Rajasekar vs Mrs.Kalaiyarasi
2024 Latest Caselaw 21350 Mad

Madras High Court

Rajasekar vs Mrs.Kalaiyarasi on 8 November, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                                       C.M.A.No.2712 of 2024

                              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.2712 of 2024
                                                          and
                                                  CMP.No.21574 of 2024

                Rajasekar
                S/o.Alagar                                                              ... Appellant

                                                       Vs.

                Mrs.Kalaiyarasi
                W/o.Rajasekar                                                          ... Respondent


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

                Family Court Act, against the order dated 29.09.2022 made in F.C.O.P.No.125

                of 2021 on the file of the Court of Family Judge, Ariyalur.

                                          For Appellant       : No appearance

                                          For Respondent     : Mr.N.Ponraj


                                                        JUDGMENT

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

When the matter came up for hearing on 21.10.2024, the learned counsel https://www.mhc.tn.gov.in/judis

for the appellant was not present and the matter was directed to be listed on

22.10.2024 ''For dismissal''. In the course of the day, the learned counsel for

the appellant appeared and requested to remove the caption ''For dismissal'' and

the case was posted on 07.11.2024. On 07.11.2024, again, the learned counsel

for the appellant was not present and the case was directed to be listed on

08.11.2024 'For Dismissal''.

2. 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. It appears that the petitioner is not interested in

prosecuting the case. 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. Consequently connected

miscellaneous petition is closed.

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

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

To

The Family Judge, Ariyalur.

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