P. Silambarasan vs M. Kalpana
2024 Latest Caselaw 19909 Mad

Madras High Court

P. Silambarasan vs M. Kalpana on 22 October, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                            C.M.A.No.2347 of 2021

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 22.10.2024

                                                     CORAM

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

                                            C.M.A.No.2347 of 2021
                                          and C.M.P.No.13193 of 2021

                     P. Silambarasan                                         ..Appellant

                                                    Vs.

                     M. Kalpana                                              ..Respondent




                     Prayer: The Civil Miscellaneous Appeal is filed under Section 19 of the
                     Family Courts Act r/w Order 41 Rule 1 of Civil Procedure Code against
                     the order dated 30.12.2019 made in F.c.I.a.No.110 of 2019 in
                     F.C.O.P.No.109 of 2018 on the file of the Family Court at Chengalpattu.



                                  For Appellant     :     No appearance

                                  For Respondent    :     Mr.R.Dillikumar

                                                  -----




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                                                                                    C.M.A.No.2347 of 2021

                                                         JUDGMENT

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

The present Civil Miscellaneous Appeal has been filed against the

order dated 30.12.2019 made in F.c.I.a.No.110 of 2019 in

F.C.O.P.No.109 of 2018 on the file of the Family Court at Chengalpattu.

2. When the matter came up for hearing on 15.10.2024, there was

no representation on behalf of the appellant and therefore, the matter was

directed to be listed on 21.10.2024. Again, on 21.10.2024, when the

matter was called, none appeared for the appellant and hence, the

Registry was directed to list the matter on 22.10.2024 under the caption

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

caption.

2. Even today, when the matter is taken up for hearing, there is no

representation for 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.)
                                                                                22.10.2024
                      asi

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

To

The Family Court at Chengalpattu.

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

J. NISHA BANU, J.

and R.KALAIMATHI, J.

asi

22.10.2024

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