K.B.Manivannan vs V.Sasikala
2024 Latest Caselaw 15845 Mad

Madras High Court

K.B.Manivannan vs V.Sasikala on 14 August, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                               C.M.A.No.1979 of 2023

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 14.08.2024

                                                        CORAM

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

                                               C.M.A.No.1979 of 2023
                                              and CMP.No.19191 of 2023


                     K.B.Manivannan                                             ..Appellant

                                                       Vs.

                     V.Sasikala                                                 ..Respondent


                     Prayer:
                           Civil Miscellaneous Appeal filed under Section 19 of the Family
                     Court Act, to set aside the order dated 18.04.2023 made in I.A.No.1 of
                     2022 in O.P.No.1132 of 2021 on the file of the VII Additional Family
                     Court Judge at Chennai.


                                      For Appellant    : Mr.P.V.Preeja (no appearance)

                                      For Respondent   : Mr.C.C.Sivakumar




                                                                            J. NISHA BANU, J.

https://www.mhc.tn.gov.in/judis
                     Page 1/2
                                                                            C.M.A.No.1979 of 2023

                                                                                    and
                                                                         R.KALAIMATHI,J.

                                                                                            sk
                                                JUDGMENT

(The Judgment of the Court was delivered by Mrs.J.Nisha Banu,J.) When the Civil Miscellaneous Appeal was taken up for hearing on

13.08.2024, there was no representation for the appellant. Therefore, it

was posted under the caption 'for dismissal' on 14.08.2024. Even today,

when the matter is called, there is no representation for the appellant.

Therefore, this Court has no other option except to dismiss the Civil

Miscellaneous Appeal for non-prosecution. Accordingly, the Civil

Miscellaneous Appeal is dismissed for non-prosecution. No costs.

Consequently connected miscellaneous petition is closed.

                                                                 (J.N.B,J.)    (R.K.M., J.)
                     Index        : Yes / No                           14.08.2024
                     Internet     : Yes
                     sk

                     To

The VII Additional Family Court Judge at Chennai.

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