Violet Gladia vs Maria Santhanakumar
2024 Latest Caselaw 19771 Mad

Madras High Court

Violet Gladia vs Maria Santhanakumar on 21 October, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                           C.M.A.No.2851 of 2022

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 21.10.2024

                                                     CORAM

                              THE HONOURABLE MRS. JUSTICE J.NISHA BANU
                                               and
                              THE HONOURABLE MRS. JUSTICE R.KALAIMATHI

                                            C.M.A.No.2851 of 2022
                                          and C.M.P.No.22180 of 2022

                     Violet Gladia                                           ..Appellant

                                                    Vs.

                     Maria Santhanakumar                                     ..Respondent




                     Prayer: The Civil Miscellaneous Appeal is filed under Section 19 of
                     Family Courts, Act, 1984, r/w Section 55 of the Indian Divorce Act,
                     1869, to set aside the fair and decreetal order dated 14.07.2022 made in
                     F.C.I.A.No.2 of 2021 in F.A.I.D.O.P.No.158 of 2019 on the file of the
                     learned Family Court Judge, Chengalpet.



                                  For Appellant     :     No appearance

                                                  -----




https://www.mhc.tn.gov.in/judis
                     Page 1/4
                                                                                    C.M.A.No.2851 of 2022




                                                         JUDGMENT

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

When the matter came up for hearing on 17.10.2024, there was no

representation on behalf of the appellant and hence, the Registry was

directed to list the matter on 21.10.2024 under the caption "for

dismissal". Accordingly, the matter is listed today under the same

caption.

2. Even today, when the matter is called, none appears on behalf of

the appellant. Hence, this Civil Miscellaneous Appeal is dismissed for

non-prosecution. There shall be no order as to costs. Consequently, the

connected Miscellaneous Petition is closed.

                                                                       (J.N.B, J.)    (R.K.M., J.)
                                                                               21.10.2024
                      asi


                     To

The Family Court Judge, Chengalpet.

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

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

J. NISHA BANU, J.

and R.KALAIMATHI, J.

asi

21.10.2024

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