J.Shanmugapriya vs G.Thiviya Shankar
2024 Latest Caselaw 21822 Mad

Madras High Court

J.Shanmugapriya vs G.Thiviya Shankar on 20 November, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                        C.M.A.Nos.702 & 703 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 20.11.2024

                                                       CORAM

                                  THE HONOURABLE MRS. JUSTICE J.NISHA BANU
                                                  AND
                                  THE HONOURABLE MRS. JUSTICE R.SAKTHIVEL

                                             C.M.A.Nos.702 & 703 of 2017
                                                        and
                                               C.M.P.No.3868 of 2017

                     C.M.A.No.702 of 2017

                     J.Shanmugapriya
                     W/o G.Thiviya Shankar                             ..Appellant

                                                      Vs.

                     1. G.Thiviya Shankar,
                        S/o M.Girija Shankar

                     2. M.Girija Shankar

                     3. Thangamani,
                        W/o m.Girija Shankar                           ..Respondents


                                      Civil Miscellaneous Appeals filed under Section 19 of

                     Family Courts Act against the fair and decreetal order dated 01.02.2017

                     passed in I.A.No.2805 of 2013 in O.P.No.1423 of 2012 on the file of

                     learned Principal Judge, Family Court, Chennai.

https://www.mhc.tn.gov.in/judis
                     Page 1/4
                                                                             C.M.A.Nos.702 & 703 of 2017

                     Prayer in C.M.A.No.703 of 2017:

                     J.Shanmugapriya
                     W/o G.Thiviya Shankar                                  ..Appellant

                                                          Vs.

                     G.Thiviya Shankar,
                     S/o M.Girija Shankar                                   ..Respondent


                                        Civil Miscellaneous Appeals filed under Section 19 of

                     Family Courts Act against the fair and decreetal order dated 01.02.2017

                     passed in O.P.No.1423 of 2012 on the file of learned Principal Judge,

                     Family Court, Chennai.

                                  For Appellant           : Ms.V.Ananthi
                                                            for Mr.Mohanamurali

                                  For Respondent          : Mr.G.Saravanakumar


                                             COMMON JUDGMENT

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

C.M.A.No.702 of 2017 has been filed by the appellant challenging

the order passed in I.A.No.2805 of 2013 in O.P.No.1423 of 2012, in

which, the claim of compensation of Rs.5 crores from the

respondent/husband was dismissed by the learned Principal Judge,

Family Court, Chennai.

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

C.M.A.Nos.702 & 703 of 2017

2. C.M.A.No.703 of 2017 has been filed by the appellant,

challenging the order passed in O.P.No.1423 of 2012, in which, the

divorce petition filed by the respondent/husband, was dismissed

3. Today, when both the appeals are taken up for hearing, the

learned counsel for the appellant and the learned counsel for the

respondent would state that both the parties have married to different

individuals and leading their own life.

4. Recording the above submission made by the the learned

counsel for the appellant as well as the respondent, these Civil

Miscellaneous Appeals are closed as not pressed. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                         (J.N.B,J.)     (R.S.V., J.)
                     Index             : Yes / No                              20.11.2024
                                                                                     (1/2)
                     vsi

                     To

The Principal Judge, Family Court, Chennai.

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

C.M.A.Nos.702 & 703 of 2017

J. NISHA BANU, J.

and R.SAKTHIVEL,J.

vsi

C.M.A.Nos.702 & 703 of 2017

20.11.2024

(1/2)

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