S.Chandrasekar vs A.Lakshmi
2023 Latest Caselaw 14127 Mad

                                                                           C.M.S.A.(MD)No.18 of 2016


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 31.10.2023

                                                   CORAM:

                           THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                         C.M.S.A.(MD)No.18 of 2016
                                                       and
                                         C.M.P.(MD)No.6461 of 2016



                    S.Chandrasekar                                         ... Appellant


                                                       Vs.

                    A.Lakshmi                                              ... Respondent


                    PRAYER: Civil Miscellaneous Second Appeal filed under Section 28 of
                    Hindu Marraige Act read with Section 100 C.P.C, to set aside the judgment
                    and decree dated 10.12.2015 in H.M(C.M.A)No.23 of 2012 on the file of
                    the District Judge, Tuticorin confirming the Judgment and Decree dated
                    06.07.2012 in H.M.O.P.No.84 of 2009 on the file of the Subordinate Judge,
                    Turicorin.

                                      For Appellant      : No appearance

                                      For Respondent    : Mr.B.Rajesh Saravanan




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https://www.mhc.tn.gov.in/judis
                                                                            C.M.S.A.(MD)No.18 of 2016


                                                    JUDGMENT

When the matter was taken up for hearing on 17.10.2023, there was

no representation on behalf of the appellant. Hence, the matter was

directed to be listed today i.e., on 31.10.2023 under the caption “For

Dismissal”. Even today, when the matter is taken up for hearing, there is no

representation on behalf of the appellant.

2.Hence, this Civil Miscellaneous Second Appeal is dismissed as

Non-prosecution. There shall be no order as to costs. Consequently,

connected Civil Miscellaneous Petition is closed.

31.10.2023

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

https://www.mhc.tn.gov.in/judis C.M.S.A.(MD)No.18 of 2016

To

1.The District Judge, Tuticorin.

2.The Subordinate 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.S.A.(MD)No.18 of 2016

L.VICTORIA GOWRI, J.,

Sml

C.M.S.A.(MD)No.18 of 2016

31.10.2023

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