V.Rajeswari vs V.Ashok @ Sankaranarayanan
2023 Latest Caselaw 13721 Mad

                                                                             C.M.A.(MD)No.1468 of 2011


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 10.10.2023

                                                    CORAM:

                           THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                           C.M.A.(MD)No.1468 of 2011

                                                         and

                                           C.M.P.(MD)No.3568 of 2018


                    V.Rajeswari                                 ... Appellant / Respondent


                                                         Vs.


                    V.Ashok @ Sankaranarayanan                  ... Respondent / Petitioner


                    PRAYER: Civil Miscellaneous Appeal filed under section 47 of the
                    Guardians and Wards Act,1980, against the Judgment and decretal order
                    dated 16.08.2011 in G.W.O.P.No.85 of 2009 on the file of Principal District
                    Judge, Tuticorin.

                                        For Appellant      : Mr.Raja Sekar

                                        For Respondent     : Mr.B.Rajesh Saravanan




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https://www.mhc.tn.gov.in/judis
                                                                             C.M.A.(MD)No.1468 of 2011




                                                     JUDGMENT

The present Civil Miscellaneous Appeal is filed, against the

Judgment and decretal order dated 16.08.2011 in G.W.O.P.No.85 of 2009

on the file of Principal District Judge, Tuticorin.

2.Heard Mr.Rajasekar, learned Counsel appearing for the appellant,

Mr.B.Rajesh Saravanan, learned Counsel appearing for the respondent and

perused the materials available on record.

3.Since the son of appellant namely, Arjun Sriram @ Venkatraman

attained the age of majority, this Civil Miscellaneous Appeal becomes

infructuous.

4.Hence, this Civil Miscellaneous Appeal is dismissed as

infructuous. There shall be no order as to costs. Consequently, connected

Civil Miscellaneous Petition is closed.

10.10.2023

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

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.1468 of 2011

To

The Principal District Judge, Tuticorin.

Copy to

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

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.1468 of 2011

L.VICTORIA GOWRI, J.,

Sml

C.M.A.(MD)No.1468 of 2011

10.10.2023

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