter was taken up for hearing on 28.07.2023, there was no

representation on behalf of the appellant and the matter was directed to be listed

under the caption “for dismissal”. https://www.mhc.tn.gov.in/judis

3.When the matter is taken up for hearing today, there is no representation

A.S.No.117 of 2013

on the side of the appellant. Hence, the Appeal Suit is dismissed for default.

There shall be no order as to costs. Consequently, the connected miscellaneous

petition is closed.

16.08.2023

Index: Yes/No Speaking order: Yes/No pam

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

A.S.No.117 of 2013

To

The Family Court, Coimbatore.

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

A.S.No.117 of 2013

K.KUMARESH BABU, J.

pam

A.S.No.117 of 2013

16.08.2023

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