P.Sivakumar vs Suryakala
2024 Latest Caselaw 19361 Mad

Madras High Court

P.Sivakumar vs Suryakala on 16 October, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

                                                                                C.M.A.(MD)No.497 of 2019



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 16.10.2024

                                                              CORAM

                                THE HONOURABLE MR.JUSTICE P.VELMURUGAN
                                                 AND
                              THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN

                                                   C.M.A.(MD)No.497 of 2019

                     P.Sivakumar                                            ...Appellant

                                                               vs.

                     Suryakala                                             ... Respondent


                     Prayer: Civil Miscellaneous Appeal filed under Section 19 of the Family

                     Court Act praying to set aside the fair and decreetal order dated

                     01.03.2019 passed by the Family Court, Sivagangai in H.M.O.P.No.109

                     of 2017.


                                  For Appellant           :      Mr.J.Jeyakumaran

                                  For Respondent          :      Mr.M.S.Jeyakarthik




                     Page 1 of 4
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                                                                              C.M.A.(MD)No.497 of 2019



                                                     JUDGMENT

(Judgment of the Court was delivered by P.VELMURUGAN, J.)

When the appeal came up for hearing on last occasion, i.e., on

05.09.2024, the learned counsel appearing for the appellant sought for an

adjournment to argue the matter. Hence, the appeal was directed to be

listed on 16.10.2024.

2. However, today when the matter is taken up for hearing, the

learned counsel for the appellant seeks further adjournment. Despite

giving sufficient opportunity, the learned counsel for the appellant has

not come forward to prosecute the appeal. In view of the same, the Civil

Miscellaneous Appeal is dismissed for non-prosecution. No costs.

(P.V., J.) (K.K.R.K., J.) 16.10.2024 NCC:Yes/No Index:Yes/No Speaking/Non-speaking order

mbi

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

To

1.The Family Court, Sivagangai

2.The Section Officer, Vernacular Records Section, Madurai Bench of Madras High Court, Madurai.

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

P.VELMURUGAN, J.

and K.K.RAMAKRISHNAN, J.

mbi

16.10.2024

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