G.Venkatachalam vs Chendu Ammal
2023 Latest Caselaw 2084 Mad

                                                                                       C.M.A.No.841 of 2016

                                    IN T HE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED: 08.03.2023
                                                            CORAM
                                    THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN
                                                   C.M.A.No.841 of 2016
                                                            and
                                                 C.M.P Nos.732 & 733 of 2018

                     G.Venkatachalam                                              ... Appellant

                                                                ..Vs..

                     Chendu Ammal                                                 ... Respondent


                     Prayer: Civil Miscellaneous Appeal filed under Section 47 of Guardian and
                     Wards Act, against the judgment and decree in G.W.O.P No.39 of 2011
                     passed by the Principal District Judge, Vellore, dated 07.01.2016.

                                        For Appellant           : Mr.A.D.Janarthanan

                                        For Respondent          : Mr.C.Pushparaj
                                                                  For Mr.Purushothaman



                                                          JUDGMENT

When the matter came up for hearing today, the learned counsel for

the appellant submitted that both the children of the appellant had attained

https://www.mhc.tn.gov.in/judis C.M.A.No.841 of 2016

majority and therefore, the prayer sought for in this petition has become

infructuous.

2. Recording the aforesaid submission made by the learned counsel

for the appellant, this Civil Miscellaneous Appeal stands dismissed as

infructuous. Consequently, connected Miscellaneous Petitions are closed.

08.03.2023

Index:Yes/No Speaking/Non-speaking Order uma

To

1.The Principal District Judge Vellore.

2.The Section Officer V.R.Section, High Court of Madras.

https://www.mhc.tn.gov.in/judis C.M.A.No.841 of 2016

A.A.NAKKIRAN, J.

uma

C.M.A.No.841 of 2016 and C.M.P Nos.732 & 733 of 2016

08.03.2023

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