Pushpa vs Sabthrishi
2024 Latest Caselaw 408 Mad

Madras High Court

Pushpa vs Sabthrishi on 5 January, 2024

                                                                          C.M.A(MD)No.1310 of 2014

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  Dated: 05.01.2024

                                                      CORAM:

                                  THE HON'BLE MR.JUSTICE P. DHANABAL

                                           C.M.A(MD)No.1310 of 2014
                                                    and
                                             M.P(MD)No.1 of 2014


                    Pushpa                                       ... Appellant / Petitioner

                                                    Vs.

                    Sabthrishi                                   ... Respondent / Respondent

                    Prayer : This Civil Miscellaneous Appeal filed under Section 47 (a) of
                    the Guardian and Wards Act, 1890, as against the fair order and decreetal
                    order, dated 05.09.2014 in Guardian and Wards Act O.P.No.109 of 2009
                    on the file of the I Additional District Judge (PCR), Tiruchirappalli.


                                  For Appellant     : Mr.K.S.Sankhar Murali
                                  For Respondent    : Mr.R.Sundar




                    1/3
https://www.mhc.tn.gov.in/judis
                                                                          C.M.A(MD)No.1310 of 2014



                                                     JUDGMENT

Today, when the matter is taken up for hearing, the learned Counsel

appearing for the appellant represented that already the minor, who is the

grand-daughter of the appellant attained majority. Hence, nothing survives

for further adjudication in the present Civil Miscellaneous Appeal.

2. Recording the said submission, this Civil Miscellaneous Appeal

stands dismissed as infructuous. There shall be no order as to costs.

Consequently, connected Miscellaneous Petition stands closed.

                                                                                 05.01.2024
                    NCC             : Yes / No
                    Index           : Yes / No
                    Internet        : Yes
                    BTR

                    To

1. The I Additional District Judge (PCR), Tiruchirappalli.

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

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

P. DHANABAL, J.

BTR

05.01.2024

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