J.Augustin Alfonraj vs L.Navamani
2024 Latest Caselaw 15641 Mad

Madras High Court

J.Augustin Alfonraj vs L.Navamani on 12 August, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                                   C.M.A.No.506 of 2020

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 12.08.2024

                                                         CORAM

                                  THE HONOURABLE MRS. JUSTICE J.NISHA BANU
                                                   AND
                                  THE HONOURABLE MRS. JUSTICE R.KALAIMATHI

                                                  C.M.A.No.506 of 2020


                     J.Augustin Alfonraj
                     S/o V.James                                     ..Appellant

                                                         Vs.

                     l.Navamani
                     W/o J.Augustin Alfonraj                               ..Respondent


                     Prayer:
                           Civil Miscellaneous Appeal filed under Section 55 of Indian

                     Divorce Act against the judgment and decree dated 30.08.2019 in

                     I.D.O.P.No.4693 of 2015 on the file of VI Additional Family Court at

                     Chennai.

                                       For Appellant     : Mr.Ganapathy Thangavel

                                       For Respondent   : No appearance


                                                      JUDGMENT

(The order of the Court was made by Mrs.J.Nisha Banu,J.) https://www.mhc.tn.gov.in/judis

When the matter is taken up for hearing, the learned counsel for

the appellant would state that the appellant died and he has also

produced a notice sent by him to the appellant which was returned with

an endorsement 'deceased'. There is also no representation on behalf of

the respondent.

2. In view of the above, the Civil Miscellaneous Appeal is

dismissed as abated. No costs.

                                                                      (J.N.B,J.)    (R.K.M., J.)
                     Index             : Yes / No                           12.08.2024
                     Internet          : Yes
                     vsi

                     To

VI Additional Family Court at Chennai.

J. NISHA BANU, J.

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

R.KALAIMATHI,J.

vsi

12.08.2024

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