K.Vindar Kumar vs M.Selvarani
2023 Latest Caselaw 6746 Mad

                                                                                 C.M.A.No.1735 of 2011

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 21.06.2023

                                                          CORAM

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

                                                  C.M.A.No.1735 of 2011


                     K.Vindar Kumar                                        ... Appellant
                                                            Vs.

                     M.Selvarani                                           ... Respondent

                                  Civil Miscellaneous Appeal filed under Section 19 of the Family

                     Court Act,1984 against the order and decree of the learned Family Court

                     Judge at Coimbatore in H.M.O.P.No.927 of 2008 dated 18.09.2009

                                       For Appellant     : No appearance


                                                       JUDGMENT

When the matter was called on 09.06.2023, there was no

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

caption 'for dismissal' on 12.06.2023. Subsequently, at the request of the

learned counsel for the appellant, the matter was posted on 12.06.2023 &

13.06.2023. On 20.06.2023, when the matter was called, there was no https://www.mhc.tn.gov.in/judis Page 1/3 C.M.A.No.1735 of 2011

representation for the appellant. Hence, the Registry was again directed

to post the matter under the caption 'for dismissal' on 21.06.2023. Even

today, when the matter is called, 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                          21.06.2023
                     Internet        : Yes
                     vsi

                     To


                     The Family Court Judge,
                     Coimbatore.

https://www.mhc.tn.gov.in/judis Page 2/3 C.M.A.No.1735 of 2011

J. NISHA BANU, J.

and D.BHARATHA CHAKRAVARTHY,J.

vsi

C.M.A.No.1735 of 2011

21.06.2023

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