D.Hemalatha vs P.Jayaganthan @ Gandhi
2024 Latest Caselaw 21343 Mad

Madras High Court

D.Hemalatha vs P.Jayaganthan @ Gandhi on 8 November, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                                       C.M.A.No.3663 of 2021

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 08.11.2024

                                                           CORAM

                                  THE HONOURABLE MRS. JUSTICE J.NISHA BANU
                                                   and
                                  THE HONOURABLE MR. JUSTICE R.SAKTHIVEL

                                                  C.M.A.No.3663 of 2021

                D.Hemalatha
                  W/o.P.Jayaganthan @ Gandhi                                            ... Appellant

                                                       Vs.

                P.Jayaganthan @ Gandhi
                S/o.D.Pattabirama Mudaliar                                             ... Respondent


                Prayer: The Civil Miscellaneous Appeal is filed under Section 19 of the

                Family Court Act, to set aside the order and decreetal order dated 04.08.2021

                made in F.C.O.P.No.155 of 2017 passed by the Family Court Judge, Vellore,

                Vellore District.

                                          For Appellant       : No appearance

                                          For Respondent     : Mr.G.Vinodh Kumar


                                                        JUDGMENT

(Judgment of the Court was delivered by J. Nisha Banu, J)

When the matter was taken up for hearing on 07.11.2024, there was no https://www.mhc.tn.gov.in/judis

representation for the appellant. Therefore, this Court directed the Registry to

list the matter under the caption 'for dismissal'. Today, the matter is listed

under the caption 'for dismissal'. Even today, there is no representation for the

appellant. Learned counsel for the respondent is present. Therefore, this Court

has no other option except to dismiss the appeal for non-prosecution.

Accordingly, the Civil Miscellaneous Appeal is dismissed for non-prosecution.

No costs.

(J.N.B., J.) (R.S.V., J.) 08.11.2024 vsi

To

The Family Court Judge, Vellore, Vellore District.

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

J. NISHA BANU, J.

and R.SAKTHIVEL, J.

vsi

08.11.2024

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