Jeyamurugan vs Somu Vadivu
2024 Latest Caselaw 19778 Mad

Madras High Court

Jeyamurugan vs Somu Vadivu on 21 October, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

                                                                                  C.M.A.(MD)No.1014 of 2016



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 21.10.2024

                                                               CORAM

                                THE HONOURABLE MR.JUSTICE P.VELMURUGAN
                                                 AND
                              THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN

                                                  C.M.A.(MD)No.1014 of 2016 &
                                                   C.M.P.(MD)No.9125 of 2016

                     Jeyamurugan                                                     ...Appellant

                                                                vs.

                     Somu Vadivu                                                    ... Respondent

                     Prayer: Civil Miscellaneous Appeal filed under Section 19 of the Family

                     Court Act praying to set aside the order and decreetal order dated

                     09.08.2016 in H.M.O.P.No.17 of 2016 on the file of the Family Court,

                     Tirunelveli.


                                  For Appellant            :      No appearance

                                  For Respondent           :      Mr.K.Rajeshwaran




                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                   C.M.A.(MD)No.1014 of 2016



                                                        JUDGMENT

(Judgment of the Court was delivered by P.VELMURUGAN, J.)

When the appeal came up for hearing on 11.09.2024, there was no

representation for the appellant. Hence, the matter was directed to be

listed under the caption 'for dismissal' on 26.09.2024. Accordingly, the

appeal was listed on 26.09.2024 and it was adjourned.

2. Today also, the appeal is listed under the caption 'for dismissal'.

However, when the appeal is taken up for hearing, there is no

representation for the appellant. Despite giving sufficient opportunity,

the learned counsel for the appellant has not come forward to prosecute

the appeal. The learned counsel for the respondent is present. In view of

the same, the Civil Miscellaneous Appeal is dismissed for non-

prosecution. No costs. Consequently, connected Miscellaneous Petition

is closed.

(P.V., J.) (K.K.R.K., J.) 21.10.2024 NCC:Yes/No Index:Yes/No Speaking/Non-speaking order mbi

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

To

1.The Family Court, Tirunelveli

2.The Section Officer, Vernacular Records Section, Madurai Bench of Madras High Court, Madurai.

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

P.VELMURUGAN, J.

and K.K.RAMAKRISHNAN, J.

mbi

21.10.2024

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