E.Balasubramanian vs B.Sangeetha
2023 Latest Caselaw 6753 Mad

                                                                                  C.M.A.No.2378 of 2021

                                   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.2378 of 2021
                                                           and
                                                   C.M.P.No.13444 of 2021


                     E.Balasubramanian                                       ... Appellant
                                                             Vs.

                     B.Sangeetha                                             ... Respondent

                                  Civil Miscellaneous Appeal filed under Section 19 of the Family

                     Court Act,1984 to set aside the decretal order and order dated

                     30.03.2021 passed in I.A.No.3 of 2020 in HMOP.No.87 of 2017 by the

                     Family Court, Thiruvallur.

                                        For Appellant     : Ms.S.Meenakshi

                                                        JUDGMENT

On earlier occasion, i.e., on 20.06.2023, when the matter came up

for hearing, the appellant was not present. Therefore, the case was listed

under the caption 'for dismissal' today.

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2. It is seen that the appeal is of the year 2021. Till date, no notice

was served on the respondent. The appeal is filed as against the order of

maintenance. Learned counsel for the appellant seeks for adjournment.

We are not inclined for adjournment. Even otherwise, it is seen that the

appellant is employed in TATA Consultancy Service and getting a salary

of Rs.65,000/- per month. The trial Court had only ordered Rs.10,000/-

to the daughter as interim monthly maintenance and litigation expenses.

3. In that view of the matter, even on merits, we were are not

inclined to entertain this Appeal. Therefore, the Civil Miscellaneous

Appeal is dismissed. No costs. Consequently, connected miscellaneous

petition is closed.

                                                                          (J.N.B,J.)    (D.B.C, J.)
                     Index              : Yes / No                              21.06.2023
                     Internet           : Yes
                     vsi

                     To


                     The Family Court Judge,
                     Thiruvallur.

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J. NISHA BANU, J.

and D.BHARATHA CHAKRAVARTHY,J.

vsi

C.M.A.No.2378 of 2021

21.06.2023

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