M.Kannan vs Saranya
2023 Latest Caselaw 135 Mad

                                                                            C.M.A.No.2850 of 2022

                                  THE HIGH COURT OF JUDICATURE AT MADRAS
                                                    DATED: 03.01.2023
                                                        CORAM:
                           THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                             AND
                     THE HONOURABLE MR.JUSTICE SATHI KUMAR SUKUMARA KURUP

                                                  C.M.A.No.2850 of 2022
                                                           and
                                                  C.M.P.No.22165 of 2022

                     M.Kannan                                                ...Appellant

                                                           Vs.

                     Saranya                                                 ...Respondent


                     Prayer: Civil Miscellaneous Appeal filed under Section 19 of the Family
                     Courts Act against the fair and decreetal order dated 23.02.2018 made in
                     I.A.No.134 of 2015 in M.O.P.No.122 of 2014 on the file of the District
                     Judge, Family Court, Puducherry.


                                  For Appellant      : Mr.V.Vasanthakumar
                                  For Respondent     : Mr.G.Rajan


                                                       **********




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                   C.M.A.No.2850 of 2022




                                                      JUDGMENT

(Judgment of the Court was made by R.SUBRAMANIAN, J.)

It is stated that the main M.O.P.No.122 of 2014 has been

disposed of on 06.03.2020 itself and as such nothing survives in this Civil

Miscellaneous Appeal.

2. Hence, this Civil Miscellaneous Appeal is dismissed as having

become infructuous. No costs. Consequently, the connected miscellaneous

petition is closed.

                                                                        (R.S.M.,J.)    (S.S.K.,J.)
                                                                              03.01.2023

                     dsa

                     Index    :No
                     Internet :Yes
                     Non-Speaking order

https://www.mhc.tn.gov.in/judis C.M.A.No.2850 of 2022

To:-

The District Judge, Family Court, Puducherry.

https://www.mhc.tn.gov.in/judis C.M.A.No.2850 of 2022

R.SUBRAMANIAN, J.

and SATHI KUMAR SUKUMARA KURUP, J.

dsa

C.M.A.No.2850 of 2022

03.01.2023

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