P.Rekha vs Vilangaiah @ Rajaji
2023 Latest Caselaw 3541 Mad

                                                                                         C.M.A.No.1761 of 2010

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 30.03.2023

                                                            CORAM :

                                     THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
                                                               and
                         THE HONOURABLE MRS.JUSTICE K.GOVINDARAJAN THILAKAVADI
                                                       C.M.A.No.1761 of 2010
                                                       and M.P.No.1 of 2010
                     P.Rekha                                                        ... Appellant

                                                                vs

                     Vilangaiah @ Rajaji                                            ... Respondent

                     Prayer: Civil Miscellaneous Appeal filed under Section 19 of the Family
                     Court Act, to set aside the order dated 26.03.2010, passed in O.P.No.1112
                     of 2005 on the file of 1st Additional Principal Judge, Family Court, Chennai,
                     by dismissing the same.


                                       For Appellant             : No appearance
                                       For Respondent            : Not ready in notice


                                                         JUDGMENT

(Judgment of the Court was delivered by D.Krishnakumar, J.)

https://www.mhc.tn.gov.in/judis C.M.A.No.1761 of 2010

When the matter taken up for hearing on 28.03.2023, there was no

representation on behalf of the appellant. Therefore, the matter was directed

to be list on 30.03.2023, under the caption 'for dismissal'. Today

(30.03.2023) also when the matter was called, none appeared for the

appellant.

2. Therefore, it can now be inferred that the appellant is not interested

to prosecute the matter. Accordingly, the civil miscellaneous appeal is

dismissed for “non prosecution”. There shall be no order as to costs.

Consequently, connected miscellaneous petition is closed.

                                                                              (D.K.K.J.)         (K.G.T.J.)

                                                                                       30.03.2023
                     Index : Yes/No
                     Neutral Citation : Yes/No

Speaking / Non- Speaking order

ata

D.KRISHNAKUMAR, J.

https://www.mhc.tn.gov.in/judis C.M.A.No.1761 of 2010

and K.GOVINDARAJAN THILAKAVADI, J.

ata

To

The I Additional Principal Judge, Family Court, Chennai.

C.M.A.No.1761 of 2010

30.03.2023

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