V.Usha Rani vs D.Chandrasekar
2024 Latest Caselaw 21849 Mad

Madras High Court

V.Usha Rani vs D.Chandrasekar on 22 November, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                              C.M.A.No.678 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 22.11.2024

                                                        CORAM

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

                                                  C.M.A.No.678 of 2018


                     1.V.Usha Rani

                     2.Minor C.Shruthika
                       rep.by her mother natural guardian,
                       C.Usha Rani, 1st appellant                        ..Appellant

                                                       Vs.

                     D.Chandrasekar                                      ..Respondent


                     Prayer:

                                       Civil Miscellaneous Appeal filed under Section 19 of

                     Family Courts Act to set aside the fair and decreetal order dated

                     20.12.2017 passed in I.A.No.1220/2016 in HMOP No.3951 of 2012 on

                     the file of the V Additional Family Court, Chennai and enhance the

                     permanent alimony.

                                  For Appellant        : Mr.K.Govi Ganesan

https://www.mhc.tn.gov.in/judis
                     Page 1/3
                                                                                     C.M.A.No.678 of 2018



                                  For Respondent          : Notice served, Vacated

                                                         JUDGMENT

(The order of the Court was made by Mrs.J.Nisha Banu,J.)

When the matter is taken up for hearing, the learned counsel for

the appellant would state that he was not able to contact the appellant.

2. The H.M.O.P. petition is of the 2012 and this Appeal has been

filed in the year 2018 seeking permanent alimony. Now, the learned

counsel for the appellant would state that he is not able to contact the

appellant party. It could only be constructed that the appellant is not

interested in pursuing the appeal.

3. Recording the submission made by the learned counsel for the

appellant, the Civil Miscellaneous Appeal is closed. No costs.

                                                                      (J.N.B,J.)    (R.S.V., J.)
                     Index              : Yes / No                          22.11.2024

                     vsi


                     To

The V Additional Family Court, Chennai

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

J. NISHA BANU, J.

and R.SAKTHIVEL,J.

vsi

22.11.2024

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