C.Bhaskar vs J.Gomathi
2023 Latest Caselaw 11356 Mad

                                                                                 C.M.S.A.No.56 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 28.08.2023

                                                         CORAM :

                                    THE HON'BLE MR. JUSTICE P.VELMURUGAN

                                                C.M.S.A. No. 56 of 2021
                                                         ----

                     C.Bhaskar                                                    ... Appellant

                                                           Vs.

                     J.Gomathi                                                   ... Respondent


                                     Civil Miscellaneous Second Appeal filed under Section 28 of
                     Hindu Marriage Act r/w 100 of Civil Procedure Code to set aside the fair
                     and decreetal order dated 08.12.2020 passed in C.M.A.No.4 of 2018 by the
                     learned Principal District Judge, Namakkal, reversing the fair and decretal
                     order dated 20.12.2017 passed by the learned Subordinate Judge,
                     Thiruchengode in H.M.O.P.No.121 of 2013.

                                     For Appellant        : No appearance

                                     For Respondent       : Mrs.Hema Sampath
                                                            Senior Counsel for
                                                            Mr.J.Ramakrishnan




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                                                                                 C.M.S.A.No.56 of 2021




                                                   JUDGMENT

When the matter was listed for hearing on 22.08.2023, there

was no representation for the appellant and the matter was directed to be

listed on 28.08.2023 under the caption ''for dismissal''.

2. Today, when the matter is taken up for hearing, the learned

Senior Counsel appearing for the respondent is present. However, there is

no representation for the appellant. Hence, this Civil Miscellaneous Second

Appeal is dismissed for non-prosecution. There shall be no order as to costs.

28.08.2023

Index: Yes/No Speaking Order/Non-Speaking Order Neutral Citation Case : Yes/No ms

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To

1.The Principal District Judge, Namakkal.

2.The Subordinate Judge, Thiruchengode.

3.The Section Officer, V.R.Section, High Court, Madras.

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P.VELMURUGAN, J.

ms

C.M.S.A.No.56 of 2021

28.08.2023

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