Kalaimathy vs R.Manila Gandhi
2023 Latest Caselaw 2088 Mad

                                                                                  C.M.A.No.1916 of 2000

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        Dated : 08.03.2023

                                                          CORAM

                                       THE HON'BLE MR.JUSTICE A.A.NAKKIRAN

                                                   C.M.A.No.1916 of 2000


                     Kalaimathy                                              ... Appellant


                                                               Vs.


                     R.Manila Gandhi                                         ... Respondent

                                  Civil Miscellaneous Appeal is filed under Section 28 of Hindu
                     Marriage Act, 1955, against the Judgement and Decree dated 30.04.1998
                     made in H.M.O.P.No.13 of 1994 on the file of the Sub-Judge,
                     Chidambaram, dissolving the marriage held on 02.09.1990 between the
                     appellant and the respondent.

                     For Appellant           : No Appearance

                     For Respondent          : Mr.R.Srinivas




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https://www.mhc.tn.gov.in/judis
                                                                                    C.M.A.No.1916 of 2000



                                                                               A.A.NAKKIRAN. J.,


                                                                                                     gbi
                                                         JUDGMENT

On 07.03.2023, when the matter was taken up for consideration there

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

list the matter on 08.03.2023 under the caption “for dismissal”. Accordingly,

the matter is listed today under the caption “for dismissal”. Even today,

there is no representation for the appellant. Hence, this appeal is dismissed

for non-prosecution. No costs.

                     gbi                                                                 08.03.2023

                     Index : yes/no
                     Internet : yes/no

Speaking Order/Non-Speaking Order

To

1.The Sub-Judge, Chidambaram.

2.The Section Officer, V.R.Section, High Court, Chennai.

C.M.A.No.1916 of 2000

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