Citation : 2024 Latest Caselaw 19474 Mad
Judgement Date : 17 October, 2024
C.M.A.No.2180 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 17.10.2024
CORAM
THE HONOURABLE MRS. JUSTICE J.NISHA BANU
and
THE HONOURABLE MRS. JUSTICE R.KALAIMATHI
C.M.A.No.2180 of 2022
A. Jayaraj Gandhi
S/o.Arokiasamy ..Appellant
Vs.
M. Jasmine Sudha
W/o.A. Jayaraj Gandhi ..Respondent
Prayer: The Civil Miscellaneous Appeal is filed under Section 19(1) of
Family Courts Act to set aside the order dated 11.12.2018 passed in
I.A.No.19 of 2018 in I.D.O.P.9 of 2018 on the file of the Family Judge of
Cuddalore.
For Appellant : Mr.R.Gururaj
For Respondent : Mr.J.Srinivasa Mohan
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https://www.mhc.tn.gov.in/judis
Page 1/4
C.M.A.No.2180 of 2022
JUDGMENT
(The judgment of the Court was delivered by J.Nisha Banu,J and R.Kalaimathi,J.)
This Civil Miscellaneous Appeal has been filed by the appellant/
husband to set aside the order dated 11.12.2018 passed in I.A.No.19 of
2018 in I.D.O.P.9 of 2018 on the file of the Family Judge of Cuddalore.
2. As per Section 19 of the Family Courts Act, an appeal against
the interlocutory application will not lie and an appeal will lie only as
against the judgment or order of the Family Court. Further, in the case of
G.V.N.S.Siva Prasad vs. V.Jyostna Devi made in C.M.A.No.1018 of
2022 dated 27.03.2024, the Division Bench of this Court, after referring
to the judgment of S.Menaka v. K.S.K. Nepolian Socraties and other
cases (Batch) reported in 2024:MHC:1405 (Neutral Citation of Madras
High Court) and 2024 Live Law (Mad) 126 held that as against the
interlocutory applications/ interim maintenance, only Civil Revision
Petition under 227 of the Constitution of India, would lie and not Civil
Miscellaneous Appeal.
https://www.mhc.tn.gov.in/judis
3. Learned counsel for the appellant seeks permission of this Court
to withdraw this appeal. He has also made an endorsement to that effect
in the case bundle.
4. In the light of the aforesaid judgment and in view of the
endorsement made by the learned counsel for the appellant, this Civil
Miscellaneous Appeal is dismissed as withdrawn with liberty to file Civil
Revision Petition. On filing of the CRP, for the purpose of limitation, the
period spent in prosecuting the CMA shall be excluded.
5. If the learned counsel for the appellant requests for return of
certified copy of the impugned order, the same shall be returned to him
forthwith under due acknowledgement. No costs.
(J.N.B,J.) (R.K.M., J.)
Index : Yes / No 17.10.2024
Internet : Yes
vsi
https://www.mhc.tn.gov.in/judis
J. NISHA BANU, J.
and
R.KALAIMATHI, J.
vsi
To
The Family Judge, Cuddalore.
17.10.2024
https://www.mhc.tn.gov.in/judis
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