V.K.Siddhanandhan @ Rajan vs J.Vijayalakshmi
2024 Latest Caselaw 21427 Mad

Madras High Court

V.K.Siddhanandhan @ Rajan vs J.Vijayalakshmi on 11 November, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                            C.M.A.Nos.2848 & 2878 of 2018

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 11.11.2024

                                                      CORAM

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

                                           C.M.A.Nos.2848 & 2878 of 2018
                                                       and
                                              CMP.No.21871 of 2018

                V.K.Siddhanandhan @ Rajan
                S/o V.R.Kannabiran                         ... Appellant in both the CMAs

                                                   Vs.

                J.Vijayalakshmi
                W/o V.K.Siddhanandhan @ Rajan            ... Respondent in both the CMAs



                Prayer in both the CMAs: The Civil Miscellaneous Appeals are filed under

                Section 19 of the Hindu Marriage Act, 1995, against the order dated

                27.08.2018 made in F.C.O.P.No.571 of 2014 and F.C.O.P.No.560 of 2014

                respectively on the file of the Family Court at Vellore.

                                        For Appellant
                                        in both the CMAs : Mr.S.Suresh

                                        For Respondent
                                        in both the CMAs    : Mr.A.Palaniappan


https://www.mhc.tn.gov.in/judis
                Page 1/3
                                                                               C.M.A.Nos.2848 & 2878 of 2018



                                               COMMON JUDGMENT

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

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

the appellant would state that the appellant died. He has also made an

endorsement to that effect.

2. In view of the submission and endorsement made by the learned

counsel for the appellant, these Civil Miscellaneous Appeals are dismissed as

abated. No costs. Consequently, connected miscellaneous petition is closed.

(J.N.B., J.) (R.S.V., J.) 11.11.2024 vsi

To

The Family Court, Vellore.

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

C.M.A.Nos.2848 & 2878 of 2018

J. NISHA BANU, J.

and R.SAKTHIVEL, J.

vsi

C.M.A.Nos.2848 & 2878 of 2018

11.11.2024

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