G. Alagesan vs S. Sundari
2024 Latest Caselaw 21521 Mad

Madras High Court

G. Alagesan vs S. Sundari on 12 November, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                                  C.M.A.No.56 of 2021

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 12.11.2024

                                                         CORAM

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

                                                 C.M.A.No.56 of 2021
                                                        and
                                                 C.M.P.No.477 of 2021

                     G. Alagesan                                           ...    Appellant

                                                         Vs.


                     S. Sundari                                             ...   Respondent




                     Prayer: This Civil Miscellaneous Appeal is filed under Section 19 of
                     Family Courts Act, 1984, to set aside the judgment and decree dated
                     15.07.2020 made in F.C.O.P.No.229 of 2018 passed by the District
                     Judge, Family Court, Namakkal.


                                      For Appellant      : No appearance

                                      For Respondent     : No appearance

                                                       -----


https://www.mhc.tn.gov.in/judis
                     Page 1/4
                                                                                       C.M.A.No.56 of 2021




                                                         JUDGMENT

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

When the matter came up for hearing on 11.11.2024, there was no

representation on behalf of the appellant and hence, the matter was

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

Accordingly, the matter is listed today under the same caption.

2. Even today, when the matter is called, neither the learned

counsel for the appellant nor the learned counsel for the respondent is

present. Hence, this Civil Miscellaneous Appeal is dismissed for non-

prosecution. Consequently, connected miscellaneous petition is closed.

No costs.

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

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

To

The District Judge, Family Court, Namakkal.

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

J. NISHA BANU, J.

and R. SAKTHIVEL, J.

vsi

12.11.2024

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