A.Govindarajan vs G.Indra
2023 Latest Caselaw 8918 Mad

                                                                                C.M.A.(MD)No.665 of 2017


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 24.07.2023

                                                    CORAM:

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                    AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                           C.M.A.(MD)No.665 of 2017



                     A.Govindarajan                                           ...Appellant

                                                          /Vs./

                     G.Indra                                                   ...Respondent


                     PRAYER:- Civil Miscellaneous Appeal - filed under Section 19 of
                     Family Courts Act, to set aside the judgement and decree made in
                     H.M.O.P.No.87 of 2016 on the file of the Family Court, Sivagangai dated
                     31.05.2017 and to allow this civil miscellaneous appeal by granting
                     divorce dissolving the marriage between the appellant and the respondent
                     on 24.03.1985 at Nedodai Village.


                                          For Appellant           : Ms.Jainab Beevi

                                          For Respondent          : Mr.K.K.Udhayakumar
                                                                    Amicus Curiae




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https://www.mhc.tn.gov.in/judis
                                                                              C.M.A.(MD)No.665 of 2017




                                                     JUDGMENT

(Judgment of the Court was made by DR.ANITA SUMANTH , J.)

Ms.S.Jainab Beevi, learned counsel for the appellant on record

has filed a memo to the effect that she is unable to contact her client and

hence, reports no instructions.

2.Mr.K.K.Udhayakumar, who is appointed as amicus curiae

also has no submissions to state.

3.Since this CMA is of the year 2017, challenging the grant of

divorce on 24.03.1985, it appears clear to us that neither party wishes to

pursue this matter. Thus, this Civil Miscellaneous Appeal is closed. No

order as to costs.

[A.S.M.J.,] & [R.V.J.,] 24.07.2023 NCC :Yes/No Index :Yes/No Internet :Yes msa

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.665 of 2017

To:

1. The Family Court, Sivagangai

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

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.665 of 2017

DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

msa

Order made in C.M.A.(MD)No.665 of 2017

Dated:

24.07.2023

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