R.Krishnamoorthy vs Sangeetha
2023 Latest Caselaw 15740 Mad

Madras High Court

R.Krishnamoorthy vs Sangeetha on 6 December, 2023

                                                                              C.M.S.A.(MD).No.44 of 2016




                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      Dated : 06.12.2023

                                                          CORAM:

                           THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                                 C.M.S.A.(MD)No.44 of 2016


                     R.Krishnamoorthy                                        ... Appellant

                                                           Vs.

                     Sangeetha                                               ... Respondent


                     PRAYER : Civil Miscellaneous Appeal filed under Section 28 of Hindu
                     Marriage Act r/w. Section 100 of the Civil Procedure Code, to set aside
                     the judgment and decree dated 04.07.2016 passed in C.M.A.No.27 of
                     2011 by the learned Principal District Judge, Karur by confirming the
                     judgment and decree of the learned Principal Subordinate Judge, Karur
                     passed in H.M.O.P.No.75 of 2005 dated 28.10.2011.
                                  For Appellant           : Mr.S.Vijayashanthi
                                  For Respondent          : Mr.R.Mathilagan

                                                        JUDGMENT

When the case was called up for hearing today, the learned counsel

appearing for the appellant represented that the appellant is passed away.

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

L.VICTORIA GOWRI, J.

Mrn

2.In view of the above, the Civil Miscellaneous Second Appeal is

dismissed as abated as against the appellant. There shall be no order as to

costs.

                                                                                        06.12.2023
                     NCC      : Yes / No
                     Index    : Yes / No
                     Internet : Yes
                     Mrn

                     To

1.The Principal District Judge, Karur.

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

06.12.2023

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