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C.Rajasekar vs Muthumeena
2023 Latest Caselaw 14304 Mad

Citation : 2023 Latest Caselaw 14304 Mad
Judgement Date : 16 November, 2023

Madras High Court
C.Rajasekar vs Muthumeena on 16 November, 2023
                                                                  C.M.A.(MD).No.1072 of 2017

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 16.11.2023

                                                   CORAM:

                           THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN
                                              AND
                               THE HONOURABLE MR.JUSTICE P.B.BALAJI

                                       CMA(MD) No.1072 of 2017 and
                                        CMP(MD) No.2228 of 2018

                     C.Rajasekar                                             ...appellant/
                                                                             respondent

                                                       Vs.

                     Muthumeena                                            ... Respondent/
                                                                               petitioner
                     PRAYER: Civil Miscellaneous Appeal is filed under Section 19(1) of the
                     Family Court Act, against the Judgment and decree dated 26.09.2017 in
                     HMOP No.14 of 2016 on the file of the Family Court, Srivilliputhur.


                                      For Appellant      : No appearance
                                      For Respondent     : Mr.M.Thirunavukkarasu




                     1/3
https://www.mhc.tn.gov.in/judis
                                                                     C.M.A.(MD).No.1072 of 2017



                                                  JUDGMENT

When the Civil Miscellaneous Appeal was listed today, it is

represented that the learned counsel for the appellant handed over the

bundle to the parties and the appellant was called absent. The learned

counsel for the respondent is present. Hence, this civil miscellaneous

appeal is dismissed for non prosecution. No costs. consequently

connected Miscellaneous Petition is closed.





                                                                (T.K.R.,J.)       (P.B.B.,J.)

                                                                         16.11.2023
                     NCC           : Yes/No
                     Index         : Yes/No

                     RR

                     To

1.The Family Court, Srivilliputhur.

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

https://www.mhc.tn.gov.in/judis C.M.A.(MD).No.1072 of 2017

RMT.TEEKAA RAMAN,J.

AND P.B.BALAJI, J.

RR

CMA(MD) No.1072 of 2017

16.11.2023

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

 
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