Esther Deepika vs G.Saiman Marshall
2024 Latest Caselaw 19486 Mad

Madras High Court

Esther Deepika vs G.Saiman Marshall on 17 October, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                             C.M.A.No.2117 of 2023

                              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.2117 of 2023
                                                       and
                                              C.M.P.No.20594 of 2023

                     Esther Deepika
                     D/o.I.Amalraj                                            ..Appellant

                                                      Vs.

                     G.Saiman Marshall,
                     S/o.Gnana Pragasam                                       ..Respondent



                     Prayer: The Civil Miscellaneous Appeal is filed under Section 55 of
                     Indian Divorce Act to set aside the order dated 21.04.2023 passed by the
                     I Additional Family Court, Chennai, in I.A.No.4 of 2023 in
                     I.D.O.P.No.4961 of 2021.



                                          For Appellant     : Mr.K.Sumathi

                                                      -----




https://www.mhc.tn.gov.in/judis
                     Page 1/3
                                                                                        C.M.A.No.2117 of 2023



                                                        JUDGMENT

(Judgment of the Court was delivered by J.Nisha Banu, J )

Today, when the matter is taken up for hearing, the learned

counsel for the appellant would state that the consent divorce has been

granted and the main O.P. has been disposed of and therefore, this appeal

has become infructuous and she had also made an endorsement to that

effect.

2. In view of the above submission and the endorsement made by

the learned counsel for the appellant, this Civil Miscellaneous Appeal is

dismissed as infructuous. No costs. Consequently, connected

miscellaneous petition is closed.

                                                                             (J.N.B,J.)    (R.K.M., J.)
                     Index             : Yes / No                                  17.10.2024
                     Internet          : Yes
                     vsi


                     To

The I Additional Family Court, Chennai.

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

J. NISHA BANU, J.

and R.KALAIMATHI, J.

vsi

17.10.2024

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