T.J.Logheswaran vs K.Sandheya
2023 Latest Caselaw 14741 Mad

Madras High Court

T.J.Logheswaran vs K.Sandheya on 23 November, 2023

Author: R.Subramanian

Bench: R.Subramanian

                                                                              C.M.A.No.2054 of 2021



                                   THE HIGH COURT OF JUDICATURE AT MADRAS
                                                     DATED: 23.11.2023
                                                         CORAM:
                                  THE HONOURABLE MR. JUSTICE R.SUBRAMANIAN
                                                    AND
                                  THE HONOURABLE MR. JUSTICE N.SENTHILKUMAR

                                                C.M.A.No.2054 of 2021
                                                         and
                                   C.M.P.Nos.11067 & 17857 of 2021 and 25318 of 2023


                     T.J.Logheswaran                                              ...Appellant

                                                           Vs.

                     1.K.Sandheya
                     2.Minor Jaishwinsagar                                      ...Respondents


                     Prayer: Civil Miscellaneous Appeals filed under Section 19 of the Family
                     Courts Act, 1984 against the order dated 23.03.2021 made in I.A.No.883 of
                     2016 in O.P.No.4729 of 2015 on the file of the II Additional Family Court,
                     Chennai.
                                   For Appellant      : Mr.J.Ram
                                   For Respondents    : Mr.M.Dhandapani


                                                          *****




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https://www.mhc.tn.gov.in/judis
                                                                                 C.M.A.No.2054 of 2021



                                                    JUDGMENT

(Judgment of the Court was delivered by R.SUBRAMANIAN, J.)

The appeal is filed against the order granting interim

maintenance.

2. The learned counsel for the appellant seeks to withdraw the

appeal on the ground that the main Original Petition in OP.No.4729 of 2015

on the file of the II Additional Family Court, Chennai has been disposed of

on 07.12.2021.

3. The learned counsel for the respondents would submit that the

appellant had not obeyed the order directing payment of interim

maintenance.

4. We do not think we can keep this appeal pending and arm twist

the appellant to pay the interim maintenance, since it is open to the

respondents to take appropriate proceedings before the Family Court for

recovery of interim maintenance granted.

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

5. Hence, the appeal is dismissed as withdrawn. The stay granted

will stand vacated. No costs. Consequently, the connected miscellaneous

petitions are closed.

                                                                     (R.S.M.,J.)     (N.S.,J.)
                                                                             23.11.2023
                     dsa
                     Index                   :No
                     Internet                :Yes
                     Neutral Citation        :No
                     Speaking order


                     To

The II Additional Family Court, Chennai.

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

R.SUBRAMANIAN, J.

and N.SENTHILKUMAR, J.

dsa

23.11.2023

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