Ramachandran vs Subapriya
2023 Latest Caselaw 13966 Mad

                                                                              C.M.A(MD)No.900 of 2017


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 17.10.2023

                                                          CORAM:

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

                                               C.M.A(MD)No.900 of 2017


                     Ramachandran                                    ...Appellant

                                                         .vs.

                     Subapriya                                       ...Respondent


                     PRAYER: Civil Miscellaneous Appeal filed under Section 19 of the
                     Family Courts Act, 1984 to set aside the fair and decreetal order
                     dated 17.11.2016 passed in H.M.O.P.No.224/2016, on the file of the
                     Family Court, Tirunelveli.


                                       For Appellant            :Mr.F.X.Eugene

                                       For Respondent           :Mr.P.T.Ramesh Raja


                                                    JUDGMENT

*********

[Judgment of the Court was made by RMT.TEEKAA RAMAN.,J.]

It is represeted by both counsel that initially the appellant /

husband filed H.M.O.P.No.224 of 2016 before the Family Court,

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.900 of 2017

Tirunelveli seeking divorce on the ground of cruelty and the same

was dismissed on 17.11.2016. Aggrieved against the said order of

dismissal, the appellant / husband has filed the present Civil

Miscellaneous Appeal.

2. It is represented that pending appeal, the respondent / wife

has instituted H.M.O.P.No.183 of 2020 for divorce. In that

application, an ex-parte decree of divorce was ordered on

18.03.2021.

3. In view of the order passed in the subsequent H.M.O.P.No.

183 of 2020 filed by the respondent / wife, nothing survives in this

appeal. Hence, this Civil Miscellaneous Appeal is closed. No costs.

[T.K.R.,J.] [P.B.B.,J.] 17.10.2023 Index:Yes/No Internet:Yes/No NCC:Yes/No am

To The Family Court, Tirunelveli.

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.900 of 2017

RMT.TEEKAA RAMAN,J.

AND P.B.BALAJI,J.

am

JUDGMENT MADE IN C.M.A(MD)No.900 of 2017

17.10.2023

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