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Shanmugam vs Kasthuri
2023 Latest Caselaw 5540 Mad

Citation : 2023 Latest Caselaw 5540 Mad
Judgement Date : 6 June, 2023

Madras High Court
Shanmugam vs Kasthuri on 6 June, 2023
                                                                                C.M.A.No.1687 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.1687 of 2017


                     Shanmugam                                             ... Appellant
                                                            Vs.

                     Kasthuri                                              ... Respondent

                                  Civil Miscellaneous Appeal filed under Section 19 of the Family

                     Court Act,1984 against the decree and judgment dated 27.03.2017 made

                     in f.C.H.M.O.P.No.172 of 2016 on the file of Family Court, Dharmapuri.

                                       For Appellant     : No appearance


                                                       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

https://www.mhc.tn.gov.in/judis Page 1/3 C.M.A.No.1687 of 2017

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, Dharmapuri




https://www.mhc.tn.gov.in/judis Page 2/3 C.M.A.No.1687 of 2017

J. NISHA BANU, J.

and D.BHARATHA CHAKRAVARTHY,J.

vsi

C.M.A.No.1687 of 2017

06.06.2023

https://www.mhc.tn.gov.in/judis Page 3/3

 
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