K.Suresh vs Radhabai
2024 Latest Caselaw 21743 Mad

Madras High Court

K.Suresh vs Radhabai on 18 November, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                                        C.M.A.No.2778 of 2021

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 18.11.2024

                                                           CORAM

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

                                                  C.M.A.No.2778 of 2021

                     K.Suresh                                           ...      Appellant

                                                          Vs.


                     Radhabai
                     D/o Mani                                           ...      Respondent




                     Prayer: This Civil Miscellaneous Appeal is filed under Section 19 of
                     Family Courts Act, 1984, against the order dated 05.01.2021 passed in
                     HMOP.No.3/2020          on    the    file   of   the     learned    Family      Judge,
                     Tiruvnannamalai.


                                      For Appellant       : No appearance

                                      For Respondent      : Mr.M.Krishnamoorthy

                                                         -----




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                                                                                    C.M.A.No.2778 of 2021

                                                         JUDGMENT

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

When the matter was called on 15.11.2024, there was no

representation for the appellant. Therefore, Registry was directed to post

the matter on 18.11.2024 under the caption 'for dismissal'. Even today,

when the matter is called, there is no representation for the appellant.

2. The learned counsel for the respondent is present. It is seen

that the appellant is not interested in prosecuting the case. Therefore,We

have no other option except to dismiss the civil miscellaneous appeal for

non-prosecution. Accordingly, the Civil Miscellaneous Appeal is

dismissed for non-prosecution. No costs.

(J.N.B, J.) (R.S.V., J.) 18.11.2024 vsi

To

The Family Judge, Tiruvnannamalai.

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

J. NISHA BANU, J.

and R. SAKTHIVEL, J.

vsi

18.11.2024

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