S.Rajaa vs P.Kavitha
2023 Latest Caselaw 5536 Mad

                                                                                C.M.A.No.1568 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 06.06.2023

                                                          CORAM

                           THE HON'BLE MRS. JUSTICE J.NISHA BANU
                                            AND
                     THE HON'BLE MR. JUSTICE D.BHARATHACHAKRAVARTHY

                                                  C.M.A.No.1568 of 2017


                     S.Rajaa                                               ... Appellant
                                                            Vs.

                     1. P.Kavitha

                     2. Loganathan
                     (2nd respondent already given up)\                    ... Respondents


                                  Civil Miscellaneous Appeal filed under Section 19 of the Family

                     Court Act,1984 against the order and decree dated 14.08.2014 made in

                     H.M.O.P.No.122 of 2012 on the file of Family Court, Coimbatore

                     dimissing the petition filed under Section 13((1)(i)(a) of the Hindu

                     Marriage Act, 1955.



                                       For Appellant     : No appearance



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                                                                              C.M.A.No.1568 of 2017

                                                    JUDGMENT

When the matter was called on 08.12.2022, there was no

representation for the appellant and it was directed to be posted under the

caption 'for dismissal' on 15.12.2022. Subsequently, the matter was

posted on 05.06.2023. On 05.06.2023, when the matter was called, there

was no representation for the appellant. Hence, the Registry was directed

to post the matter under the caption 'for dismissal' on 06.06.2023. Even

today, there is no representation for the appellant. Therefore, we have no

other option except to dismiss the appeal for non-prosecution.

Accordingly, the Civil Miscellaneous Appeal is dismissed for non-

prosecution. No costs.

                                                                  (J.N.B,J.)    (D.B.C, J.)
                     Index             : Yes / No                       06.06.2023
                     Internet          : Yes
                     vsi

                     To
                     Family Court, Coimbatore

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J. NISHA BANU, J.

and D.BHARATHA CHAKRAVARTHY,J.

vsi

C.M.A.No.1568 of 2017

06.06.2023

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