P.Nithya vs K.Babu
2024 Latest Caselaw 19477 Mad

Madras High Court

P.Nithya vs K.Babu on 17 October, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 17.10.2024

                                                          CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN
                                                    AND
                                  THE HON'BLE MR.JUSTICE K.K.RAMAKRISHNAN

                                               C.M.A(MD)No.1335 of 2024


                 P.Nithya                                           ... Appellant/Petitioner

                                                             .vs.

                 K.Babu                                             ... Respondent/Respondent

                 PRAYER: Civil Miscellaneous Appeal filed under Section 19 of the Family
                 Courts Act,1984 praying this Court to set aside the fair and decretal order made
                 in G.O.P.No.51 of 2019, dated 30.06.2022, on the file of Family Court, Thanjavur.


                                     For Appellant          : Mr.B.Rajesh Saravanan

                                     For Respondent         : Mr.S.Jayachandran

                                                         JUDGMENT

(Order of the Court was made by P.VELMURUGAN,J)

The Civil Miscellaneous Appeal is directed against the fair and decretal

https://www.mhc.tn.gov.in/judis order made in G.O.P.No.51 of 2019, dated 30.06.2022, on the file of Family

Court, Thanjavur.

2.Heard the learned counsel appearing on either side and perused the

materials placed before this Court.

3.The subject-matter in this appeal is relating to custody of minor child

and there is a fight between the spouses regarding the custody of their minor

child.

4.When the matter is taken up for hearing today, the learned counsel for the

appellant submitted that the minor child has now attained the age of majority.

5.In view of the above submission, this Court is of the view that nothing

remains to be adjudicated in this Civil Miscellaneous Appeal and as such, the

Civil Miscellaneous Appeal stands dismissed. No costs.

(P.V.,J.) (K.K.R.K.,J.) 17.10.2024

https://www.mhc.tn.gov.in/judis NCS : Yes/No Index : Yes / No Internet : Yes / No vsn

To

The Judge, Family Court, Thanjavur.

Copy to

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

https://www.mhc.tn.gov.in/judis P.VELMURUGAN,J.

and K.K.RAMAKRISHNAN,J.

vsn

JUDGMENT MADE IN

17.10.2024

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