Ramya Ramachandran vs V.Mathialagan
2024 Latest Caselaw 21654 Mad

Madras High Court

Ramya Ramachandran vs V.Mathialagan on 14 November, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                                C.M.A.No.2795 of 2019

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 14.11.2024

                                                       CORAM

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

                                                 C.M.A.No.2795 of 2019
                                                         and
                                                 CMP.No.14330 of 2019


                     Ramya Ramachandran
                     D/o.J.Ramachandran                                  ...     Appellant

                                                       Vs.


                     V.Mathialagan                                        ...    Respondent




                     Prayer: This Civil Miscellaneous Appeal is filed under Section 19 of

                     Family Courts Act, 1984, against the order dated 02.05.2019 made in

                     I.A.No.2 of 2019 in H.M.O.P.No.2208 of 2018.



                                      For Appellant    : Mr.S.Vinod for
                                                         Mr.C.Samadharma Arasu



https://www.mhc.tn.gov.in/judis
                     Page 1/4
                                                                                      C.M.A.No.2795 of 2019




                                                         JUDGMENT

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

When the matter came up for hearing, the learned counsel for the

appellant would state that the issue involved in this appeal has become

infructuous and thus, the appeal may be dismissed as infructuous.

Learned counsel for the appellant has also made an endorsement to that

effect.

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

learned counsel for the appellant, the Civil Miscellaneous Appeal is

dismissed as infructuous. No costs. Consequntly, connected

miscellaneous petition is closed.

(J.N.B, J.) (R.S.V., J.) 14.11.2024 vsi

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

To

The IV Additional Family Court, Chennai

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

J. NISHA BANU, J.

and R. SAKTHIVEL, J.

vsi

14.11.2024

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