S. Balaji vs Panjali @ Valliammal
2024 Latest Caselaw 19488 Mad

Madras High Court

S. Balaji vs Panjali @ Valliammal on 17 October, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                            C.M.A.No.177 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.177 of 2023
                                                       and
                                               C.M.P.No.1467 of 2023

                     S. Balaji
                     S/o.Subramanian                                        ..Appellant

                                                      Vs.

                     Panjali @ Valliammal
                     W/o.Late S.Subramanian                                 ..Respondent



                     Prayer: The Civil Miscellaneous Appeal is filed under Section 19 (5) &

                     (6) of the Family Court Act, to set aside the order dated 29.09.2022

                     passed in M.P.No.414 of 2022 in M.C.No.552 of 2021 by the IV

                     Additional Judge, Family Court at Chennai.

                                          For Appellant     : Mr.M.Balasumramanian

                                          For Respondent    : Mr.N.A.Mohamed Noohu




https://www.mhc.tn.gov.in/judis
                     Page 1/3
                                                                                          C.M.A.No.177 of 2023




                                                        JUDGMENT

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

Learned counsel for the appellant would state that the petitioner in

M.C.No.552 of 2021, the respondent herein, died on 15.05.2024 and

hence, this appeal has become infructuous. He has 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 IV Additional Judge,
                     Family Court at 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