S.Ayyathurai vs G.Gayathiri
2023 Latest Caselaw 11831 Mad

                                                                               C.M.A.(MD)No.608 of 2017

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 04.09.2023

                                                         CORAM:

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                    AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                               C.M.A.(MD)No.608 of 2017


                     S.Ayyathurai                                         ...Appellant

                                                            /Vs./


                     G.Gayathiri                                          ...Respondent


                     PRAYER:- Appeal - filed under Section 19 of the Family Court Act, to
                     call for the records from the trial Court, hear the parties and allow this
                     appeal with costs, setting aside the order dated 03.04.2017 made in
                     H.M.O.P.No.337 of 2023 on the file of the Family Court, Madurai.


                                    For Appellant       : Mr.Padmanaban
                                                        for Mr.A.Haja Mohideen
                                    For Respondent      : Mr.Briston Romario
                                                        for Ms.A.Amala


                     1/4



https://www.mhc.tn.gov.in/judis
                                                                          C.M.A.(MD)No.608 of 2017




                                                      JUDGMENT

(Judgment of the Court was made by DR.ANITA SUMANTH, J.)

This matter was listed on 24.07.2023 when neither of the

parties was present. It was hence directed to be listed under the caption

'for dismissal' on 07.08.2023.

2. On 07.08.2023, there was no appearance for the respondent

and the appellant, represented by a counsel representing the counsel on

record had nothing of consequence to state. Even today, the same

position continues. Hence, this Civil Miscellaneous Appeal is dismissed

for non prosecution. No costs.

[A.S.M.J.,] & [R.V.J.,] 04.09.2023 NCC :Yes/No Index :Yes/No Internet :Yes TO:

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.608 of 2017

1.The Family Court, Madurai.

2.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.608 of 2017

DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

sm

Judgment made in C.M.A.(MD)No.608 of 2017

Dated:

04.09.2023

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