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R.Thirumoorthy vs Nalini
2023 Latest Caselaw 5674 Mad

Citation : 2023 Latest Caselaw 5674 Mad
Judgement Date : 7 June, 2023

Madras High Court
R.Thirumoorthy vs Nalini on 7 June, 2023
                                                                                C.M.A.No.2576 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 07.06.2023

                                                          CORAM

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

                                                  C.M.A.No.2576 of 2017


                     R.Thirumoorthy                                        ... Appellant
                                                            Vs.

                     Nalini                                                ..Respondent

                                  Civil Miscellaneous Appeal filed under Section 19 of the Family

                     Court Act,1984 against the Judgement and decree dated 21.02.2017 in

                     H.M.O.P.No.132 of 2007 on the file of the Principal Family Judge,

                     Coimbatore.

                                       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 22.12.2022. Subsequently, the matter was

posted on 06.06.2023. On 06.06.2023, when the matter was called, there

https://www.mhc.tn.gov.in/judis Page 1/3 C.M.A.No.2576 of 2017

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

to post the matter under the caption 'for dismissal' on 07.06.2023. 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                           07.06.2023
                     Internet     : Yes
                     vsi




                     To

The Principal Family Judge, Coimbatore.

J. NISHA BANU, J.

https://www.mhc.tn.gov.in/judis Page 2/3 C.M.A.No.2576 of 2017

and D.BHARATHA CHAKRAVARTHY,J.

vsi

C.M.A.No.2576 of 2017

07.06.2023

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

 
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