Karthikeyan vs Raja Rajeswari
2023 Latest Caselaw 14572 Mad

Madras High Court

Karthikeyan vs Raja Rajeswari on 22 November, 2023

                                                                        C.M.S.A.(MD)No.6 of 2018


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 22.11.2023

                                                 CORAM:

                           THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                         C.M.S.A.(MD)No.6 of 2018



                    Karthikeyan                                         ... Appellant


                                                     Vs.


                    Raja Rajeswari                                      ... Respondent


                    PRAYER: Civil Miscellaneous Second Appeal filed under Section 28 of
                    the Hindu Marriage Act r/w Section 100 of C.P.C., against the Judgment
                    and decree dated 28.11.2017 passed in C.M.A.(MD)No.34 of 2016 on the
                    file of the II Additional District and Sessions Judge, Thanjavur by
                    reversing the Judgment and decree dated 17.11.2016 passed in
                    H.M.O.P.No.234 of 2012 on the file of the Additional Sub Court,
                    Thanjavur.



                                     For Appellant     : Mr.G.Karnan




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https://www.mhc.tn.gov.in/judis
                                                                                  C.M.S.A.(MD)No.6 of 2018




                                                     JUDGMENT

When the matter was taken up for hearing on 22.11.2023, the learned

Counsel appearing for the appellant has submitted that no instructions from

the appellant. He also made an endorsement to that effect. The said

submission is recorded.

2. In view of the same, this Civil Miscellaneous Second Appeal is

dismissed for default. There shall be no order as to costs.

22.11.2023

NCC : Yes / No Index : Yes / No Internet : Yes Sml

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

To

1.The II Additional District and Sessions Judge, Thanjavur.

2.The Additional Sub Court, Thanjavur.

Copy to

The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

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

L.VICTORIA GOWRI, J.,

Sml

22.11.2023

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