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S.Gopi vs M.Ilavarasi
2023 Latest Caselaw 3623 Mad

Citation : 2023 Latest Caselaw 3623 Mad
Judgement Date : 31 March, 2023

Madras High Court
S.Gopi vs M.Ilavarasi on 31 March, 2023
                                                                            C.M.S.A.(MD).No.33 of 2022


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                             DATED: 31.03.2023
                                                     CORAM
                             THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
                                        C.M.S.A.(MD).No.33 of 2022


                S.Gopi                                                              ... Appellant


                                                      Vs.
                M.Ilavarasi                                                        ... Respondent


                PRAYER: Civil Miscellaneous Second Appeal is filed under Section 28 of the
                Hindu Marriage Act, 1955 r/w. Section 100 of the Civil Procedure Code,
                against the order of the Principal District Court, Srivilliputhur in
                H.M.C.M.A.No.33 of 2019, dated 15.04.2021, confirming the decree and
                judgment passed by the learned Sub Court, Sivakasi, Srivilliputhur in
                H.M.O.P.No.105 of 2017, dated 11.10.2018.


                                    For Appellant           : Mr.N.S.Karthikeyan
                                    For Respondent          : Mr.P.Muthusamy




https://www.mhc.tn.gov.in/judis
                1/3
                                                                            C.M.S.A.(MD).No.33 of 2022




                                                  JUDGMENT

When the matter is taken up for hearing today, a Memo dated 03.03.2023

has been filed on the side of the appellant indicating that the respondent/wife

died on 11.01.2023. It is stated that the only one child born in the wedlock is

also died and no cause of action survives.

2. Recording the death of the wife, this Appeal is dismissed as

infructuous. No costs.

31.03.2023 akv

To

1.The Principal District Court, Srivilliputhur.

2.The Sub Court, Sivakasi, Srivilliputhur.

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

C.M.S.A.(MD).No.33 of 2022

N.SATHISH KUMAR,J.

akv

C.M.S.A.(MD).No.33 of 2022

31.03.2023

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

 
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