G. Natarajan vs C.M.Malarvizhi
2024 Latest Caselaw 21522 Mad

Madras High Court

G. Natarajan vs C.M.Malarvizhi on 12 November, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                                    C.M.A.No.2205 of 2018

                              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.2205 of 2018

                     G. Natarajan                                            ...     Appellant

                                                         Vs.


                     C.M.Malarvizhi                                           ...    Respondent




                     Prayer: This Civil Miscellaneous Appeal is filed under Section 19 of
                     Family Courts Act, 1984, to set aside the fair and decreetal order dated
                     28.04.2018 passed by the VI Additional Principal Family Court at
                     Chennai, in O.P.No.3639 of 2012.


                                      For Appellant      : No appearance

                                      For Respondent     : Mrs.N.S.Revathi

                                                       -----




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                                                                                     C.M.A.No.2205 of 2018




                                                         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 appellant nor

the learned counsel for the appellant is present. Hence, this Civil

Miscellaneous Appeal is dismissed for non-prosecution. There shall be

no order as to costs.

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

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

To

The VI Additional Principal Family Court at Chennai.

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