P.Yuvarajan vs K.Marees
2023 Latest Caselaw 12959 Mad

                                                                              C.R.P.(MD)No.2028 of 2021

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 21.09.2023

                                                         CORAM:

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

                                                C.R.P.(MD)No.2028 of 2021
                                                          and
                                               C.M.P.(MD)No.10840 of 2021


                     P.Yuvarajan                                            ...Petitioner

                                                            /Vs./


                     K.Marees                                               ...Respondent


                     PRAYER:- Petition - filed under Section 115 of the Civil Procedure
                     Code, to set aside the fair and decreetal order dated 27.11.2020 made in
                     I.A.No.41 of 2020 in H.M.O.P.No.137 of 2019 on the file of the Family
                     Court, Ramanathapuram and allow the Civil Revision.


                                    For Petitioner      : Mr.T.Veerakumar
                                    For Respondent      : Mr.R.George Stephen Kanikkairaj



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                                                                           C.R.P.(MD)No.2028 of 2021

                                                     COMMON ORDER

                                  (Order of the Court was made by R.VIJAYAKUMAR, J.)



                                   This petition has been filed by the husband challenging the

                     interim order passed by the Family Court, Ramanathapuram, directing

                     him to hand over 9 ½ sovereigns of gold jewellery, Hero honda two

                     wheeler and the dowry articles worth of Rs.3,00,000/-.



                                   2. Pending the revision petition, husband has passed away on

                     18.12.2022. Sofar, no steps have been taken to implead the legal heirs of

                     the deceased husband to prosecute the revision petition.          This Civil

                     Revision Petition is dismissed as abated.       No costs.     Consequently,

                     connected Miscellaneous Petition is closed.




                                                               [A.S.M.J.,] & [R.V.J.,]
                                                                     21.09.2023
                     NCC      :Yes/No
                     Index    :Yes/No
                     Internet :Yes
                     sm

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                                                           C.R.P.(MD)No.2028 of 2021



                     To:-
                     1.The Family Court, Ramanathapuram.




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https://www.mhc.tn.gov.in/judis
                                        C.R.P.(MD)No.2028 of 2021



                                  DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

sm

Common Judgment made in C.R.P.(MD)No.2028 of 2021

Dated:

21.09.2023

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