Ziyaudeen vs Musbira
2024 Latest Caselaw 19358 Mad

Madras High Court

Ziyaudeen vs Musbira on 16 October, 2024

                                                                             C.M.A.(MD) No.93 of 2021

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 16.10.2024

                                                        CORAM

                                  THE HON'BLE MR.JUSTICE SUNDER MOHAN

                                             C.M.A.(MD) No.93 of 2021
                                                      and
                                             C.M.P.(MD)No.859 of 2021


                    Ziyaudeen                                                     ... Appellant

                                                           Vs.

                    1.Musbira,
                    2.Saarbudeen.                                                 ... Respondents


                    Prayer: Civil Miscellaneous Appeal filed under Section 47 of the
                    Guardian and Wards Act, 1980, against the fair and ex order dated
                    07.07.2020 passed in G.W.O.P.No.32 of 2018, on the file of the Principal
                    District and Sessions Court, Theni.


                                   For Appellant       : Mr.P.R.Prithviraj

                                   For Respondents
                                         for R1    : Mr.S.Saravanakumar

                                                       *****
                                                    JUDGMENT

The appeal is filed challenging the order passed by the Principal

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

District and Sessions Judge, Theni appointing the first respondent as

guardian of the minor child and directing the custody of the child to be

with the first respondent.

2. The learned counsel for the appellant submitted that the minor

child has now attained majority and nothing survives for adjudication in

the appeal.

3. In view of the above, this Civil Miscellaneous Appeal is

dismissed as infructuous. No costs. Consequently, connected

miscellaneous petition is closed.

16.10.2024 Index: Yes/ No NCC: Yes / No Speaking Order / Non-Speaking Order apd

To:

1.The Principal District and Sessions Court, Theni.

2.The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

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

SUNDER MOHAN, J.

apd

16.10.2024

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