Rosy vs Shrimati C.Rani
2023 Latest Caselaw 14581 Mad

Madras High Court

Rosy vs Shrimati C.Rani on 22 November, 2023

Author: R.Subramanian

Bench: R.Subramanian

                                                                                     A.S.No.900 of 2008

                                   THE HIGH COURT OF JUD ICATURE AT MADRAS
                                                    DATED: 22.11.2023
                                                        CORAM:
                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                   AND
                                  THE HONOURABLE MR.JUSTICE N.SENTHILKUMAR

                                                    A.S.No.900 of 2008
                                                           and
                                                     M.P.No.1 of 2008

                     Rosy                                                               ...Appellant

                                                           Vs.

                     1.Shrimati C.Rani

                     2.Shrimati Saritha

                     3.Senior Divisional Personnel Officer,
                       Southern Railway, Chennai.                                    ...Respondents

                     Prayer: First Appeal filed under Section 96 of C.P.C., against the judgment
                     and decree in O.S.No.88 of 2004 dated 04.04.2008 passed by the learned II-
                     Additional Family Court Judge, Chennai.

                                  For Appellant      : M/s.M.Archana & M.R.Senthilkumar
                                                                       - No Appearance

                                  For Respondents    : Mr.S.Jaganathan for R1 & R2
                                                       Mr.P.T.Ramkumar for R3




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                                                                                        A.S.No.900 of 2008



                                                       JUDGMENT

(Judgment of the Court was made by R.SUBRAMANIAN, J.) Since there was no representation for the appellant on 20.11.2023,

this appeal is directed to be listed under the caption 'for dismissal' today.

Even today, none appears for the appellant. Hence, this Appeal is dismissed

for non-prosecution. No costs. Consequently, connected miscellaneous

petition is closed.

(R.S.M., J.) (N.S., J.) 22.11.2023 kkn

Internet:Yes Index:No Non-speaking order Nuetral Citation : No

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

To:-

The II-Additional Family Court, Chennai.

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

R.SUBRAMANIAN, J.

and N.SENTHILKUMAR, J.

KKN

and

22.11.2023

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