Dr.N.Karthikeyan vs R. Sathyavani
2024 Latest Caselaw 21445 Mad

Citation : 2024 Latest Caselaw 21445 Mad
Judgement Date : 11 November, 2024

Madras High Court

Dr.N.Karthikeyan vs R. Sathyavani on 11 November, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                     C.M.A.Nos.492 and 493 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.492 and 493 of 2018
                                             and C.M.P.No.4414 of 2018

                     Dr.N.Karthikeyan                                 ...        Appellant
                                                                             in both C.M.As.
                                                     Vs.

                     R. Sathyavani                                     ...      Respondent
                                                                              in both C.M.As.



                     Prayer in C.M.A.No.492 of 2018: This Civil Miscellaneous Appeal is
                     filed under Section 19 of Family Courts Act, 1984, to set aside the
                     judgment and decree passed in H.M.O.P.No.23 of 2014 on the file of the
                     Family Court, Erode, dated 13.02.2017.


                     Prayer in C.M.A.No.493 of 2018: This Civil Miscellaneous Appeal is
                     filed under Section 19 of Family Courts Act, 1984, to set aside the
                     judgment and decree passed in H.M.O.P.No.51 of 2014 on the file of the
                     Family Court, Erode, dated 13.02.2017.




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                                                                              C.M.A.Nos.492 and 493 of 2018




                                        For Appellant      : No appearance

                                        For Respondent     : Mr.K.R.Nishanth

                                                         -----

                                                  COMMON JUDGMENT

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

When the matters came up for hearing on 11.11.2024, there was

no representation on behalf of the appellant and hence, the matters were

directed to be listed on 12.11.2024 under the caption "for dismissal".

Accordingly, the matters are listed today under the same caption.

2. Even today, when the matters are called, neither the appellant

nor the learned counsel for the appellant is present. Hence, this Civil

Miscellaneous Appeals are dismissed for non-prosecution. There shall be

no order as to costs. Consequently, connected Miscellaneous Petition is

closed.

(J.N.B, J.) (R.S.V., J.) 12.11.2024 vsi

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