Sekar vs Uma
2024 Latest Caselaw 407 Mad

Madras High Court

Sekar vs Uma on 5 January, 2024

Author: G.Jayachandran

Bench: G.Jayachandran

                                                                                C.M.A.(MD).No.836 of 2023

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 05.01.2024

                                                         CORAM

                                  THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
                                                     AND
                                     THE HON'BLE MR.JUSTICE C.KUMARAPPAN

                                               C.M.A.(MD).No.836 of 2023
                                                         and
                                              C.M.P.(MD).No.11774 of 2023

                     Sekar                                        .. Appellant/Respondent/Petitioner

                                                            Vs.


                     Uma                                     .. Respondent/Petitioner/Respondent

                     PRAYER:          Civil Miscellaneous Appeal filed under Section 19 of the
                     Family Courts Act, praying to set aside the fair and executable order dated
                     12.06.2023 passed in I.A.No.1356 of 2022 in H.M.O.P.No.345 of 2018 on
                     the file of the Family Court, Madurai and re-admit the H.M.O.P by allowing
                     this Civil Miscellaneous Appeal with cost.


                                     For Appellant      : Mr.N.Vallinayagam

                                     For Respondent     : Mr.C.Guhaseelarupan




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https://www.mhc.tn.gov.in/judis
                                                                                  C.M.A.(MD).No.836 of 2023

                                                          JUDGMENT

DR.G.JAYACHANDRAN,J.

and C.KUMARAPPAN,J.

This Civil Miscellaneous Appeal is filed against the order passed by

the Family Court granting interim maintenance.

2. On perusal of the records, this Court finds no reason to interfere

with the order of the Family court granting interim maintenance of

Rs.5000/- per month to the respondent herein, who is taking care of two

children. Hence, this Civil Miscellaneous Appeal is dismissed. There shall

be no order as to costs. Consequently, connected miscellaneous petition

stands closed.

                                                                       (G.J.,J.) (C.K.,J.)
                                                                           05.01.2024
                     NCC      : Yes / No
                     Index    : Yes / No
                     Internet : Yes / No
                     Lm

                     To
                     The Section Officer,
                     Vernacular Section,

Madurai Bench of Madras High Court, Madurai.

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

DR.G.JAYACHANDRAN,J.

and C.KUMARAPPAN,J.

Lm

05.01.2024

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