C.K.Jeghanivas Bahavathnath vs S.Sumitha
2024 Latest Caselaw 20125 Mad

Madras High Court

C.K.Jeghanivas Bahavathnath vs S.Sumitha on 24 October, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

                                                                                   C.M.A(MD)No.171 of 2020


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 24.10.2024

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN
                                                    AND
                                  THE HON'BLE MR.JUSTICE K.K.RAMAKRISHNAN

                                             C.M.A(MD)No.171 of 2020
                                            and C.M.P(MD)No.2920 of 2020


                 C.K.Jeghanivas Bahavathnath                         .. Appellant / Petitioner

                                                           Vs.

                 1.S.Sumitha

                 2.D.Dinesh                                          .. Respondents/Respondents

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

                 Courts Act, against the fair and decreetal order dated 30.07.2019 passed in

                 H.M.O.P.No.215 of 2018 on the file of the learned Judge, Family Court,

                 Kanniyakumari District at Nagercoil.


                                    For Appellant         : Mr.K.P.Narayanakumar

                                    For Respondents       : Mr.K.Vamanan for R1
                                                          : No appearance for R2


                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                   C.M.A(MD)No.171 of 2020



                                                     JUDGMENT

(Order of the Court was made by P.VELMURUGAN,J)

When the matter was taken up for hearing on 25.09.2024, the learned

counsel for the appellant sought adjournment. Hence, to afford a final

opportunity, the matter was ordered to be posted today and it was made clear that

no further adjournment will be entertained.

2. Today, when the matter is taken up for hearing, the learned counsel for

the appellant is not ready to argue the matter. Despite giving sufficient

opportunity, since the learned counsel for the appellant is not ready to argue the

case, this Civil Miscellaneous Appeal is dismissed for non prosecution. No Costs.

Consequently, connected miscellaneous petition is closed.

                                                                         (P.V.,J.)    (K.K.R.K.,J.)
                                                                               24.10.2024

                 NCC : Yes/No
                 Index : Yes / No
                 Internet : Yes / No

                 PJL

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

To The Judge, Family Court, Kanniyakumari District at Nagercoil.

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

P.VELMURUGAN,J.

and K.K.RAMAKRISHNAN,J.

PJL

24.10.2024

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